Section 6(3) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
(3)Every employer shall send a copy of the up to date list so compiled under sub-rule (2) to the Inspector concerned with a fortnight from the expiry of the half-year ending with June and December of every year with a declaration that the list has been exhibited for the perusal of the workmen of the industrial establishment as required under sub-section (2), He shall also send particulars for each half year in Form 2 along with the particulars in Form 1 as required under this sub-rule to the Inspector concerned. He shall obtain acknowledgement for furnishing the particulars in Form 1 and Form 2 to the Inspector under this sub-rule either by Registered Post or otherwise.
