Section 15 in Tamil Nadu Handicraft Workers Social Security and Welfare Scheme, 2006
15. Intimation about change of employer, employment, place, etc.
- Every registered manual worker who leaves or changes his service under an employer, or changes his scheduled employment to another, or migrates from one place to another place shall, within thirty days of such change, intimate the Chief Executive Officer or any other officer authorized by the Chief Executive Officer in this behalf by a letter sent by registered post or delivered in person.
