Section 210(7) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(7)Every notice given under sub-rule (1), sub-rule (2) or sub-rule (4) shall be followed by a written report to the Inspector, authority under section 39 of the Act, the Board and the Chief Inspector of Building and Other Construction Workers in Form XIV under Schedule XIII under proper acknowledgement.
