Section 13(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply [in Form-CC to the Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'to the Board in such form as may be prescribed by the Board in this behalf' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) should produce to the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] a certificate in proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Board shall be final:Provided that the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] shall, before rejecting a claim for pension, give the applicant a reasonable opportunity of making his representation.
