Section 15 in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010
15. Intimation about change of employer, employment, place etc.
- Every registered manual worker who leaves or changes his service under an employer, or changes his scheduled employment to another, or migrates from one place to another place shall, within thirty days of such change intimate the Labour Officer (Social Security Scheme) of the respective district by a letter sent by registered post or delivered in person.
