Section 2(g) in Tamil Nadu Handicraft Workers Social Security and Welfare Scheme, 2006
(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 vessels manufactory, sculpture including stone and other materials and handicrafts including articles manufactured from clay and paper pulp specified in items 54, 59 and 60 in the Schedule to the Act;
