Section 242 in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
242. Returns.
- Every employer of a registered establishment shall send annually a return relating to such establishment in duplicate in Form XXV under Schedule XIII to these rules to the registering officer having jurisdiction, so as to reach him not late than the 31st January following the end of each calendar year with a copy to the Inspector having jurisdiction.
