Section 14 in Tamil Nadu Payment of Subsistence Allowance Rules, 1981
14. In the case of legal representative, the legal authority under which the application is made may be explained with a copy of legal documents, if any. :
I declare that the particulars mentioned in the above statement are true and correct to the best of my knowledge and belief.Yours faithfully,Signature of the person authorized by the employee or the legal representative of the employee.Form 5[See sub-rule (3) of rule 5]Notice For AppearanceFromThe Deputy Chief Inspector of Factories,The Deputy Commissioner of Labour (with full postal address),(Address of the employer or the applicant).Sir,Whereas Thiru/Tmt./Selvi.............has/you have made an application under section 4 of the Tamil Nadu Payment of Subsistence Allowance Act, 1981 (Tamil Nadu Act 43 of 1981) for payment of a sum of Rs........ (in words)..................... for the period of suspension from........... to.............(the copy of application is enclosed).
