Section 6(4) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(4)Application for such registration shall be made in Form No. I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below:-(a)Employer of any agricultural labourer engaged in agricultural operations;(b)President or the General Secretary of a registered Trade Union of the employment of agriculture concerned or any other office bearer of the said Trade Union authorised by the said President or General Secretary in writing imthis behalf;(c)Any officer not below the rank of a Deputy Tahsildar in the Revenue Department;(d)The Village Administrative Officer concerned, in respect of a farmer who owns wet land upto 2.50 acres or dry land upto 5.00 acres;(e)The Special Tahsildar (Social Security Scheme) in the case of a registered cultivating tenant, after due verification of the taluk register of tenancy records.
