Section 32B in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
32B. [ Family Benefit Fund Scheme. [Added by G. O. Ms. No. 347, CT & R.E, dated the 7th October 1993.]
(1)This scheme is applicable to regular servants of religious institutions. The scheme is not applicable to the servants of maths and specific endowments attached to maths and also to the part-time servants of temples or specific endowments attached thereto. However, if any part-time servant is in regular service in any temple or specific endowments attached thereto, then, the scheme will be applicable to him.(2)The Commissioner shall sanction the lump-sum amount to the nominee, legal heirs of the employee who dies in harness. The amount shall be sanctioned even in the case of suicide, murder and unnatural death like accident, poisoning, drowning and burning.(3)An amount of rupees fifteen per month shall be collected from the salaries of the servants as subscription towards the fund. The amount shall be collected during the period of suspension and for the period of leave without pay as well.(G. O. Ms. No. 163, Tamil Development Culture and Religious Endowments, dated 1st August 2001).(4)Every institution shall calculate the total annual subscriptions of all the employees, draw the amount from the General Funds of Institutions and remit the amount in advance to the Commissioner before the end of July of every year and such annual subscription so paid by the institution on behalf of its servants shall be recovered from the salary of the employees every month as mentioned above.(5)The Commissioner shall credit the amount in Savings Bank Account in any nationalised or co-operative bank and the account shall be operated by the Commissioner for this purpose.(6)In case of death of a servant while in service, the Commissioner shall sanction and pay a sum of rupees [seventy-five thousand] from out of the Fund to the family of the deceased servant. If the legal heir is a minor, the amount shall be deposited in a nationalised or co-operative bank in the name of the minor person and the amount with the interest accrued shall be paid as and when the person attains his legal majority.(7)The executive authorities of the institutions and the administrative authorities of the Department are responsible for the collection of the subscriptions due from all the servants and necessary entries shall be made as to the payment of yearly subscription in the service register of the incumbent along with the certificate of service verification. Form of nomination shall be obtained from every servant and affixed to the Service Register of the employees. The claim shall be made by the eligible member of the family of the deceased servant through the Executive Officer or Trustee of the institution and such applications shall be sent to the Commissioner through the administrative authority of the department having jurisdiction over the institution. The recommendation of the authority shall contain the following particulars and documents and in the absence of any of the following, no claim shall be entertained:-(a)Date of birth (as per Service Register).(b)Date of entry into service.(c)Order No. and date of authority sanctioning the post.(d)Date of death with original death certificate(e)The nomination along with the Service Register.(f)Particulars regarding the remittance of subscription.(g)Legal heirship certificate in original in the absence of nomination.(8)The Commissioner may prescribe forms for application, nomination and recommendation and for collection of subscription as maybe necessary, from time to time.(9)The Commissioner may, at his discretion, relax any of the rules relating to the Family Benefit Fund Scheme in favour of the family of the deceased temple servant.(10)The rules relating to nominations and conditions for sanction of Family Benefit Fund in the Tamil Nadu Government Servants Family Benefit Fund Scheme shall apply mutadis mutandis to temple servants also.]
