Section 40 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
40. Application of certain Acts to building and construction workers.
(1)The provisions of the Workmen's Compensation Act, 1923 (Central Act VIII of 1923), as in force for the time being, shall apply to, or in relation to, building and construction workers as they apply to, or in relation to, workmen within the meaning of that Act.(2)The provisions of the Payment of Wages Act, 1936 (Central Act IV of 1936), as in force for the time being, shall apply to, or in relation to, building and construction workers as they apply to, or in relation to employed persons within the meaning of that Act.(3)The provisions of the Industrial Disputes Act, 1947 (Central Act XIV of 1947), as in force for the time being, shall apply to, or in relation to, building and construction workers, as they apply to, or in relation to, "workmen" within the meaning of that Act and for the purposes of any proceeding under that Act in relation to an Industrial dispute, a building and construction worker shall be deemed to include a building and construction worker who has been dismissed, discharged or retrenched in connection with, or as a consequence of, that dispute or whose dismissal, discharge or retrenchment had led to that dispute.(4)The provisions of Maternity Benefit Act, 1961 (Central Act 53 of 1961) as in force for the time being, shall apply to, or in relation to, building and construction workers being women, as they apply to, or in relation to women workers whether directly or through any agency, for wages in any establishment within the meaning of that Act.(5)The provisions of the Contract Labour (Regulation and Abolition) Act, 1970 (Central Act 37 of 1970) as in force for the time being, shall apply to, or in relation to, building and construction workers, as they apply to, or in relation to 'workmen' within the meaning of that Act.(6)The provisions of the Equal Remuneration Act, 1976 (Central Act 25 of 1976) as in force for the time being, shall apply to, or in relation to building and construction workers, as they apply to worker within the meaning of that Act.(7)Tire provisions of the Inter-state Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (Central Act 30 of 1979) shall apply to, or in relation to, building and construction workers, as they apply to in relation to 'workmen' within the meaning of that Act.(8)The Government may, by notification, apply to building and construction workers, the Payment of Gratuity Act, 1972 (Central Act 39 of 1972), the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (Central Act XIX of 1952) and the Employees' State Insurance Act, 1948 (Central Act XXXIV of 1948), with such modifications as may be specified in such notification.
