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State of Tamilnadu - Section

Section 6 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994

6. Renewal of registration.

- Every manual worker whose name has been registered under clause (5) shall renew his/her initial registration or the subsequent renewal of his/her registration before the expiry of the period as specified in the Table below. If the registration is not renewed within the period stipulated in column (2) of the Table below, [the Labour Officer (Social Security Scheme) of the respective District after due verification] [Substituted for 'the Secretary or any other officer authorised in this behalf by the Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], shall take action as is specified in column (4) and column (5) corresponding to the period specified in columns (1) and (2) of the Table.
Date of registration/renewal of registration Period before which registration should berenewed Fee for renewal Period by which notice for cancellation ofregistration should be sent Period by which registration should be cancelled
(1) (2) (3) (4) (5)
Any day between First January and Thirtieth Juneof a year. After five years from the date of initialregistration or subsequent renewal but before Thirtieth June ofthat year. Rupees Ten. After the expiry of the period specified incolumn (2) and on or after the First July but before Thirty-firstAugust of that year. If the registration is not renewed within onemonth after the issue of the notice specified in column 4
Any day on or between First July and Thirty-first of December of a year. After five years from the date of initial registration or subsequent renewal but before Thirty-first of December of that year. Rupees Ten. After the expiry of the period specified in column (2) and on or after the First January but before 28th February of the succeeding year. If the registration is not renewed within one month after the issue of the notice specified in column (4).