[Cites 0, Cited by 1]

State of Tamilnadu- Act

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

TAMILNADU
India

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

Rule THE-TAMIL-NADU-AGRICULTURAL-LABOURERS-FARMERS-SOCIAL-SECURITY-AND-WELFARE-SCHEME-2006 of 2006

Published on 29 December 2006
Commenced on 29 December 2006
[This is the version of this document from 29 December 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006Published vide Notification No. G.O. Ms. No. 852, Revenue (LRI(2), dated 29th December 2006 - No. 2(1)/ REV/ 58 (f)/ 2006Published in Part II-Section 1 of the Tamil Nadu Government Extraordinary, dated the 29th December 2006.In exercise of the powers conferred by sub-section (1) of section 3 of the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Act, 2006 (Tamil Nadu Act 29 of 2006), the Governor of Tamil Nadu hereby makes the following Scheme:-

1. Short title, extent and application.

(1)This Scheme may be called the Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006.

(2)It extends to the whole of the State of Tamil Nadu (except Chennai District).

(3)It shall apply to all agricultural labourers and farmers as defined under sub-clauses (b) and (f) of clause 2.

2. Definitions.

- In this Scheme, unless the context otherwise requires,-

(a)"Act" means the Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Act, 2006;

(b)"agricultural labourer" means, any person in the age group of 18 to 65 years, engaged to work in agricultural or allied agricultural operations for wages but who does not own any land;

(c)"Board" means the Tamil Nadu Agricultural Labourers Welfare Board" established under sub-section (1) of section 5 of the Act;

(d)"Committee" means a district level, taluk level or village level Committee, as the case may be, constituted under sub-section (1) of section 8 of the Act;

(e)"dependent" in relation to an agricultural labourer or farmer means any of the relatives of such member as specified below:-

(i)Wife or husband, as the case may be;

(ii)Children;

(iii)Widow and children of the pre-deceased son; and

(iv)Parents;

(f)"farmer" means a farmer in the age group of 18 to 65 years who owns wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres and engaged in direct cultivation of that land and includes a registered cultivating tenant;

(g)"Form" means the form appended to this Scheme;

(h)"Fund" means the Tamil Nadu Agricultural Labourers - Farmers Social Security and Welfare Fund constituted under the Scheme;

(i)"registered cultivating tenant" means a person in the age group of 18 to 65 years, who holds wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres under a registered tenancy agreement and carry on direct cultivation of that land.

Explanation. - For the purpose of sub-clauses (f) and (i), in the case of a holding consisting both wet and dry land, 0.50 acre of wet land shall be equal to one acre of dry land;

(j)"Rule" means Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Rules, 2006;

(k)"Member-Secretary" means the Commissioner of Land Reforms and Member-Secretary of the Board constituted under section 5 of the Act;

(l)words and expressions not defined, but used in this Scheme shall have the respective meaning assigned to them in the Act and rules.

3. Powers, duties and functions of the Board.

(1)Subject to the provisions of the Act, the Board may take such measures, as it may consider necessary for implementing the Scheme.

(2)The Board shall-

(a)maintain and administer the Fund and collect the contributions towards the Fund;

(b)subject to the provisions of the Scheme, hold any property vested with it and shall be utilised by it only for the purposes of the Scheme;

(c)have the authority to spend such sum as it thinks fit, for the purposes of the Scheme from out of the Fund;

(d)keep proper accounts for all receipts and expenses under the Scheme;

(e)submit annual budget to the Government for sanction of fund for the Scheme;

(f)submit annual report to the Government on the working of the Scheme as laid down under sub-section (3) of sect ion 7 of the Act:

(g)submit to the Government copies of all the proceedings of the meetings of the Board;

(h)make all necessary arrangements for the annual audit of accounts of the Board in accordance with the instructions issued by the Government under sub-section (2) of section 11 of the Act;

(i)furnish information to the Government on such matters as the Government may refer to it, from time to time.

(3)The Board may,-

(a)accept deposits from persons, authorities or establishments on such conditions, as it deem fit;

(b)delegate necessary and adequate powers to the Member-Secretary for effective implementation of the Scheme

(c)delegate powers to the authorities concerned to sanction and disburse the financial assistance to the beneficiaries for speedy and proper implementation of the Scheme;

(d)distribute the fund with quarterly/ half-yearly/ annual allocation for each category of the various reliefs or assistances of the Scheme to the District Collectors and other concerned departments and regulate the manner in which the fund has to be maintained and distributed by them for the purposes of the Scheme;

(e)convene the meeting of the Board once in a quarter or at any time as it may require, to review the progress;

(f)make recommendations to the Government about modifications, which are considered necessary in the Scheme;

(g)specify forms, records, registers and statements, if so required, in addition to such of those forms, appended to this Scheme, for the administration of the Scheme and revise any such forms, records, registers, statements, etc., and also specify production of additional certificates, records along with such forms, records, registers, statements, etc.

