Section 6A(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(2)The [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Secretary' by G.O. Ms. No. 122, dated 24.10.2008. published dated 31.10.2008.] may, if he is satisfied after making such enquiry as he may think fit that the registered manual worker has made a false or incorrect statement of the nature referred to in sub-clause (1) or has contravened any of the provisions of the Act, or rule or scheme framed under this Act, cancel such registration:Provided that, no such registration shall be cancelled, unless the manual worker thereof has been given a reasonable opportunity of showing cause against the proposed action.
