Section 2(10) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(10)"manual worker" means a person who is engaged or to be engaged directly or through any agency, in any scheduled employment whether for wages or not, to do manual work in any scheduled employment, and includes any person not employed by any employer or a contractor, but working with the permission of, or under agreement with the employer or contractor and a person who is given raw materials by an employer or a contractor for making or altering or for any work, [and a person who directly engages himself in any scheduled employment, but does not include any member of the family of an employer or any employee who is in the enjoyment of benefits by or under the Employees' State Insurance Act, 1948 (Central Act XXXIV of 1948) or the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act XIX of 1952)] [Substituted for the words 'and registered as such manual workers under this Act, but does not include any member of the family of an employer' by the Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Amendment Act, 1998 (Tamil Nadu Act 60 of 1998).];
