Section 40(8) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(8)The Government may, by notification, apply to building and construction workers, the Payment of Gratuity Act, 1972 (Central Act 39 of 1972), the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act XIX of 1952) and the Employees' State Insurance Act, 1948 (Central Act XXXIV of 1948), with such modifications as may be specified in such notification.
