Section 8(3) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(3)Notwithstanding anything contained in any other law, the Board may nominate persons or officers who would be competent to act on behalf of any manual worker to initiate action for making any claim under any law or rules made thereunder or award or settlement made under any such law and appear on behalf of the manual workers in such proceedings.
