Section 6(4) in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Rules, 1981
(4)Any employee who finds him name not entered in the list referred to in sub-rule (2) or finds that the entries have not been made correctly or finds that though entries regarding his service have been made correctly but he has not attested the entries in the register of workmen in Form 1 may make a representation to the Inspector concerned. The Inspector after examining the representation or after making enquiries may issue suitable directions to the employer for the recitifcation of the register in Form 1 or for the issue of orders conferring Permanent status to the workman concerned.
