Section 36(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(1)On receipt of application in prescribed form from an employer or an employee, the registering authority shall, after making such enquiry as it may deem fit, shall register, or refuse to register such an employer or the employee, as the case may be. If the registering authority allows the application for registration, it shall register the name of such employer, or employee and issue a registration card in Form XVI in the case of an employee and in Form XVII in the case of an employer.
