Section 27 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
27. Enquiry, inspection, monitoring, review and reporting.
(1)Assistance relating to Revenue Department. -(a)In respect of the applications for relief or assistance under the scheme received by the Special Tahsildar (Social Security Scheme), the Village Administrative Officer shall make a thorough enquiry and verification on the application and then he shall submit his report to the concerned Firka Revenue Inspector. The Village Administrative Officer shall maintain separate registers for each category of the relief or assistance provided in the Scheme, as specified in Form No. XII. He shall make necessary entries in the relevant register on receipt of application under the Scheme. This register shall be checked by the higher officers periodically and Jamabandhi Officer at the time of Jamabandhi.(b)The Revenue Inspector shall scrutinise the enquiry report of the Village Administrative Officer and after personal inspection or enquiry, recommend the case for sanction or rejection with specific remarks lo the Special Tahsildar (Social Security Scheme). The Special Tahsildar (Social Security Scheme) shall personally overcheck at least 10 per cent of the cases through field enquiry. The cases recommended for rejection by the Village Administrative Officer or Revenue Inspector shall also be included for the purpose of inspection or enquiry.(c)The cases which were recommended for rejection by the Village Administrative Officer shall also be enquired by the Revenue Inspector.(d)The Special Tahsildar (Social Security Scheme) shall scrutinise the cases received from the Revenue Inspector and pass orders based on the recommendations.(e)The Revenue Divisional Officer shall conduct personal inspection or enquiry of at least one per cent of the cases sanctioned by the Special Tahsildar (Social Security Scheme) every month.(f)A quarterly inspection of the office of the Special Tahsildar (Social Security Scheme) shall be made by the Collector or District Revenue Officer and a monthly inspection by the Revenue Divisional Officer.(2)Assistance relating to Education Department. - (a) In respect of educational assistance, the concerned recommending authorities and the sanctioning authorities as specified in column (5) of the tabular column under sub-clause (1) of clause 21 shall maintain the register in Form No. XII.(b)The District level authorities or Divisional level authorities above the recommending authorities recommending for educational assistance, shall conduct bi-monthly inspection of the office of the recommending authorities and scrutinise all the files regarding claims and send a report on such inspections made to the Heads of the Departments concerned periodically.(c)The State level authorities shall, at the time of their regular inspection or review, also review the implementation of the Scheme and ensure its proper and effective implementation.(3)Assistance relating to Health Department. - (a) In respect of assistance for delivery or miscarriage of pregnancy or termination of pregnancy, the Medical Officer of the concerned Block Primary Health Centre shall maintain the register in Form No. XII.(b)The concerned Deputy Director of Health Services shall conduct bimonthly inspection of the Primary Health Centres under his control and scrutinise all the files where assistance have been sanctioned and send a report on such inspections made to the Project Director, Reproductive and Child Health Project, Chennai periodically.(c)The Project Director, Reproductive and Child Health Project, Chennai, at the time of inspection or review in the districts, shall also review the implementation of the Scheme and ensure its proper and effective implementation.
