Section 37 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
37. Effect of laws and agreements inconsistent with this Act.
(1)The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other law for the time being in force or in the terms of any award, agreement, or contract of service whether made before or after the commencement of this Act:Provided that where under airy such award, agreement, contract of service or otherwise a worker is entitled to benefits in respect of any matter which are more favourable to him than those to which he will be entitled under this Act, the workers shall continue to be entitled to more favourable benefits in respect of that matter notwithstanding that he receives benefits in respect of other matters under this Act.(2)Nothing contained in this Act, shall be construed as precluding any worker from entering into an agreement with any employer for granting him rights or privileges in respect of any matter which are more favourable to him than those to which he would be entitled under this Act.
