Section 2 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
2. Definitions.
- In this scheme, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 (Tamil Nadu Act 33 of 1982);(aa)[ "family" ,means- [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.](i)in the case of male member, his wife, children whether married or unmarried, dependent parents and the widow and children of the deceased son of the member;(ii)in case of a female member, her husband, children, dependent parents and widow and children of a deceased son of the member;](b)"General Fund" means the Manual Workers General Welfare Fund constituted under clause 9;(c)[ "Manual Worker" means any person who has completed [eighteen years] [With effect from 28th March 2001, vide G. O. Ms. No. 59, Labour and Employment (1-1), dated the 28th March 2001.] of age but has not completed sixty years of age and who is engaged to do any manual, work in construction or maintenance of dams, bridges, roads or in any building operations [or stone breaking or stone crushing or construction of pan-dais or brick manufactory other than the brick manufactory under the Factories Act, 1948 (Central Act 63 of 1948)] [Inserted by G. O. Ms. No. 59, L&E, dated 28th March, 2001 with effect from 28th March 2001.] as a worker falling under any one of the classes of workers specified in Schedule I;](d)"Schedule" means a Schedule appended to this scheme;(e)words and phrases used, but not defined in the scheme shall have the respective meaning assigned to them in the Act.
