Section 5 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
5. Registration of manual workers.
(1)Any manual worker may register his name with the Board [through the Labour Officer (Social Security Scheme) of the respective District] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] for the purpose of the scheme.(2)[ Application for such registration shall be made [in duplicate to the Labour Officer (Social Security Scheme) of the respective district,] [Substituted by G. O. Ms. No. 200, Labour and Employment (1-1), dated the 15th November 1999.] in Form A in Schedule II together with the certificate of employment issued by any of the persons or authorities specified below: -(a)Employer engaged in construction industry for purpose of trade or business;(b)Registered contractor;(c)Government organisations or agencies engaged in building industry; and(d)Registered Trade Union.(e)[ Village Administrative Officer concerned and for Chennai district the Revenue Inspector concerned.] [Inserted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.]]Two passport size photographs of the applicant should accompany each application. One of the passport size photographs should be pasted on the application in the place provided for it. The second passport size photograph should be enclosed in a cover and attached to the application. The applicant should write his/her name on the reverse of the photograph. The person issuing the certificate of employment under this clause should attest both the photographs.(3)The fee for such registration shall be Rs. 25.(4)[ (a) The registration of the name of the manual worker with the Board shall be made by the Labour Officer (Social Security Scheme) of the respective District after due verification by the respective Village Administrative Officer and for Chennai district by the Revenue Inspector concerned.(b)The registration under this clause is valid for a period of [five years] or when the registered manual worker attains the age of sixty years whichever is earlier.](5)[ Every manual worker whose name has been registered under this clause shall be issued with an identity card in Form J at free of cost.] [Substituted by G. O. Ms. No. 200, L&E (1-1), dated the 15th November 1999.]