4. Powers and functions of the Member-Secretary.

(1)The Member-Secretary shall, with the approval of the Chairman of the Board, issue notices to convene meetings of the Board and keep the record of minutes and shall take necessary steps for carrying out the decisions of the Board.

(2)The Member-Secretary shall issue necessary instructions to the implementing officers for proper implementation of the Scheme.

5. Administrative and financial powers of the Member-Secretary.

(1)The Member-Secretary may, without reference to the Board, sanction an expenditure on contingencies, services and procurement at goods, articles, etc., subject to the limit up to which he may be authorised to sanction expenditure as delegated by the Board.

(2)The Member-Secretary may also exercise such administrative and financial powers in addition to those specified in sub-clause (1) above, as may be delegated to him, from time to time, by the Board.

6. Registration of members of the Scheme.

(1)All agricultural labourers and farmers enumerated and identified by the village level committees constituted by the Government in this regard shall be registered as members of the Scheme on such persons making an application in Form No. I, to the Special Tahsildar (Social Security Scheme) of the respective taluks.

(2)Any agricultural labourer or farmer (including a cultivating tenant), who owns wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres and engaged in direct cultivation of that land and who has completed the age of 18 years but not completed 65 years, may register his/ her name to become a member of the Scheme.

(3)There shall be no fee for registration as a member under the Scheme.

(4)Application for such registration shall be made in Form No. I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below:-

(a)Employer of any agricultural labourer engaged in agricultural operations;

(b)President or the General Secretary of a registered Trade Union of the employment of agriculture concerned or any other office bearer of the said Trade Union authorised by the said President or General Secretary in writing imthis behalf;

(c)Any officer not below the rank of a Deputy Tahsildar in the Revenue Department;

(d)The Village Administrative Officer concerned, in respect of a farmer who owns wet land upto 2.50 acres or dry land upto 5.00 acres;

(e)The Special Tahsildar (Social Security Scheme) in the case of a registered cultivating tenant, after due verification of the taluk register of tenancy records.

(5)Every registered member shall file a nomination in Form No. II and revise it in cases of either acquiring a family or having any legal change in the status of the family:Provided that any nomination made by such registered member in favour of a person who is not a member of his family shall be void.

(6)Every registered member whose name has been registered under the Scheme shall be issued with an Identity Card for a family as in Form No. Ill free of cost by the Special Tahsildar (Social Security Scheme). This Identity Card shall be ensured for permanent use of the members as proof of identity.

(7)In case of loss of Identity Card, a duplicate Identity Card shall be issued by the Special Tahsildar (Social Security Scheme) on an application made by the registered member concerned and on payment of rape twenty. The said amount of rupees twenty shall be collected by the Village Administrative Officer and the collected amount remitted to the fund by means of demand draft through the Special Tahsildar (Social Security Scheme). The Receipt Book as specified in Form XIV, Register for issue duplicate Identity Cards shall be maintained by the Village Administrative Officers.

7. Suspension and cancellation of membership.

(1)The Special Tahsildar (Social Security Scheme) may, if he has any reasonable cause to believe that the membership under the Scheme has been secured by a registered member by making any statement in relation to any application or the registration, which is incorrect or false or in contravention of any of the provisions of the Act, or rules or Scheme framed under the Act, suspend such membership pending the completion of enquiry against the holder of such membership.

(2)The Special Tahsildar (Social Security Scheme) may, if he is satisfied, after making such inquiry as he may think fit, that the registered member has made a false or incorrect statement of the nature referred to in sub-clause (1) or has contravened any of the provisions of the Act or rules or Scheme framed under the Act, cancel such membership:Provided that no such membership shall be cancelled, unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed cancellation.

(3)Every registered member whose membership has been cancelled shall forfeit all his claims under the Scheme.

8. Appeal.

(1)Any registered member aggrieved by the order passed by the authority referred to in sub-clause (2) of clause 7 shall prefer an appeal to the Revenue Divisional Officer concerned within thirty days from the date of receipt of such order. The Revenue Divisional Officer may, for valid reasons to be recorded in writing, allow such appeal after a period of thirty days, but not exceeding sixty days. The Revenue Divisional Officer shall dispose of the appeal within a period of two months from the date of filing of such appeal, after giving an opportunity to the aggrieved registered member.

