Section 4(4) in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
(4)The Government, while sanctioning pension (other than the pension referred to in sub-section (4)), grant or scholarship under this Act, shall take into consideration the following factors, namely: -(i)the remarkable skill or conspicuous talent in the Tamil language exhibited by the applicant or the martyr, as the case may be;(ii)the outstanding merit of the applicant or the martyr, as the case may be, in contributing to the growth of Tamil language and the preservation of Tamil culture;(iii)the courage and nobility exhibited by the applicant in his zeal to preserve the growth of Tamil language or to preserve the Tamil culture;(iv)the remarkable enthusiasm for Tamil language and his lead to preserve Tamil culture, evinced by the martyr;(v)the nature of the suffering either by way of imprisonment or otherwise undergone by the applicant or the martyr, as the case may be; or(vi)such other factors as may be prescribed.
