Section 22(2) in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely : -(a)the family of a registered manual worker can avail this assistance only twice;(b)the registered manual worker shall have no dues payable to the Board;(c)the registered manual worker shall have attained the age prescribed by law for marriage; and(d)the person for whose marriage the assistance is sought shall have attained the age prescribed by law for marriage.