(2)The District Collector may, of his own motion or on an application from any registered member aggrieved by the order of the appellate authority, call for and examine the records in respect of any proceeding made under sub-clause (1) to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if, in any case, it appears to the District Collector that any such proceeding, decision or order should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the District Collector shall not pass any order prejudicial to the interest of the registered member, unless he has been given a reasonable opportunity of being heard.

9. Maintenance of registers.

- The Village Administrative Officer and the Special Tahsildar (Social Security Scheme) shall maintain a Membership Register in Form No. IV. The taluk register shall be maintained village-wise and the number assigned to each member in column 6 of Form No. IV shall be the registration number to be entered in the Identity Card of the registered member.

10. Financial allocation for the implementation of the Scheme.

- The financial allocation for the payment under the various categories of reliefs or assistances of the Scheme shall be made by the Government by means of an annual budget allocation.

11. The Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund.

(1)There shall be constituted a fund called the "Tamil Nadu Agricultural Labourers-Farmers Social Security and Welfare Fund" to which shall be credited,-

(a)the financial allocation made by the Government;

(b)all contributions received by the Board under sub-section (4) of section 9 of the Act;

(c)all monies received by the Board by way of sale or disposal of properties and other assets;

(d)interest on investments in securities and deposits and rents;

(e)all monies received by the Board in any other manner or from any other source.

(2)All monies received by the Board and forming part of the Fund shall be held in any of the nationalised banks or any of the co-operative banks under the control and supervision of the Tamil Nadu State Co-operative Bank, or any other Bank as may be specified by the Board, with the approval of the Government, from time to time. Such account shall be jointly operated by any two of the authorised signatories of the Board, one of them being the Member-Secretary.

12. Contributions.

- All remittances payable to the fund shall be rounded off to the nearest rupee.

13. Renewal of registration.

(1)Every registered member whose name has been registered under clause 6 [shall renew his registration before the expiry of the period of every five years] [Substituted for 'shall renew his registration before the expiry of the period of every three years' by Notification No. II(1)/ Rev/ 2/ 2010, G.O. Ma. No. 34, Revenue (LR-I), dated 25.1.2010, published dated 17.2 2010.].

(2)There shall not be any fee for renewal of registration.

(3)A registered member who fails to renew his registration shall get his registration renewed on payment of Rs. 5 per year for every year of default.

14. Collection of fee for default of renewal of membership.

- The fee for default of renewal as specified under sub-clause (3) of clause 13 shall be collected by the Village Administrative Officers. The collected amount shall be remitted to the Fund by means of demand draft through the Special Tahsildar (Social Security Scheme). The Receipt Book as specified in Form XIII, register for registration of members and renewal shall be maintained by the Village Administrative Officers.

15. Intimation about change of place of residence of the registered member, etc.

(1)Every registered member who migrates from one place to another place shall, within thirty days of such change, intimate such change of place to the Special Tahsildar (Social Security Scheme) by a letter sent by registered post or delivered in person.

(2)Thereafter, the Special Tahsildar (Social Security Scheme) shall cause necessary enquiries to be made and after satisfying himself of the change of place, issue a proceedings to delete the name of the registered member from the Membership Register and send the same to the Special Tahsildar (Social Security Scheme) concerned for necessary action. A copy of the proceedings shall also be sent to the concerned registered member. On receipt of such proceedings, the concerned registered member shall apply to the Special Tahsildar (Social Security Scheme) concerned to enter his name in the Membership Register relating to the new place of residence and the Special Tahsildar (Social Security Scheme), after causing necessary enquiries to be made, shall issue a proceedings for the inclusion of the name of the registered member in the Membership Register maintained by him at the relevant place and cause such entries to be made. He shall make and attest such entries as may be necessary in the Identity Card of the member. Thereafter all the reliefs or assistances under the Scheme available to the registered member shall be payable at the new place where the registered member resides.

(3)If a registered member migrates to another place temporarily for a period not exceeding one year, and who shall, in all probability return to his original place of residence, his name shall not be deleted from the Membership Register and he shall continue to claim and receive the reliefs or assistances payable at his permanent place of residence.

16.

When a registered member dies or a new member is included in the family, the same shall be intimated to the concerned Special Tahsildar (Social Security Scheme) in writing, who shall cause necessary verification to be made and thereafter order for the inclusion or deletion of the name, as the case may be, and cause such corrections to be made in the Membership Register and Identity Card and attest the same.

17. Utilisation of fund.

(1)The Fund of the Scheme shall vest in and be held and applied by the Board as trustees subject to the provisions and for the purposes of the Scheme.

(2)It shall be lawful for the Board to invest the monies in any Government financial institutions, Co-operative Banks, Nationalised Banks or Corporations authorised by the Government, which offers the highest rate of interest as on the date of such investments.

