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State of Tamilnadu - Section
Section 5 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
5. Authorities for according precious sanction for prosecution of offences under the Act.
- The authority mentioned in column (1) of the Table below shall be the prescribed authority Under sub-section (2) of section 6 of the Act in respect of industrial establishments mentioned in the corresponding entries in column (2) thereof.| Authority | Industrial establishment |
| (1) | (2) |
| 1. Deputy Chief Inspectors of Factories havingjurisdiction over the area. | Industrial establishment as defined in item (a)of clause (3) of section 2 of the Act. |
| 2. Deputy Commissioners of Labour havingjurisdiction over the area. | Industrial establishment as defined in item(b),(c), (d), (e), (f) and (g) of clause (3) of section 2 of theAct. |