Section 3(1) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(1)For the purpose of ensuring an adequate supply and full and proper utilisation of manual workers in scheduled employments, and generally for making better provision for the terms and conditions of employment of such workers, the Government may, by means of a scheme, provide for the registration of employers and manual workers in any scheduled employment or employments, and provide for the terms and conditions of work of manual workers, and make provision for the general welfare in such employments.
