Section 1 in Tamil Nadu Auto-Rickshaw And Taxi Drivers Social Security And Welfare Scheme, 2006
1. Short title, extent application and commencement.
(1)This Scheme may be called the [Tamil Nadu Unorganised Drivers Social Security and Welfare Scheme] [Substituted for 'Tamil Nadu Auto-rickshaw and Taxi Drivers Social Security and Welfare Scheme' by Notification No. II(2)/LE/350(a-2)/2014 vide G.O. Ms. No. 49, dated 12.06.2014, published dated 12.06.2014.], 2006.(2)It extends to the whole of the State of Tamil Nadu.(3)It shall apply to all manual workers engaged in driving auto-rickshaws, taxi, van, tempo, lorries and buses other than those owned by the Government Departments.(4)It shall come into force on the 1st September 2006.
