Section 18 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010
18. Operational Modalities.
(a)The subscription amount shall not be refunded ;(b)The Deputy Registrar (Dairying) shall collect the details of members who supplied highest quantity with standard quality of milk to the society in a year, and send them in Form No.-I, with certificate to the correctness of the data to the Committee. He shall maintain necessary details in his office;(c)The General Manager shall collect the details of owners of three non descriptive milch animals, three cross-bred cows and three buffaloes of milk pouring members both in respective of quality and quantity, and send them in Form No. II with certificate to the correctness of the data to the Committee. He shall maintain necessary details in his office;(d)Application with authenticated documents along with First Information Report and report of the Medical Board of the District for availing financial assistance to the family of pouring member who died in fatal accident under these rules may be submitted to the Chairman of the Committee in Form No.III, which shall be accompanied by a report by concerned Deputy Registrar (Dairying) in Form No.IV;Explanation. - For the purpose of this sub rule, authenticated documents include First Information Report copy and post-mortem report.(e)Application with authenticated documents along with First Information Report and report of Medical Board of the district for availing financial assistance to the family of pouring member, for any claim for hospital expenses to the member whose loss of sight of both eyes or physical separation of or loss of ability to use both hands or both feet or loss of sight on one eye and physical separation of or loss of ability to use either one hand or one foot during accident under these rules may be submitted to the Chairman of the Committee in Form No.III, for the following category of expenses, subject to the maximum amount decided by the committee.(i)Nursing expenses,(ii)Surgeon, Anesthesist, Medical Practioner, Consultant, Specialist Fees;(iii)Anesthesia, Blood, Oxygen, Operation theatre charges, Surgical Appliances, Medicines and drugs, Diagnostic materials, X-ray, and similar expenses;Note. - Application with authenticated documents should be accompanied by a report by concerned Deputy Registrar (Dairying) in Form No. IV;(f)(i)The Deputy Registrar (Dairying) shall collect the details of the children of milk pouring member who died in the fatal accident or permanently disabled who seek to avail assistance, either for education or for marriage expenses or both and send them in Form No. V, with certificate to the correctness of the data to the committee, provided the applicant is eligible to avail assistance under rule 15(e) (i) and (ii).(ii)He shall maintain necessary details in his office;(g)The Committee may sanction financial assistance equally to the members of his family in the case of member who died in fatal accident.Provided that the family of milk pouring member shall continue the milk producing activities hitherto done by the milk pouring member;(h)All the applications shall be scrutinized by the Committee. The Committee, after satisfying itself of the eligibility otherwise of the applicants, in accordance with provision of the rules, shall make specific recommendation. The Chairman of Committee may thereafter issue orders sanctioning the assistance and take appropriate action for complying with the recommendation of the Committee;(i)Financial assistance shall be provided from the date of issue of the orders sanctioning the assistance, unless or otherwise specified therein;(j)Financial assistance sanctioned under these rules is liable to be cancelled, if it is found at any time that the assistance was sanctioned on the basis of incorrect facts or that the financial assistance was obtained by suppression or misrepresentation of true facts:Provided that before withdrawing or cancelLing any assistance, the Committee shall give an opportunity to the beneficiary to represent his case against the proposed action;
