Section 38 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
38. Obligations of the employee.
(1)The registration card issued to any employee shall be his personal property and shall not be transferable.(2)The registration card shall be produced on demand for inspection by the Inspector.(3)The employee shall intimate to the Registering Authority any change in his address and to the employer for making entry in the Register of Employees.(4)The registration card shall be surrendered to the Registering Authority in the following circumstances:-(i)When dismissed or discharged from service.(ii)At the time of retiring from service.(iii)On death by his heir "or legal representatives.(5)The registration card shall be only for the identity of the employer and the employee described, and it shall not be used for any other purpose.
