Section 3(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(2)In particular, a scheme may provide for all or any of the following matters, that is to say,-(a)for the application of the scheme to such classes of manual workers and employers, as may be specified therein;(b)for defining the obligations of manual workers and employers subject to the fulfilment of which the scheme may apply to them;(c)for regulating the recruitment and entry into the scheme of manual workers and the registration of such workers and employers, including the maintenance of registers, removal, either temporarily or permanently, of names from the registers, and provision for appeal.against such removal to the prescribed authority, and the imposition of fees for registration;(d)for regulating the employment of manual workers and the terms and conditions of such employment, including rates of wages, hours of work, maternity benefit, overtime payment, leave with wages, provision for gratuity and conditions as to weekly and other holidays and pay in respect thereof;(e)for securing that, in respect of period during which employment or full employment is not available to manual workers though they are available for work, such manual workers will, subject to the conditions of the scheme, receive a minimum wage;(f)for prohibiting, restricting or otherwise controlling the employment of manual workers to whom the scheme does not apply, and the employment of manual workers by employers to whom the scheme does not apply;(g)for the welfare of manual workers covered by the scheme in so far as satisfactory provision therefor, does not exist, apart from the scheme;(h)for health and safety measures in places where the manual workers are engaged, in so far as satisfactory provision therefor, is required, but does not exist, apart from the scheme;(i)for the constitution of any fund or funds including provident fund for the benefit of manual workers, the vesting of such funds, the payment and contributions to be made to such funds [provision for provident fund and rates of contribution being made after taking into consideration the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act XIX of 1952) and the scheme framed thereunder with suitable modifications, where necessary, to suit the conditions of work of such manual workers] and all matters relating thereto;(j)for the manner in which, and the persons by whom, the cost of operating the scheme is to be defrayed, including any contributions to the fund by employers and manual workers and the rate of such contributions;(k)for appointing the persons or authorities who are to be responsible for the administration of the scheme, and for the administration of funds constituted for the purposes aforesaid;(l)for such incidental and supplementary matters, as may be deemed necessary or expedient for giving effect to the purposes t of a scheme.