(3)If any contribution credited in the "Fund" is found to be in excess of the immediate requirements of the Board at any stage, the Board may, on a resolution passed by it, consider to credit it to the account of the Government. The mode of such transfer of fund may be prescribed by the Government at the time of such a contingency.

18. Accident relief.

(1)A registered member when met with an accident (either in the working place or in any other place) is eligible to avail the assistance under this clause.Explanation 1. - For the purpose of this clause, "accident" means death or loss of hands or legs or sight or limbs resulting solely and directly from accident, either in the working place (in the course of his employment) or in any other place, but does not include any intentional self injury, suicide, attempted suicide, injury caused while under the influence of intoxicating liquor or drugs or resulting from the registered member committing any breach of the law or rules or regulations or instructions applicable, from time to time.Explanation. - For the purpose of this clause, death due to accident shall include death due to snake bite or caused by any poisonous insects or by lightning.

(2)The risk specified in sub-clause (1) above covered by the Scheme and the amount of relief or assistances payable shall be as follows:-

(a)Death-Rs. 1,00,000

(b)Loss of actual physical separation of total and irrecoverable loss of or use of:-

(i)	both hands; or
(ii)	both legs; or
(iii)	one hand and one leg; or	Rs. 1,00,000
(iv)	total and irrecoverable loss of sight in both eyes.

(c)Loss of actual physical separation of total and irrecoverable loss of or use of:---

(i)	one hand;
(ii)	or one leg.	Rs. 50,000

(d)Loss of limbs from grievous injuries other than those specified in items (b) and (c) above Rs. 20,000.

(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.

19. Assistance to meet the funeral expenses of a registered member.

(1)If a registered member dies, the Special Tahsildar (Social Security Scheme) shall sanction a sum of Rs. 2,500 (Rupees two thousand five hundred only) to the nominee of the deceased registered member to meet the funeral expenses of the deceased registered member.

(2)The application for claiming the amount specified in sub-clause (1) shall be in Form No. VII and shall be accompanied by the death certificate of the deceased registered member and the original Identity Card issued under the Scheme to the deceased registered member. The original Identity Card shall be returned to such other registered member(s) after making due entries regarding the death of the deceased registered member and due authentication made therein by the Special Tahsildar (Social Security Scheme) for further use of the existing members.

20. Assistance on the natural death of a registered member.

(1)If a registered member dies naturally, the Special Tahsildar (Social Security Scheme) shall sanction a sum of Rs. 10,000 (Rupees ten thousand only) to the nominee of the deceased registered member.

(2)The application for claiming the amount specified in sub-clause (1) 1 shall be in Form No. VII and shall be accompanied by the death certificate of the deceased registered member and the original Identity Card issued to the deceased registered member. The original Identity Card shall be returned to such other registered member(s) after making due entries regarding the death of the deceased registered member and due authentication made therein by the Special Tahsildar (Social Security Scheme) for further use of the existing members.

21. Assistance for the education of children of a registered member.

(1)The assistance for the education of the children of a registered member and the authority competent to sanction the assistance shall be as follows:-

SI. No.	Course of Study	Day Scholar	Hosteller	Sanctioning Authority
Boys(Rs.)	Girls(Rs.)	Boys(Rs.)	Girls(Rs.)
(1)	(2)	(3)	(4)	(5)
1.	10th Std. passed	1250	1500	---	---	District Educational Officer
2.	12th Standard passed	1750	2000	---	---	Chief Educational Officer
3.	ITI and Polytechnic (per year)	1250	1750	1450	1950	ITI Deputy Director/ Principal/ TrainingSuperintendent and concerned Training Institute Special Officer.Polytechnic Director of Technical Education, Chennai or theOfficer authorized by him.
4.	Bachelor Degree (per year)	1750	2250	2000	2500	Director of Collegiate Education or the Officer authorised byhim.
5.	Post Graduate Degree (per year)	2250	2750	3250	3750
6.	Professional Course in Law, Engineering,Medicine, Veterinary Science, Agriculture or allied courses (peryear)	2250	2750	4250	4750	Law:Director of Legal Studies, Chennai orthe officer authorised by him.Engineering :Director ofTechnical Education, Chennai or the officer authorised byhim.Medicine :Director of Medical Education, Chennai orthe officer authorised by him.Veterinary Science :Registrar,Veterinary and Animal Science University, Madhavaram,Chennai.Agriculture :Registrar, Tamil Nadu AgriculturalUniversity, Coimbatore.
7.	Post-graduate Professional Courses (per year)	4250	475	6250	6750

(2)The application for assistance under sub-clause (1) shall be in Form No. VIII.

