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State of Tamilnadu - Section
Section 17 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
17. [ Assistance for delivery of a child or for the miscarriage of pregnancy or for 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.]
- [(1) The Labour Officer (Social Security Scheme) of the respective district shall, on an application from a registered Women manual worker, sanction the assistance as indicated below, after due verification of the proof produced by her of the pregnancy or delivery of a child by her or the miscarriage of her pregnancy or the termination of her pregnancy:-| (i) Pregnancy | -Rs.6,000/- |
| (Rs.3,000/- shall be paid on the seventh monthof pregnancy and remaining Rs.3,000/- shall be paid on deliveryof the child) | |
| (ii) Miscarriage of pregnancy | -Rs.3,000/- |
| (iii) Termination of pregnancy | -Rs.3,000/-.] |