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State of Tamilnadu - Section

Section 21 in Tamil Nadu Manual Workers Social / Security and Welfare Scheme, 2006

21. Assistance for education of the son or daughter of a registered manual worker.

- [(1) The assistance for the education of the children of a registered manual worker shall be sanctioned by the Labour Officer (Social Security Scheme) of the respective district, after due verification, as specified in the Table below :-
SI. No. Form Course of study Day scholar Hosteller
      Boys Girls Boys Girls
      Rs. Rs. Rs. Rs.
1 XI 10th Standard studying - Girl children only - 1000- -  
2 X 10th Standard passed 1000 1000 - -
3 XI 11th Standard studying - Girl children only -1000 - -  
4 XI 12th Standard studying - Girl children only - 1500 - -
5 X 12th Standard passed 1500 1500 - -
6 XII Studying regular Bachelor Degree course (Everyacademic year) 1500 1500 1750 1750
7 XII Studying regular Post Graduate course (Everyacademic year) 2000 2000 3000 3000
8 XII Studying regular Professional Course in Law,Engineering, Medicine, Veterinary Science and allied courses(Every academic year) 2000 2000 4000 4000
9 XII Studying regular Post Graduate ProfessionalCourse in Law, Engineering, Medicine,Veterinary Science andallied courses (Every academic year) 4000 4000 6000 6000
10 XII Studying ITI or Polytechnic course (Everyacademic year) 1000 1000 1200 1200]
(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely:-
(a)only two children of a registered manual worker shall be given this assistance; and
(b)the registered manual worker shall have no dues payable to the Board.
(3)[ The application for assistances specified in serial numbers 2 ana 5 in column (1) of the Table in sub-clause (1) shall be in Form X to be submitted' after passing of the course, the application for assistances specified in serial numbers 6 to 10 in column (1) of the said Table shall be in Form XII to be submitted before completion and passing of the course and the application for assistances specified in serial numbers 1,3 and 4 shall be in Form XI to be submitted before completion and passing of the course.] [Substituted by Notification No. II(2)/LE/515(d-1)/2008, G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]
(4)Where both husband and wife have applied for assistance under this clause, one of them alone shall be eligible for such assistance.