(3)Where both husband and wife in a family have applied for assistance under this clause, only one of them shall be eligible to get the assistance.

(4)The application shall be sent to the concerned authorities specified in column (5) of the tabular column under sub-clause (1) through the Headmaster or Principal or Dean of the educational institution concerned. On receipt of such application, the head of the institution shall record his recommendations regarding the sanction of assistance and send it to the concerned sanctioning authority without any delay.

(5)There is no restriction on the number of children in a family for availing the educational assistance.

22. Assistance for marriage of the registered member or of the son or daughter of a registered member.

(1)The Special Tahsildar (Social Security Scheme) shall, on an application from a registered member, sanction a sum of Rs. 3,000 (Rupees three thousand only) for men and Rs. 5,000 (Rupees five thousand only) for women as assistance to meet the marriage expenses of the registered member or of the son or daughter of the registered member, as the case may be:Provided that the assistance shall be sanctioned, only if the person for whose marriage the assistance is sought for shall have attained the age prescribed by law for the marriage.

(2)Where both husband and wife in a family have applied for assistance to the marriage of his or her son or daughter under this clause, only one of them shall be eligible to get the assistance.

(3)The application for assistance under sub-clause (1) shall be in Form No. IX.

(4)There is no restriction on the number of son or daughter of a registered member for availing the assistance.

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.

24. Old age pension for a registered member.

(1)The Special Tahsildar (Social Security Scheme), on an application from a registered member, shall sanction a monthly pension of Rs. 400 (rupees four hundred only) for a destitute registered member, who has completed 60 years of age.

(2)In order to avail the assistance under sub-clause (1), the registered member shall be incapable of doing manual labour and destitute irrespective of whether he has sons or daughters.

(3)Notwithstanding anything contained in the Scheme, a registered member, who has been sanctioned the assistance under sub-clause (1) shall cease to be a member of the Scheme for the purpose of availing any other relief or assistance under the Scheme.

(4)The application for the assistance under sub-clause (1) shall be in Form No. XI.

25. Scheme not to apply in certain cases.

- The relief or assistance as under clauses 18 to 24 above shall not be claimed, if a relief or assistance or grant for a similar nature was availed under any other Central or State Government Schemes.

26. Implementation of the Scheme.

(1)In respect of the relief or assistance for marriage, accidental death or injury, natural death, funeral expenses and old age pension, the Special Tahsildar (Social Security Scheme) shall implement the scheme under the control of the respective District Collector. In respect of the assistance for delivery, miscarriage of pregnancy and termination of pregnancy, the Medical Officer of the concerned Block Primary Health Centre shall implement the Scheme under the control of the Project Director, Reproductive and Child Health Project, Chennai and in respect of educational assistance, the concerned Heads of Departments or the Officers as specified in column 5 of the tabular column under sub-clause (1) of clause 21, shall implement the Scheme under the control of the Heads of Departments concerned. In respect of educational assistance for Veterinary and Animal Science and Agriculture students, the concerned University Registrars shall implement the Scheme. The Member-Secretary shall monitor the implementation of the Scheme. He shall also be empowered to issue necessary instructions, from time to time, to the Implementing Officers of the Scheme for the effective implementation.

(2)All applications for relief or assistance for accident relief, funeral, natural death, marriage and old age pension shall be sent to the Special Tahsildar (Social Security Scheme) by the registered member or his nominee, as the case maybe. In respect of educational assistance, the application along with the certificate of the concerned Village Administrative Officer shall be sent to the concerned authorities through the Headmaster or Principal or Dean of the concerned educational institution. In respect of assistance for delivery or miscarriage of pregnancy or termination of pregnancy, the application along with the certificate of the concerned Village Administrative Officer and Village Health Nurse shall be sent to the Medical Officer of the concerned Block Primary Health Centre.

(3)All reliefs or assistances under the Scheme shall be paid by the sanctioning authorities concerned by way of cheque to the beneficiaries within five days from the date of issue of the order of sanction. A system shall be evolved in due course so that the sanctioned amount is credited directly to the bank account of the beneficiaries.

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.

28. Progress report.

(1)The progress report under the Scheme shall be sent to the Member-Secretary by the Collectors and other Heads of Departments before the 7th of every month. He, in turn, shall send the consolidated monthly progress report to the Government before the 12th of every month.

(2)The Chief Secretary may, around the 15th of every month, review the progress of the implementation of the Scheme with all the Secretaries concerned.

(3)The Member-Secretary shall convene the meeting of the Board every quarter or at any time it may require for post review of the expenditure and review the progress made by the District Collectors and other Heads of departments. The Member-Secretary shall also place other items, if any, before the Board for taking a decision. He shall send necessary report to the Government based on the decisions of the Board. The Member-Secretary shall also issue necessary instructions to the implementing officers based on the decisions of the Board or Government.

