Section 41 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
41. Insurance of workers.
- The Government, may, by notification, direct that every employer shall take out an insurance policy in respect of all or any such classes of the workers employed by him in his establishment for such amount and for such period, as may be specified by Government in such notification so as to cover the risks of accident, death or bodily injury or disablement or any other calamity which may arise in the course of the employment of such workers in such establishment.
