Section 13 in Tamil Nadu Payment of Subsistence Allowance Rules, 1981
13. Amount of subsistence allowance claimed :
I declare that the particulars mentioned in the above statement are true and correct to the best of my knowledge and belief.Place:Date:Yours faithfully,Signature/thumb impression of employee.Form 4[See sub-rule (1) of rule 5]Application For Payment of Subsistence Allowance By A Person Authorised by The Employee or The Legal Representative of The Employee.ToThe Deputy Chief Inspector of Factories,The Deputy Commissioner of Labour, (with full postal address).Sir,I beg to apply under section 4 of the Tamil Nadu Payment of Subsistence Allowance Act, 1981 (Tamil Nadu Act 43 of 1981) for the recovery of the money due to Thiru/Thirumathi/Selvi:........... under the Act. The particulars relating to the claim made on behalf of Thiru/Thirumathi/Selvi..............are given in the statement below: -Statement
