Section 22 in Tamil Nadu Artists Social Security and Welfare Scheme, 2006
22. Assistance for marriage.
(1)The Secretary or any other officer authorised in this behalf by the Board, shall on an application from a registered manual worker, sanction a sum of Rs. 2,000 (Rupees two thousand only) as assistance to meet the marriage expenses of the applicant or his son or daughter.(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely:-(a)the family of a registered manual worker can avail this assistance only twice;(b)the registered manual worker shall have no dues payable to the Board;(c)the registered manual worker shall have attained the age prescribed by law for marriage; and(d)the person for whose marriage the assistance is sought shall have attained the age prescribed by law for marriage.(3)Where both husband and wife have applied for assistance to the marriage of his son or daughter under this clause, one of them alone shall be eligible for this assistance.(4)The application for assistance under this clause shall be in Form XIII.
