Section 5A(1) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(1)Every manual worker shall, at the time of making the application for his/her registration with the Board [through the Labour Officer (Social Security Scheme) of the respective district] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.], make a nomination in Form H for the purpose of sub-clause (5) of clause 11 and clauses 14 and 14-A.
