Section 18(1) in Tamil Nadu Footwear and Leather Goods Manufactory and Tannery Workers Social Security and Welfare Scheme, 2006
(1)Eligibility. - Every registered manual worker who has completed 60 years of age is eligible for pension, if he has continued as such worker for a continuous period of not less than five years:Provided that a manual worker who has not completed 60 years of age, but registered with the Board for a continuous period of five years is also eligible for pension if he has become disabled due to sickness and incapacitated from normal work.[Provided further that notwithstanding anything contained in clause (14), a manual worker, who has completed 60 years of age on or before 1st September 2006, but has failed to renew his registration after initial registration or thereafter, shall also be eligible for pension, if he applied for renewal of registration on or before 31st March 2007.] [Inserted by G.O. Ms. No. 34, L&E, (1-1), dated the 28th February 2007.]
