Section 36 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
36. Grant of registration card.
(1)On receipt of application in prescribed form from an employer or an employee, the registering authority shall, after making such enquiry as it may deem fit, shall register, or refuse to register such an employer or the employee, as the case may be. If the registering authority allows the application for registration, it shall register the name of such employer, or employee and issue a registration card in Form XVI in the case of an employee and in Form XVII in the case of an employer.(2)The registration card shall be in duplicate, one to be issued to the employee or the employer, as the case may be, and the other to serve as counterfoil.(3)The register of employee shall be in Form XIV and the register of employer shall be in Form XV.(4)The registration authority shall, after giving an employee or an employer, as the case may be, an opportunity of being heard, by order revoke or suspend any registration card granted or renewed under above sub-rules, if it appears to him that such registration card has been obtained by misrepresentation or fraud or that the employee Or employer has failed to comply with or contravened, any of the provisions of these rules.(5)[ Any person aggrieved by the order of the Registering Authority refusing to register, cancelling or suspending a registration card may, within a period of fifteen days from the date of receipt of such order, appeal to the Inspector of Labour having jurisdiction over the area in this behalf and such authority may by an order, confirm, modify or reverse any order cancelling or suspending a registration card.] [Substituted by G. O. Ms. No. 1068, L. & £., dated the 23rd May 1998 (SRO A109/88).]
