Section 4(3) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(3)The Board shall-(a)subject to availability of funds, provide for the welfare of registered manual workers including medical services;(b)subject to availability of funds, provide health and safety measures in places where the registered manual workers are employed;(c)maintain and administer the General Fund and recover the contribution towards that Fund;(d)maintain and administer Provident Fund for registered manual workers when such fund is constituted;(e)subject to the provisions of the scheme, any property vested with the Board shall be held and utilised by it only for the purpose of the scheme.
