Section 3 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
3. Objects.
- The object of the scheme is to provide for the following welfare measures for the manual workers engaged in construction or maintenance of dams, bridges, roads or in any building operations, namely:-(1)Creches;(2)[ Personal Accident Relief;] [Substituted by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.](3)Provident Fund and Employees' State Insurance Scheme;(4)Pension Scheme;(5)[ Assistance to meet the funeral expenses of a registered manual worker;] [Substituted by G. O. Ms. No. 200, L&E (1-1), dated the 15th November 1999.][(5-A) Assistance on the natural death of a registered manual worker;] [Added by G. O. Ms. No. 200, L&E (1-1), dated the 15th November 1999.](6)[ Assistance for the education of the son or daughter of a registered manual worker;] [Added by G. O. Ms. No. 139, L&E (1-1), dated the 3rd November, 1998.](7)Assistance for marriage of the son or daughter of a registered manual worker;(8)[ Assistance for the delivery of a child or the miscarriage of pregnancy or the termination of pregnancy, by a registered woman manual worker.] [Substituted by G. O. Ms. No. 200, L&E (1-1), dated the 15th November, 1999.]
