Section 14 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
14. Renewal of registration.
(1)Every manual worker whose name has been registered under clause 9 shall renew his registration before the expiry of the period of [five years] [Substituted for 'two years' by Notification No. II(2)/PUHR/687(g-12)/2014 vide G.O. Ms. No. 134, dated 18.11.2014, published dated 18.11.2014.] specified in that clause.(2)A registered manual worker who fails to renew his registration shall cease to be member automatically. No specific orders on the cessation of membership need be issued under this provision.(3)A registered manual worker whose membership ceased under sub-clause (2) may be re-admitted by the [Labour Officer (Social Security Scheme) of the respective district, after due verification] [Substituted for 'Executive Officer or any other officer authorized in this behalf by the Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.].(4)Notwithstanding his re-admission under sub-clause (3), he shall not be eligible to claim any benefits that may become due during the period of non-renewal.
