Section 3 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
3. Sanction of pension, grantor scholarship.
(1)The Government may sanction a pension of four hundred rupees per mensem, or a grant not exceeding ten thousand rupees or both -(a)to every person who has exhibited conspicuous courage and nobility in his enthusiasm for the Tamil language or in his zeal to preserve the growth of Tamil language or to preserve the Tamil culture;(b)to the dependant of every martyr:Provided that where there are more than one dependant of a martyr, the pension or grant shall be sanctioned only to one of such dependants and for purpose of such sanction of pension, preference shall be given to a dependant in the order specified in clause (a) of section 2 and where there are more than one dependants of the same category specified therein, the pension or grant shall be apportioned among such dependants in such manner as may be prescribed;(2)On the death of a person who has been sanctioned pension under clause (1) of sub-section (1), the Government may sanction a pension of [two hundred and fifty rupees] [Substituted for 'three hundred and fifty rupees per mensem' by the Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1993 (Tamil Nadu Act 34 of 1993). Previously amended by Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1987 (Tamil Nadu Act 45 of 1987) and Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1990 (Tamil Nadu Act 18 of 1990).] per mensem to the dependant of such person:Provided that where there are more than one dependant of such person, the pension under this sub-section shall be sanctioned to only one of such dependants and for purpose of such sanction of pension, preference shall be given to a dependant in the order specified in clause (a) of section 2 and where there are more than one dependants of the same category specified therein, the pension or grant shall be apportioned among such dependants in such manner as may be prescribed.(3)The Government may sanction scholarships not exceeding five thousand rupees in such number of instalments and in such manner, as may be prescribed, to -(i)students who have exhibited conspicuous talents or marked skill in Tamil language;(ii)teachers who have evinced notable interest to the preservation and growth of Tamil language;(iii)poets and writers of outstanding merit in Tamil language; and(iv)persons engaged in research work in Tamil language or Tamil culture.
