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State of Tamilnadu - Section

Section 23 in Tamil Nadu Street Vending and Shops and Establishments Worker's Welfare Scheme, 2010

23. Assistance for delivery or miscarriage of pregnancy or termination of pregnancy by registered manual female worker.

(1)The Labour Officer (Social Security Scheme)of the respective district, shall, on an application from a registered female manual worker, sanction the assistance as indicated below, after due verification of the proof produced by her of her pregnancy or delivery of child by her or miscarriage of her pregnancy or termination of pregnancy: -
(i) Pregnancy   - Rs.6,000/-
    (Rs.3,000/- shall be paid on the seventh monthof pregnancy and remaining Rs.3,000/- shall be paid on deliveryof the child)
(ii) Miscarriage of pregnancy   -Rs.3,000/-
(iii) Termination of pregnancy   -Rs.3,000/-.
(2)The amount shall be sanctioned, only if the following conditions are fulfilled, namely :-
(a)registered female manual worker can get this assistance only twice;
(b)registered female manual worker shall have no dues payable to the Board; and
(c)registered female manual worker shall not be given this assistance if she already has two children.
(3)The application for claiming the amount specified in sub-clause (1) shall be in Form XIV.