Section 18 in Tamil Nadu Washermen Social Security and Welfare Scheme, 2006
18. Pension Scheme.
- (1) Eligibility. - Every registered manual worker who has completed 60 years of age is eligible for pension, if he has continued as such worker for a continuous period of not less than five years:Provided that a manual worker who has not completed 60 years of age but registered with the Board for a continuous period of five years is also eligible for pension if he has become disabled due to sickness and incapacitated from normal work.[Provided further that notwithstanding anything contained in clause (14), a manual worker, who has completed 60 years of age on or before 1st September 2006, but has failed to renew his registration after initial registration or thereafter, shall also be eligible for pension, if he applied for renewal of registration on or before 31st March 2007.] [Inserted by G.O. Ms. No. 34, L and E, (1-1), dated the 28th February 2007.](2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply to the [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Board' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] in Form VIII and VIII-A as applicable:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) should produce to the Board a certificate of proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The Board shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Board shall be final:Provided that the Board shall, before rejecting a claim for pension, give the applicant a reasonable opportunity of making his representation.(3)Amount of pension. - The quantum of pension shall be [Rs. 1000 (Rupees One Thousand only)] [Substituted for 'Rs. 500 (Rupees five hundred only)' by G.O. Ms. No. 64, dated 1.3.2016, published dated 1.3.2016.].
