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State of Tamilnadu - Section

Section 29 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006

29. Construction of reference to the registration, contribution, etc., under the Tamil Nadu Manual Workers Social Security and Welfare Scheme, 2001.

- The contribution made by any manual worker and the contribution made by an employer after registration and the consequential benefits accrued to any manual worker under the Tamil Nadu Manual Workers Social Security and Welfare Scheme, 2001, shall be construed as contribution made and the benefits accrued under this Scheme.[Form I [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]][See clause 9(2)]Application For Registration
AffixPassportsizephotograph
ToThe Labour Officer (Social Security Scheme),.................district.Registration No. ................(to be filled in by the Registration Authority)
1 Name of the worker   :
2 Name of the Father/Husband   :
3 Date of Birth   :
  (enclose Xerox Copy of evidence in proof dulyattested by a Group A or Group B officer)*   Day Month Year
4 Marital Status   :
  (Whether married, unmarried, widow/widower)    
5 Permanent address   :
6 Present address   :
7 State whether self-employed or employed   :
8 If employed, furnish the name and address of theestablished and also the Name and address of the employercontractor   :
9 Nature of work   :
10 Number of years engaged in the employment as onthe date of application   :
11 Particulars of the member of the family   :
Sl. No. Name Age Relationship Marital Status
1 2 3 4 5
         
12 (a) Whether the wife/husband is employed?(b) If so furnish details   :
13 Nomination for receipts of Natural Death/ Accidental Death Assistance   :
Name and address **of be the nominee/nominees Nominee’s Relationship with the worker Age of the nominee Percentage of amount to be paid to eachnominee
1 2 3 4
*(i) Birth Certificate or (ii) School Certificate or (iii) Driving License or (iv) Ration Card or (v) Voter's identity card or(vi) Certificate from Registered Medical Practitioner not below the rank of Civil Surgeon of a Government Hospital in the prescribed format duly signed by the worker.**Any false declaration/certification will entail legal action.**Nominees shall be Dependant Family Members.Signature/Thumb impression of the manual worker(Left hand thumb impression to be attested by the Registering Authority)Declaration by the Applicant***In declare that I am not registered as a member in any other Manual workers welfare board or Boards constituted by the Government of Tamil Nadu or under any other Government scheme.Signature or left hand thumb impressionof the manual worker.(Left hand thumb impression to be attestedby the Registration authority)Certificate of Employment***Certified that the particulars furnished by Thiru/Thirumathi/Selvi_____________regarding employment as a manual worker in the application for registration are true to the best of my knowledge and belief.
Place:Date: Signature and name of the person/Officerissuing the certificate
***Any false declaration/certification will entail legal actionVerification CertificateAfter due verification it is certified that the application and the proof are found to be correct and recommended for registration.
Place:Date: Village Administrative Officer/RevenueInspector(for Chennai district)
Office Note : -Application and proof verified. The recommendation of the............... is accepted and the applicant is registered as member of the Tamil Nadu............... Welfare Board.Application for membership rejected (In case of rejection, reason should be clearly mentioned).Labour Officer (Social Security Scheme)...........DistrictAcknowledgement SlipReceived from Selvi/Thiru/Tmt.......... residing at................. application for registration as manual worker in the Tamil Nadu ............Welfare Board.
Official Seal: Labour Officer (Social Security Scheme)District with date:Name:Designation:]
Form II[See clause 9(4)]Identity CardTamil Nadu............Welfare Board
  Identity Card LabourStatue
Scheme Assistances of the Board
1. Accident Insurance Scheme   Rs.
(a) Accidental Death   1,00,000
(b) Accidental Disability   Based on Extent of Disability
2. Natural death assistance   15000
3. Funeral expenses assistance   2000
4. Educational assistance: -    
(a) Girl children studying 10th   1000
(b) 10th Passed   1000
(c) Girl children studying 10th   1000
(d) Girl children studying 12th   1500
(e) 12th Passed   1500
(f) Regular Degree Course   1500
With Hostel Facility   1750
(g) Regular Post Graduate Course   4000
With Hostel Facility   5000
(h) Professional Degree Course   4000
With Hostel Facility   6000
(i) Professional PG Course   6000
With Hostel Facility   8000
(j) I.T.I. or Polytechnic course   1000
With Hostel Facility   1200
5. Marriage Assistance   2000
6. Maternity Assistance   6000
7. Reimbursement of cost of spectacles   up to 500
8. Pension   1000
Tamil Nadu............Welfare Board
    AffixPassport SizePhotograph
Registration No.    
Date    
  1. Name   :
2. Father/Husband   :
3. Date of Birth/ Age   :
4. Employment   :
Registration should be renewed before..........    
5. Permanent Address   :
6. Present Address   :
7. Marital Status   :
8. Details of Nominees   :
9. Registration Number if member of Trade Union   :
Signature of the Worker   Signature of the Officer
Details of Scheme assistance provided to theworker
Sl. No. Name of the assistance provided Name of the beneficiary File No and Date Amount distributed Signature of the officer
           
General Instructions• The Registering individual should have completed 18 years of age and below 60 years of age.• No Registration/Renewal Fee.• Registration should be renewed once in two years.• In case of loss of Identity Card, Duplicate Identity Card may be collected from the Assistant Inspector of Labour by remitting Rs. 20.• In case of change of residence, new address should be intimated to the Board.• After marriage of the worker, application should be made to the Board for change of nominee in the original registration application form.• In the event of death of the worker, the original Identity Card should be surrendered to the Board along with the application for natural death assistance.• The original Identity Card should be enclosed along with the Claim application each time when the assistance is sought for.UZHAIPPOMUYARVOM