Section 5(4) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(4)[ (a) The registration of the name of the manual worker with the Board shall be made by the Labour Officer (Social Security Scheme) of the respective District after due verification by the respective Village Administrative Officer and for Chennai district by the Revenue Inspector concerned.(b)The registration under this clause is valid for a period of [five years] or when the registered manual worker attains the age of sixty years whichever is earlier.]
