Section 15 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
15. Intimation about change of place of residence of the registered member, etc.
(1)Every registered member who migrates from one place to another place shall, within thirty days of such change, intimate such change of place to the Special Tahsildar (Social Security Scheme) by a letter sent by registered post or delivered in person.(2)Thereafter, the Special Tahsildar (Social Security Scheme) shall cause necessary enquiries to be made and after satisfying himself of the change of place, issue a proceedings to delete the name of the registered member from the Membership Register and send the same to the Special Tahsildar (Social Security Scheme) concerned for necessary action. A copy of the proceedings shall also be sent to the concerned registered member. On receipt of such proceedings, the concerned registered member shall apply to the Special Tahsildar (Social Security Scheme) concerned to enter his name in the Membership Register relating to the new place of residence and the Special Tahsildar (Social Security Scheme), after causing necessary enquiries to be made, shall issue a proceedings for the inclusion of the name of the registered member in the Membership Register maintained by him at the relevant place and cause such entries to be made. He shall make and attest such entries as may be necessary in the Identity Card of the member. Thereafter all the reliefs or assistances under the Scheme available to the registered member shall be payable at the new place where the registered member resides.(3)If a registered member migrates to another place temporarily for a period not exceeding one year, and who shall, in all probability return to his original place of residence, his name shall not be deleted from the Membership Register and he shall continue to claim and receive the reliefs or assistances payable at his permanent place of residence.