29. District Level Committee.

(1)In every district (except Chennai), a committee headed by the District Collector comprising of other official members as detailed below shall be formed:-

(1)	The Collector	Chairman
(2)	The District Revenue Officer/ Additional Collector	Member
(3)	The Project Officer, District Rural Development Agency	Member
(4)	The Joint Director, Collegiate Education	Member
(5)	The Deputy Director of Health Services	Member
(6)	The Principals of concerned Industrial Training institutes	Member
(7)	The Chief Educational Officer	Member
(8)	The District Educational Officers	Member
(9)	The Special Deputy Collector (Social Security Scheme)	Member-Convener

(2)The District Committee shall have its meeting once in a month and review the progress for the effective implementation of the Scheme

(3)The Special Deputy Collector (Social Security Scheme) of the Collector-ate shall be the convener of the Committee.

(4)The Collector/ Chairman shall send the minutes of the meeting of the Committee to the Member-Secretary after the conduct of the meeting.

30. Disputes regarding application of the Scheme.

- If any question arises whether the Scheme applies to any class of agricultural labourers or farmers, the matter shall be referred to the Board and the decision taken in this regard by the Board shall be final.

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

1. Strike-off whichever is not necessary.

Place :Date :Form No. II[See Clause 6(5)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Nomination FormRegistration No. ............I hereby nominate the person/ persons below to receive the claims due to me under Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme in the event of my death before any amount due to me becomes payable:

Name and address of the nominee/ nominees	Relationship to the Registered Members	Age of the nominee	Amount of share to be paid to each nominee
(1)	(2)	(3)	(4)

Place :	Signature or left hand thumbimpression of theRegistered Member
Date :

Certified that the above declaration has been signed/ thumb impression affixed by Thiru/ Thirumathi ....................... as he/ she has read the entries (or) after the entries have been read over to him/ her by me and understood by him/ her.Signature and name of the Village Administrative Officer (with Office Seal)RecommendedFirka Revenue Inspector(with Office Seal)

Place :	Accepted
Date :	Special Tahsildar (SSS)(with Office Seal)

Form IV(See Clause 9)Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Membership Register

SI. No.	Name and address of the Member	Ration Card No.	Date of application	Date of Registration	Registration No.	Due date for renewal of membership
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Date of renewal of membership	Period of delay, if any	Amount of late fee collected, if any	Receipt No. and date	Initials of the Special Tahsildar (SSS)	Remarks

Form No. VTamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Accident Intimation ReportToThe Special Tahsildar (SSS),........................................................ToThe Inspector/ Sub-Inspector of Police,........................................................

1.	(a)	Name and address of the registered member met with accident.	:
	(b)	Age.	:
	(c)	Occupation	:
2.	Date and time of accident	:
3.	Place of accident	:
	(a)	at the working place.	:
	(b)	outside the work place.	:
4.	Whether the accident resulted in death/ loss of limbs/ loss ofeye sight/ partial injury	:
5.	If died, the date and time of death	:
6.	Name and address of the informer	:

Signature.Form No. VI[See Clause 18(3)(b)]Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006Application for Grant of Assistance for AccidentToThe Special Tahsildar (SSS)........................................................

1.	Name of the registered member.
	Address.	:
	Age	:
2.	Name and address of the claimant	:
3.	Relationship to the injured/ deceased member.	:
4.	Whether the member himself/ herself or his/ her nominee.	:
5.	Date and time of accident.	:
6.	Place of accident
	(a) at the work place,	:
	(b) outside the work place.	:
7.	Whether the accident resulted in death/ loss of limbs/ loss ofeye sight/ partial injury?	:
8.	If died, the date and time of death (with documents specifiedin the scheme) and the original Identity Card of the registeredmembers.	:
9.	Whether accident relief if any received already from theGovernment or Government Organisation?	:
	(a) If yes, details.	:
10.	Whether the doctor certificate/ FIR copy/ postmortem reportenclosed.	:

Place:	Signature or left hand
Date:	Thumb Impression of
	Registered Member/ Nominee.

Form No. VII[See Clause 19(2)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Application for Grant of Funeral Expenses/ Natural Death Assistances)(*) (strike out whichever is not applicable)ToThe Special Tahsildar (SSS),........................................................

