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State of Tamilnadu - Section

Section 31 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

31. Power to remove difficulties.

- If, in the opinion of the Board, any difficulty or doubt arises as to the interpretation of any of the provisions of the Scheme or in the implementation of the Scheme, the Board shall refer the matter to the Government and the decision of the Government shall be final and binding.AppendixForm No. I(See Clause 6(1) and (4))Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Application for Registration
  Registration No. ...........  
  (to be filled in by office)  
    {|
Affix passport size photograph
|-| (1)| Name of the applicant.:||-|| (a) whether he/ she is a landless agricultural labourer/Farmer.||-|| (b) whether he/ she owns wet land upto 2.50 acre or dry landupto 5.00 acres.||-| (2)| Name of Father/ Husband.||-| (3)| Date of birth (Enclose evidence to prove age) (Family Card/Medical Certificate, etc.).| Day Month Year|-| (4)| Personal marks of identification.||-|| (1)||-|| (2)||-| (5)| Marital Status (Whether married, unmarried, Widow/ Widower).||-| (6)| Permanent address.||-| (7)| Present address.||-| (8)| State whether contributing physical labour, in own land oremployed as agricultural labourer in other land.||-| (9)| If contributing physical labour in own land the extent of landto be specified (With extract of China).||-| (10)| Nature of labour.||-| (11)| No. of years engaged in the employment as on the date ofapplication.||}Signature or left hand thumbimpression of the applicantCertificate of EmploymentCertified that the particulars furnished by the applicant in the application for registration are true to the best of my knowledge and belief.Signature and name of the Person/ Officer/ VillageAdministrative Officer issuing the certificate.1