Section 9 in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
9. Registration of manual workers.
(1)Any manual worker who has completed the age of 18 years, but not completed 60 years, may register his name with the Board to become a member of the Scheme.(2)Application for such registration shall be made in the Form I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below : -(a)Employer of any manual worker.(b)President or the General Secretary of a registered trade union of the employment concerned or any other office bearer of the said trade union authorised by the said President or General Secretary in writing in this behalf.(c)Any officer not below the rank of an Assistant Inspector of Labour in the Labour Department or an officer not below the rank of an Assistant Inspector of Factories in the Department of Inspectorate of Factories.(3)The registration under this clause is valid for a period of [five years] [Substituted for 'two years' by Notification No. II(2)/PUHR/687(g-9)/2014 vide G.O. Ms. No. 134, dated 18.11.2014, published dated 18.11.2014.].(4)Every registered manual worker whose name has been registered under this clause will be issued with an identity card in Form-II free of cost by the Board or district or local office.(5)In case of loss of the identity card, a duplicate identity card will be issued by the Board or district or local office on an application made by the registered manual worker concerned and on payment of twenty rupees.(6)(a)Every registered manual worker shall furnish name, address, relationship of the nominee to whom the benefits shall be payable in the event of his death in the application.(b)If a manual worker has a family at the time of making a nomination, the nomination shall be made in favour of one or more members of his family. Any nomination made by such employee in favour of a person who is not a member of his family shall be void.(c)If at the time of making a nomination, the manual worker has no family, the nomination may be made in favour of any person or persons -(i)if the manual worker subsequently acquires a family, such nomination shall forthwith become invalid and the manual worker shall make within ninety days of acquiring a family, a fresh nomination in favour of one or more members of his family,(ii)if a nominee predeceases the manual worker, the interest of the nominee shall revert to the manual worker who shall make a fresh nomination in respect of such interest.
