Section 27(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)Assistance relating to Education Department. - (a) In respect of educational assistance, the concerned recommending authorities and the sanctioning authorities as specified in column (5) of the tabular column under sub-clause (1) of clause 21 shall maintain the register in Form No. XII.(b)The District level authorities or Divisional level authorities above the recommending authorities recommending for educational assistance, shall conduct bi-monthly inspection of the office of the recommending authorities and scrutinise all the files regarding claims and send a report on such inspections made to the Heads of the Departments concerned periodically.(c)The State level authorities shall, at the time of their regular inspection or review, also review the implementation of the Scheme and ensure its proper and effective implementation.
