Section 2(c) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(c)[ "Manual Worker" means any person who has completed [eighteen years] [With effect from 28th March 2001, vide G. O. Ms. No. 59, Labour and Employment (1-1), dated the 28th March 2001.] of age but has not completed sixty years of age and who is engaged to do any manual, work in construction or maintenance of dams, bridges, roads or in any building operations [or stone breaking or stone crushing or construction of pan-dais or brick manufactory other than the brick manufactory under the Factories Act, 1948 (Central Act 63 of 1948)] [Inserted by G. O. Ms. No. 59, L&E, dated 28th March, 2001 with effect from 28th March 2001.] as a worker falling under any one of the classes of workers specified in Schedule I;]
