Section 13 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
13. Pension Scheme.
- [(1) Eligibility. - Every registered manual worker who has complete 60 years of age is eligible for pension:Provided that a manual worker who has not completed 60 years of age, but registered with the Board is also eligible for pension, if he has become disabled due to sickness and incapacitated from normal work;] [Substituted by G.O. Ms. No. 36, dated 28.02.2011, published dated 01.03.2011.](2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply [in Form-CC to the Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'to the Board in such form as may be prescribed by the Board in this behalf' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) should produce to the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] a certificate in proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Board shall be final:Provided that the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] shall, before rejecting a claim for pension, give the applicant a reasonable opportunity of making his representation.(3)Amount of pension.-The quantum of pension shall be such as may be fixed by the Board, from time to time, with the approval of the State Government.
