Section 20 in Tamil Nadu Hair Dressers Social Security and Welfare Scheme, 2006
20. Assistance on the natural death of a registered manual worker.
(1)If registered manual worker dies naturally, the [Labour Officer (Social Security Scheme) of the respective district, after due verification] [Substituted for 'Secretary or any other officer, authorized in this behalf by the Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], shall pay a sum of Rs. 15,000 (Rupees fifteen thousand only) to the nominee of the deceased registered manual worker.(2)The application for claiming the amount specified in sub-clause (1) shall be in Form IX and shall be accompanied by the death certificate of the deceased registered manual worker and the original identity card issued to the deceased worker.
