Section 7(1) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(1)Where by reason of employers or manual workers in any scheduled employment refusing to nominate persons for representing them on the Board or for any reasons whatsoever, it appears to the Government that it is unable to establish a Board for such scheduled employment in accordance with the provisions of section 6, the Government may, by notification, appoint a person who shall hold office until a Board is duly established under section 6 for such scheduled employment.
