Section 1 in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
1. Short title, extent, application and commencement.
(1)This Scheme may be called the Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994.(2)It extends to the whole of the State of Tamil Nadu.(3)[ It shall apply to the manual workers engaged in construction or maintenance of dams, bridges, roads or in any building operation [or stone breaking or stone crushing or construction of pandals or brick manufactory other than the brick manufactory under the Factories Act, 1948 (Central Act 63 of 1948)] [Vide G. O. Ms. No. 59, Labour and Employment (1-1), dated the 28th March 2001 With effect from 11th April 2000.]].(4)It shall come into force at once in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], the City of Madurai and the City of Coimbatore and it shall come into force in other areas on such date as the State Government may by notification, appoint and different dates may be appointed for different areas.
