Section 22 in Tamil Nadu Powerloom Weaving Worker's Social Security and Welfare Scheme, 2010
22. Assistance for marriage.
(1)The Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered manual worker, after due verification, sanction a sum of [Rs.3000/- (Rupees three thousand only) for men and Rs.5000/- (Rupees five thousand only) for women, as assistance to meet the marriage expenses of the registered manual worker or of the son or daughter of the registered manual worker, as the case may be] [Substituted for 'Rs.2,000 (Rupees two thousand only) as assistance to meet the marriage expenses of the applicant or his son or daughter' by G.O. Ms. No. 39, dt. 28.02.2011, published dated 1.3.2011.].(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely :-(a)the family of a registered manual worker can avail this assistance only twice;(b)the registered manual worker shall have no dues payable to the Board; and(c)the registered manual worker or the person for whose marriage the assistance is sought for, as the case may be, shall have attained the age prescribed by law for marriage.(3)Where both husband and wife have applied for assistance to the marriage of his/her son or daughter under this clause, one of them alone shall be eligible for this assistance.(4)The application for assistance under this clause shall be in Form-XIII.
