Section 18(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(3)(a)Immediately upon the happening of any accident resulting in loss of hands or legs or sight or limbs or death, the registered member or his nominee, as the case may be, shall send a report to the Special Tahsildar (Social Security Scheme) and to the Police in Form No. V, within three days of such occurrence of the accident. The Special Tahsildar (Social Security Scheme) shall make an enquiry either on the report of accident received from the registered member or his nominee. In the absence of First Information Report issued by the Police, the assistance shall not be given.(b)In the case of loss of hands or legs or sight or limbs as specified in items (b) to (d) of sub-clause (2), the claim shall be made by the registered member concerned and in the event of death of a registered member, the claim shall be made by his nominee in Form No. VI.(c)In the case of loss of hands or legs or sight or limbs due to accident, the claimant shall produce a medical certificate issued by a Medical Officer not below the rank of a Civil Assistant Surgeon.(d)In the case of death of the registered member due to accident, death certificate and post-mortem certificate issued by a Government Medical Officer not below the rank of Assistant Civil Surgeon or an authority who is competent to issue such certificate shall be produced by the claimant. If there is delay for more than thirty days in getting the post-mortem certificate, the certificate given by the Tahsildar in this regard shall be produced.(e)The Special Tahsildar (Social Security Scheme) shall sanction the relief or assistance to the registered member or his nominee, as the case may be, in respect of accidents specified in sub-clauses (c) and (d) above respectively.
