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State of Tamilnadu - Section

Section 15 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994

15. Assistance for the education of the son or daughter of a registered manual worker.

- [(1) The assistance for the education of the children of a registered manual worker shall be sanctioned by "the Labour Officer (Social Security Scheme) of the respective district" after due verification as specified in Table below:-
Serial Number Form Course of Study Day Scholar Hosteller
      Boys Girls Boys Girls
      Rs. Rs. Rs. Rs.
-1- -2- -3- -4- -5-
Educational Assistance
1 EEE 10th Standard Studying-Girl children only   1,000    
2 E 10th Standard passed 1,000 1,000 --- ---
3 EEE 11th Standard Studying-Girl children only   1,000 --- ---
4 EEE 12th Standard Studying -Girl children only   1,500    
5 E 12th Standard passed 1,500 1,500 --- ---
6 EE Studying regular Bachelor Degree course (Everyacademic year) 1,500 1,500 1,750 1,750
7 EE Studying regular Post Graduate course (Everyacademic year) 2,000 2,000 3,000 3,000
8 EE Studying regular Professional Course inLaw,Engineering, Medicine, Veterinary, Science and allied courses(Every academic year) 2,000 2,000 4,000 4,000
9 EE Studying regular Post Graduate ProfessionalCourse in Law, Engineering, Medicine,Veterinary, Science andallied courses (Every academic year) 4,000 4,000 6,000 6,000
10 EE Studying ITI or Polytechnic course (Everyacademic year) 1,000 1,000 1,200 1,200]
(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely: -[***] [Item (a) Omitted by G.O. Ms. No. 35, dated 28.02.2011, published dated 01.03.2011.]
(b)Only two children of a registered manual worker shall be given this assistance; and
(c)The registered manual worker shall have no dues payable to the Board.
(3)[ The application for assistances specified in serial numbers 2 and 5 in column (1) of the Table in sub-clause (1), shall be in Form E in Schedule II, to be submitted after passing of the course, the application for assistances specified in serial numbers 6 to 10 in column (1) of the said Table shall be in Form EE in Schedule II to be submitted before completion or passing of the course, and the application for assistances specified in serial numbers 1,3 and 4 shall be in Form EEE in Schedule II to be submitted before completion or passing of the course.] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]
(4)Where both husband and wife have applied for assistance under this clause, husband alone shall be eligible for such assistance.] [Added by G. O. Ms. No. 59, L. & E. (1-1), dated the 28th March 2001 (with effect from 12th July 1999).]