1.	Name of the Registered Member	:
2.	Address.	:
3.	Age.	:
4.	Nature of work.	:
5.	(a)	Place of death.	:
	(b)	Date of death.	:
	(c)	Cause of death (Death Certificate should be enclose).	:
6.	(a)	Place of death	:
	(b)	Date of death	:
	(c)	Cause of death (Death Certificate should be enclosed.	:
7.	(a)	Name of the applicant.	:
	(b)	Age of applicant.	:
	(c)	Address of the applicant.	:
	(d)	Whether the applicant is nominee of the deceased registeredmember?	:
	(e)	Relationship of the applicant to the deceased registeredmember.	:
8.	Whether assistance if any already obtained fromthe Government or Government Organisation for the above purpose?	:
	(a)	If yes, detail.	:

Signature of the applicant or ThumbImpression of Left HandPlace :Date :Form No. VIII[See Clause 21(2)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Application for Educational Assistance

1.	Name of the Registered Member.
2.	Registration No. (Xerox copy of Identity card to be enclosed).
3.	(a) Permanent Address.
	(b) Present Address
4.	Details of sons or daughters of the registered member.
	{\|
Serial Number	Name	Age

|-| 5.| Details of the dependent son or daughter etc. for whomeducational assistance is sough.||-|

SI. No.	Name	Date of birth	Examine-passed/ Course of study	Name and address of the Institution	Whether Hosteller or day scholar
	(Attested Xerox copy of the mark sheet shall be enclosed)

|-| 6.| (a) Whether assistance under this scheme for the studentavailed already?||-|| (b) If so, details.||-| 7.| (a) Whether educational assistance already received or beingreceived from Government or Government Organisations?||-|| (b) If so, details.||}Signature/ LTI of theRegistered Member.CertificateI hereby certify that the particulars in SI. No. 1-4 furnished above are correct.

Place :	Signature of theVillage AdministrativeOfficer(Name with Office Seal)
Date :

I hereby certify that the particulars furnished in SI. No. 5 to 7 are correct.

Place :Date :

Headmaster/ Principal/ Dean of theconcernedEducational Institution

Form No. IX[See Clause 22(3)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Application for the Grant of Marriage Assistance

1.	Name of the registered member	:
2.	Registration No.	:
	(Xerox copy of identity card to be enclosed)
3.	(a) Permanent Address,
	(b) Present Address.
4.	(a) Particulars of the sons or daughters of the registeredmember.
	{\|
Serial No.	Name	Age	Marital status

|-|| (b) Name of the member or the son or daughter of theregistered member for whose marriage the assistance is sought.|-|| (c) Furnish the details of date and place of marriage andname: of couples.|-|| (d) Has marriage assistance been availed for any son ordaughter' If so, furnish details.|-| 5.| Has the couple attained the age prescribed by Law formarriage: (Proof of age to be produced).|-| 6.| (a) Whether marriage assistance already received from theGovernment or Government Organisation?|-|| (b) If so, details.|}Signature/ LTI of the Registered MemberCertificateI, ................ hereby certify that the marriage of Selvan/ Selvi ................ Member/ Son/ Daughter of with Selvan/ Selvi Son/ daughter of ......................................... taken place on at ....Place:Date:Signature of theVillage Administrative Officer.(with office seal)Form No. X[See Clause 23(4)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Application for the Grant of Assistance for Delivery or Miscarriage of Pregnancy or Termination of Pregnancy by a Registered Female Member

1.	Name of the registered Female Member :
2.	Registration Number:
	(Xerox copy of Identity Card to be enclosed).
3.	(a) Permanent Address :
	(b) Present Address :
4.	Particulars of the sons or daughters of the registered femalemember :
	{\|
SI. No.	Name	Sex	Age	Date of birth

|-| 5.| In case of pregnancy, a certificate from the competentregistered Medical Practitioner, for the month of pregnancy shallbe enclosed :|-| 6.| In case of miscarriage of pregnancy ortermination of pregnancy, a certificate from the competentregistered medical practitioner, regarding the miscarriage ortermination of pregnancy shall be enclosed :|-| 7.| Was this assistance been availed previously? If so, furnishdetails :|-| 8.| (a) Whether any assistance from the Government or Governmentorganization had already been availed?|-|| (b) If so, furnish details.|}Signature/ LTI of the Registered Female MemberCertificateI hereby certify that the above particulars are correct.Place :Date :Signature of Village Administrative Officer(Name with Seal)Verification Officer.CertificateI hereby certify that the above particulars are correct and recommend for the sanction of assistance for the delivery of child/ miscarriage of pregnancy/ termination of pregnancy* under the Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006.

Place :	Village Health Nurse.
Date :	Block Primary Health Centre.

