Section 23 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
23. Assistance for delivery or miscarriage of pregnancy or termination of pregnancy by a registered female member.
(1)The Medical Officer of the concerned Block Primary Health Centre shall, on an application from a registered female member, sanction a sum of Rs. 6,000 (rupees six thousand only), on her producing proof of pregnancy to her. The amount of assistance shall be paid to the registered female member in six equal installments at the rate of Rs. 1,000 per installment from the seventh month of pregnancy.(2)The Medical Officer of the concerned Block Primary Health Centre shall, on an application from a registered female member, sanction a sum of Rs. 3,000 (rupees three thousand only), on her producing proof of either miscarriage of her pregnancy or the termination of her pregnancy.(3)There is no restriction on the number of occasions for availing the assistance by the registered female member.(4)The application for claiming the assistance specified in sub-clauses (1) and (2) shall be in Form No. X.(5)The application specified in sub-clauses (1) and (2) shall be sent to the Medical Officer of the concerned Block Primary Health Centre along with the recommendations of the Village Health Nurse and the Village Administrative Officer concerned.
