Section 9 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
9. Registration of manual workers.
(1)Any manual worker who has completed the age of 18 years, but not completed 60 years, may register his name with the Board [through the Labour Officer (Social Security Scheme) of the respective district] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] to become a member of the Scheme.(2)Application for such registration shall be made [in duplicate to the Labour Officer (Social Security Scheme) of the respective district] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] in Form-I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below :-(a)Employer of any manual worker.(b)President or the General Secretary of a registered trade union of the employment concerned or any other office bearer of the said trade union authorised by the said President or General Secretary in writing in this behalf.(c)Any officer not below the rank of an Assistant Inspector of Labour in the Labour Department or an officer not below the rank of an Assistant Inspector of Factories in the Department of Inspectorate of Factories.(d)[ Village Administrative Officer and for Chennai district, the Revenue Inspector concerned.] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.](3)[(a) The registration of the name of the manual worker with the Board shall be made by the Labour Officer (Social Security Scheme) of the respective district after due verification by the respective Village Administrative Officer and for Chennai district, by the Revenue Inspector concerned.(b)The registration under this clause is valid for a period of [five years] or until the registered manual worker attains the age of sixty years, whichever is earlier.](4)Every registered manual worker whose name has been registered under this clause will be issued with an identity card in Form-II free of cost by the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board or district or local office' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.].(5)In case of loss of the identity card, a duplicate identity card will be issued by the Board or district or local office on an application made by the registered manual worker concerned and on payment of twenty rupees.(6)(a)Every registered manual worker shall furnish name, address, relationship of the nominee to whom the benefits shall be payable in the event of his death in the application.(b)If a manual worker has a family at the time of making a nomination, the nomination shall be made in favour of one or more members of his family. Any nomination made by such employee in favour of a person who is not a member of his family shall be void.(c)If at the time of making a nomination, the manual worker has no family, the nomination may be made in favour of any person or persons. -(i)if the manual worker subsequently acquires a family, such nomination shall forthwith become invalid and the manual worker shall make within ninety days of acquiring a family, a fresh nomination in favour of one or more members of his family;(ii)if a nominee predeceases the manual worker, the interest of the nominee shall revert to the manual worker who shall make a fresh nomination in respect of such interest.(d)[ Where the nomination made is incomplete or becomes void, the assistance shall be released to the legal heirs of the deceased registered manual worker.] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]
