Section 13 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
13. Contributions.
(1)The contribution payable under this scheme shall comprise the contribution payable to the Board by an employer (hereinafter referred to as the "employer's contribution"), and the grant made to the Board by the Government, from time to time, as contribution to the Fund which shall form part of the Fund.(2)All remittances payable to the fund shall be rounded off to the nearest rupee.(3)Every employer shall pay to the Board a sum equivalent to 3% of the wages payable by him to the manual workers employed by him, before the 15th day of every month by means of a demand draft drawn in favour of the "Secretary, Tamil Nadu Goldsmiths Welfare Board" payable at Chennai accompanied by a statement in Form V.
