Section 19 in Tamil Nadu Tailoring Workers Social Security and Welfare Scheme, 2006
19. Assistance to meet the funeral expenses of a registered manual worker.
(1)If a registered manual worker dies, the [Labour Officer (Social Security Scheme) of the respective district, after due verification] [Substituted for 'Secretary or any other officer authorised in this behalf by the Board' by G.O. Ms. No. 122, dt. 24.10.2008, published dated 31.10.2008.], shall sanction a sum of Rs. 2,000 (Rupees two thousand only) to the nominee of the deceased registered manual worker to meet the funeral expenses of the deceased registered manual worker.(2)The application for claiming the amount specified in sub-clause (1) shall be in Form IX and shall be accompanied by the death certificate of the deceased registered manual worker and the original identity card issued [***] [Words 'by the Board' by G.O. Ms. No. 122, dt. 24.10.2008, published dated 31.10.2008.] to the deceased worker.
