Section 4 in Tamil Nadu Payment of Subsistence Allowance Rules, 1981
4. Particulars of employees placed under suspension to be furnished at the end of each half-year.
- Every employer shall send half yearly return in Form 2 so as to reach the Deputy Chief Inspector of Factories or [Inspector of Factories, Inspector of Plantations and Inspectors of Labour having jurisdiction over the area] [Substituted by the G.O. Ms. 2436, Labour and Employment, dated the 11th November 1988.] concerned not later than fifteen days from the close of the half year.Explanation. - Half-year, for the purpose of these rule, means "a period of six months commencing from the 1st January or 1st July of every year".
