Section 4 in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
4. Making variation and revocation of.
- The Government may, after consultation with the Advisory Committee, by notification [xxx] [The words 'and subject to the condition of previous publication' were omitted by section 4 of the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2001 (Tamil Nadu Act 2 of 2001).] make one or more schemes for any scheduled employment or group of scheduled employments, in one or more areas specified in the notification; and in like manner add to, amend, vary or substitute another scheme for, any scheme made by it:[First proviso was omitted by section 4 of the Tamil Nadu Manual "Workers (Regulation of Employment and Conditions of Work) Amendment Act, 2001 (Tamil Nadu Act 2 of 2001).]Provided further that, the Government may,-(a)if it considers necessary, or(b)if a demand or request is made by a majority of the employers or workers in any other scheduled employment, that the provisions of any scheme so made for any scheduled employment or any part thereof should be applied to such other scheduled employment, the Government may, after consulting the employers and workers in such other scheduled employment, by notification, apply the provisions of such scheme or part thereof to such other scheduled employment, with such modifications, if any, as may be specified in the notification.
