Section 22(1) in Tamil Nadu Manual Workers Social / Security and Welfare Scheme, 2006
(1)The [Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered manual worker, after due verification] [Substituted for 'Secretary or any other Officer authorised in this behalf by the Board, shall on an application from a registered manual worker' by Notification No. II(2)/LE/515(d-1)/2008, G.O. Ms No. 122, dated 24.10.2008, published dated 31.10.2008.], 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.
