Section 5A in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
5A. [ Nomination. [Inserted by G. O. Ms. No. 200, L&E (1-1), dated the 15th November 1999.]
(1)Every manual worker shall, at the time of making the application for his/her registration with the Board [through the Labour Officer (Social Security Scheme) of the respective district] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], make a nomination in Form H for the purpose of sub-clause (5) of clause 11 and clauses 14 and 14-A.(2)A manual worker may, in his /her nomination, distribute the amount payable under sub-clause (4) of clause 11 and clauses 14 and 14-A amongst more than one nominee.(3)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.(4)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.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/her family.(5)A nomination may, subject to the provision of sub-clause (4), be modified by a manual worker at any time after giving to the [Board, through the Labour Officer (Social Security Scheme) of the respective district,] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated. 31.10.2008.] a written notice in Form I of his/her intention to do so.(6)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 Form H in respect of such interest.(7)Every nomination, fresh nomination, or alteration of nomination, as the case may be, shall be sent by the registered manual worker to the Board [through the Labour Officer (Social Security Scheme) of the respective district] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], which shall keep the same in safe custody.(8)[ Where the nomination made is incomplete or becomes void, the assistance shall be released to the legal heirs of the deceased registered manual worker.] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]
