Section 2 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
2. Definitions.
- In this Scheme, unless the context otherwise requires,(a)"Act" means the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982 (Tamil Nadu Act 33 of 1982);(b)"Board" means the Tamil Nadu Goldsmiths Welfare Board established under section 6 of the Act;(c)"dependent", in relation to a registered manual worker, means any of the relatives of such deceased workman as specified below :-(i)Wife or husband, as the case may be;(ii)Children;(iii)Widow and children of the pre-deceased son; and(iv)Parents;(d)"family" means-(i)in the case of male member, his wife, children, whether married or unmarried, dependent parents and the widow and children of a deceased son of the member;(ii)in the case of a female member, her husband, children, dependent parents and the widow and children of a deceased son of the member;(e)"Form" means the Form appended to this Scheme;(f)"Fund" means the Tamil Nadu Goldsmiths Social Security and Welfare Fund established under the Scheme;(g)"manual worker" means any person who has completed 18 years of age, but has not completed 60 years of age and who is engaged to do any manual work in the employment of gold and silver articles manufactory specified in item 32 in the Schedule to the Act;(h)"Secretary" means the Secretary of the Board appointed by the Government and includes any other officer put in charge of the Secretary;(i)"self-employed person" means any person who has directly engaged himself in gold and silver articles manufactory for his livelihood;(j)words and expressions used in this scheme and not defined shall have the same meaning assigned to them in the Act.
