Section 18 in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010
18. Pension Scheme.
- [(1) Eligibility. - Every registered manual worker who has complete 60 years of age is eligible for pension:Provided that a manual worker who has not completed 60 years of age, but registered with the Board is also eligible for pension, if he has become disabled due to sickness and incapacitated from normal work.] [Substituted vide G.O. Ms. No. 36, dt. 28.02.2011, published dated 01.03.2011.](2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply to the Board in Form VIII and VIII-A as applicable:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) shall produce to the Board a certificate of proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The Labour Officer (Social Security Scheme) of the respective district shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision a: the Labour Officer (Social Security Scheme) of the respective district shall be final:Provided that the Labour Officer (Social Security Scheme) of the respective district shall, before rejecting a claim for pension give the applicant a reasonable opportunity of making his representation.(3)Amount of pension. - The quantum of pension shall be [Rs.1000 (Rupees One Thousand only)] [Substituted for 'Rs. 500 (Rupees five hundred only)' by G.O. Ms. No. 64, dt. 1.3.2016, published dated 1.3.2016.].
