Section 6A(2) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(2)Any member of the Board concerned, any manual worker registered under any scheme administered by such Boards or any other person likely to be affected, may, within thirty days from the date of publication of the proposal for amalgamation in the Tamil Nadu Government Gazette or in the Tamil daily newspaper, whichever is later, file objection or suggestion to the proposed amalgamation before the Government.
