Section 21 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
21. Application of the Payment of Wages Act, 1936 to manual workers.
- Notwithstanding anything contained in the Payment of Wages Act, 1936 (Central Act IV of 1936), the Government may, by notification, direct that all or any of the provisions of the said Act or the rules made thereunder shall apply to all or any class of manual workers employed in any scheduled employment to which this Act applies, with the modification that in relation to manual workers, employer shall mean where a Board makes payment of wages to such worker, the Board, and in any other case, the employer as defined in this Act; and on such application of the provisions of the said Act, an Inspector appointed under this Act shall be deemed to be the Inspector for the purpose of the enforcement of such provisions of the said Act within the local limits of his jurisdiction.(2)The Government may, by a like notification, cancel or vary any notification issued under sub-section (1).
