Section 22 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
22. Assistance for marriage.
(1)The [Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered manual worker, after due verification] [Substituted for 'Secretary or any other Officer authorised in this behalf by the Board, shall on an application from a registered manual worker' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], sanction a sum of [Rs.3000/- (Rupees three thousand only) for men and Rs.5000/- (Rupees five thousand only) for women, as assistance to meet the marriage expenses of the registered manual worker or of the son or daughter of the registered manual worker, as the case may be] [Substituted for 'Rs. 2,000 (Rupees two thousand only) as assistance to meet the marriage expenses of the applicant or his son or daughter' by G.O. Ms. No. 39, dated 28.02.2011, published dated 1.3.2011.].(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely :-(a)the family of a registered manual worker can avail this assistance only twice;(b)the registered manual worker shall have no dues payable to the Board;(c)the registered manual worker shall have attained the age prescribed by law for marriage; and(d)the person for whose marriage the assistance is sought shall have attained the age prescribed by law for marriage.(3)Where both husband and wife have applied for assistance to the marriage of his son or daughter under this clause, one of them alone shall be eligible for this assistance.(4)The application for assistance under this clause shall be in Form-XIII.
