Section 24 in Tamil Nadu Tailoring Workers Social Security and Welfare Scheme, 2006
24. Assistance for purchase of spectacles by a registered manual worker.
(1)The [Labour Officer (Social Security Scheme) of the respective district, shall on an application Form XV from a registered manual worker, after due verification] [Substituted for 'Secretary or any other officer authorised in this behalf by the Board, shall on an application in Form XV from a registered manual worker' by G.O. Ms. No. 122, dt. 24.10.2008, published dated 31.10.2008.], sanction a sum not exceeding Rs.500 (Rupees five hundred only) as an assistance towards reimbursement of cost of spectacles.(2)[ ***] [Sub-para (2) omitted vide G O Ms. No. 90, dt. 2.6.2015, published dated 1.7.2015.](3)The amount shall be sanctioned only if the following conditions are fulfilled, namely :-(a)This assistance shall be given to a registered manual worker only once.(b)The registered manual worker applying for assistance shall have no dues payable to the Board.
