Section 19(1) in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
(1)If a registered manual worker dies, the [Labour Officer (Social Security Scheme) of the respective district, after due verification] [Substituted for 'Secretary or any other officer authorised in this behalf by the Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], shall sanction a sum of Rs. 2,000 (Rupees two thousand only) to the nominee of the deceased registered manual worker to meet the funeral expenses of the deceased registered manual worker.
