Section 47 in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
47. Regulation of housing, medical, educational and terminal facilities, etc., by the Government.
- The Government may, by rules made in this behalf, regulate-(a)the provision of house-sites or houses to the employees;(b)the provision of medical facilities to the employees by creating a welfare fund;(c)the provision of he grant-in-aid including scholarships for higher education to the children of the employees from the welfare fund specified in clause (b);(d)the formation of Family Benefit Fund Scheme to the employees.
