Section 18(2) in Tamil Nadu Street Vending and Shops and Establishments Worker's Welfare Scheme, 2010
(2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply to the Labour Officer (Social Security Scheme) of the respective district in Form VIII and VIII-A as applicable:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) shall produce to the Labour Officer (Social Security Scheme) of the respective district a certificate of proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The Labour Officer (Social Security Scheme) of the respective district shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Labour Officer (Social Security Scheme) of the respective district shall be final:Provided that the Labour Officer (Social Security Scheme) of the respective district shall, before rejecting a claim for pension, give the applicant a reasonable opportunity of making his representation.
