Section 29(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)No employer shall dispense with the services of a worker employed continuously for a period of not less than six months, except for a reasonable cause and without giving such employee at least one month's notice or wages in lieu of such notice, provided however that such notice shall not be necessary where the services of such a worker are dispensed with on a charge of misconduct supported by satisfactory evidence recorded at an inquiry held for the purpose.
