Section 15(2) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely: -[***] [Item (a) Omitted by G.O. Ms. No. 35, dated 28.02.2011, published dated 01.03.2011.](b)Only two children of a registered manual worker shall be given this assistance; and(c)The registered manual worker shall have no dues payable to the Board.
