Section 29 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
29. [ Power to amend Schedule. [Substituted by Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2007 (Tamil Nadu Act 10 of 2007).]
- The Government may modify any item of the Schedule or add to the Schedule any employment in respect of which it is of opinion that the provisions of this Act should apply and the provisions of this Act shall, thereupon, apply to such employment as modified or added.]
