Section 17A(1) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(1)The [Labour Officer (Social Security Scheme) of the respective district, shall, on an application from a registered manual worker, after due verification], sanction a sum not exceeding [Rs. 500 (Rupees five hundred only)] [Substituted by G.O. Ms. No. 91, L&E (1-1), dated 4-6-2005 (deemed to have come into force from the 15th June 2005).] as an assistance towards reimbursement of cost of spectacles.
