Section 16 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
16. [ Assistance for marriage. [Substituted by G. O. Ms. No. 59,1. 61 E. (I-1), dated the 28th March 2001.]
- [(1) [The Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered manual worker, after due verification] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], shall on an application from a registered manual worker sanction a sum of Rs. 2,000 (Rupees two thousand only) as assistance to meet the marriage expenses of the applicant or his son or daughter.](2)[ The amount shall be sanctioned only if the following conditions are fulfilled, namely: -[***] [With effect from 22th November 1999 (vide G. O. Ms. No. 59, L. & E. (1-1), dated the 28th March 2001).](b)The family of a registered manual worker can avail this assistance only twice;(c)A registered manual worker can avail this assistance for his first marriage or for his son or daughter;(d)The registered manual worker shall have no dues payable to the Board; and(e)The person for whose marriage the assistance is sought, shall have attained the age prescribed by law for marriage.](3)[ Where both husband and wife have applied for assistance to the marriage of his son or daughter under this clause, husband alone shall be eligible for this assistance.] [With effect from 12th July 1999 [vide G. O. Ms. No. 59, L. & E. (1-1), dated the 28th March 2001].](4)[ The application for assistance under this clause shall be in Form-F in Schedule II.] [Date of effect does not arise.]]
