Section 11(1) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(1)All registered manual workers when met with an accident are eligible for Personal Accident Relief and where the accident results in death, their nominees are eligible for Personal Accident Relief.Explanation. - For the purpose of this clause, "accident" means any bodily injury [***] or loss of limbs or loss of sight resulting to a registered manual workers solely and directly from accident arising out of and in the course of his employment [or death] [Inserted by G.O. Ms. No. 34, dated 28.02.2011, published dated 01.03.2011.] but does not include any intentional self injury, suicide, attempted suicide, injury caused while under the influence of intoxicating liquor or drugs or caused by insanity or resulting from the commission of any breach of the law, or rules, regulations or instructions applicable, from time to time.
