Section 17(1) in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
(1)All registered manual workers when met with the accident are eligible for Personal Accident Relief [and where the accident results in death, their nominees are eligible for Personal Accident Relief.] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]Explanation. - For the purpose of this clause, "accident" means any bodily injury [***] [Words 'or death' omitted by G.O. Ms. No. 37, dated 28.2.2011, published dated 1.3.2011.] or loss of limbs or loss of sight resulting solely and directly from accident arising out of, and in the course of, his employment [or death] [Inserted by G.O. Ms. No. 37. dated 28.2.2011, published dated 1.3.2011.] but does not include any intentional self injury, suicide, attempted suicide, injury caused while under the influence of intoxicating liquor or drugs or resulting from the injured worker committing any breach of the law or rules, regulations or instructions applicable, from time to time.
