Section 39 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
39. Obligations of the employers.
(1)The registration card issued to an employer shall not be transferable and it shall be always be available for inspection by the Inspector.(2)No employer shall employ in his industrial premises any employee without a valid registration card issued by the Registering Authority.(3)Within 30 days from the date of coming into force of these rules, the employer shall arrange for registration of all employees, including domestic weavers, in his industrial premises.(4)Whenever an employer changes the place of his industrial premises he shall send due intimation to the registering authority for making necessary entries in the register of employers.(5)(a)Any employer closing an industrial premises shall, within fifteen days of his doing so, send notice to fie registering authority in writing of such closure.(b)The Registering Authority shall, on receiving such notice, and on being satisfied about the correctness, delete that employer from the register of employers and cancel the registration card of that employer.
