Section 9(2) in Tamil Nadu Handicraft Workers Social Security and Welfare Scheme, 2006
(2)Application for such registration shall be made in the Form-I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below :-(a)Employer of any manual worker.(b)President or the General Secretary of a registered trade union of the employment concerned or any other office bearer of the said trade union authorized by the said President or General Secretary in writing in this behalf.(c)Any officer not below the rank of an Assistant Inspector of Labour in the Labour Department or an officer not below the rank of an Assistant Inspector of Factories in the Department of Inspectorate of Factories.