* Strike out whichever is not applicable.ToThe Medical Officer,Block Primary Health Centre,......................Form No. XI[See Clause 24(4)]Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006Application for the Grant of Old Age Pension by a Registered Agricultural Labourer

1.	Name of the registered member.
2.	Male or Female.
3.	Father's/ Husband's Name.
4.	Family Identity Card No. (xerox copy to be enclosed).
5.	Age, on the date of application (whether proof of ageenclosed. If so whether original or copy?).
6.	Identification marks.
7.	Details of applicant's family members.
	{\|
SI. No.	Name	Relationship	Age	Occupation	Monthly income (in rupees)

|-| 8.| Whether the applicant is physically handicapped/ incapable ofdoing agricultural work/ incapacitated in any way? If so, furnishdetails.|-| 9.| Whether the applicant is a destitute?|-| 10.| Certificate|-|| (1)| I do not have any income or any sources of income for living.|-|| (2)| I do not get pension from any Government or Government relatedorganisations.|-|| (3)| I am living in the above address for the past years.|-|| (4)| The particulars furnished above are true to the best of myknowledge.|}

Place :	Signature/ LTI of the applicant.
Date :

RecommendationVillage Administrative Officer(Signature with Seal)Form No. XII[See clause 27(l)(a), (2)(a) and (3)(a)]Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006Register for Assistance under the Scheme(To be maintained separately for each category of assistance)

Name of Assistance : ....................................	Name of village :....................................
Name of Taluk : ............................................
Name of District : .........................................

SI. No.	Name and address of the applicant	Registration No. of member	Relationship to the registered member	Date of receipt of application	Date of report submitted after completion ofenquiry	Amount of assistance	Cheque No. and Date issued to the applicant	Signature of the sanctioning authority	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Form No. XIII(See Clause 14)Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006ReceiptDate : ..........Received from Thiru/ Tmt ................................................ Village, .......... Taluk District, a sum of Rs. ........................ (Rupees ................................................) towards late fee for the membership bearing Registration No. .................Village Administrative Officer............................. Village................................ Taluk.Form No. XIV(See Clause 6(7))Tamil Nadu Agricultural Labourers - Farmers (Social Security and Welfare) Scheme, 2006ReceiptDate : ..........Received from Thiru/ Tmt. ....................................... Village, ........... Taluk, District) a sum of Rs. ................. (Rupees ................. ) towards the issue of duplicate Identity Card for the member bearing the Registration No. ..............Village Administrative Officer............................. Village................................ Taluk.NotificationEstablishment of the Tamil Nadu Agricultural Labourers-Farmers Welfare BoardPublished in Part II-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 18th January 2007. - In exercise of the powers conferred by section 5 of the Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006 (Tamil Nadu Act 29 of 2006), the Governor of Tamil Nadu hereby establishes a Board to be known as the Tamil Nadu Agricultural Labourers-Farmers Welfare Board to provide Social Security and Welfare Measures for the Agricultural Labouers-Farmers and Registered Tenants and nominates the following persons as the members of the said Board, namely:-I. Members representing the Government :

1.	Hon'ble Miners (Revenue and Law)	Chairman
2.	Secretary, Revenue Department	Member
3.	Secretary, Finance Department	Member
4.	Secretary Agriculture Department	Member
5.	Special Commissioner and Commissioner for RevenueAdministration	Member
6.	Chairman and Managing Director, Tamil Nadu Civil SuppliesCorporation	Member
7.	Commissioner, Sugar Department	Member
8.	Director-Agricultural Marketing and Agri Business	Member
9.	Commissioner of Land Reforms	Member-Secretary

Special invites from Government :

1. Secretary, School Education Department

2. Secretary, Higher Education Department

3. Secretary, Labour and Employment Department

4. Secretary, Law Department

5. Secretary, Animal Husbandry, Milk Development and Fisheries Department.

6. Secretary, Health and Family Welfare Department and respective Head of the Departments, if necessary.

II. Members representing agricultural labourers, farmers and employers:

1. Thiru K. P. Ramalingam, Ex-Parliament Member, "Thai" Illam, Rasipuram, Namakkal - 637 408.

2. Thiru Poodalur Pon Kaliyamoorhty, 4th Street, Periyar Nagar, Medical College Road, Thanjavur - 7.

3. Thiru Keezhanur Rajendran, S/ o. Thiru K. R. Elumalai, No. 30, Sivan Koil Street, Keezhanur Village, Thiruvallur Taluk and District.

4. Thiru L. K. Sadagopan, President, Pattali Vivasayigal Sangam, Mel Nemili, Sattampatti Post, Chengi Taluk, Villpuram District.

5. Thiru K. Balakrishnan, State Executive Committee Member, Communist Party of India (Marxist), General Secretary, Tamilaga Vivasayigal Sangam, 27, Vaithiyaraman Street, T. Nagar, Chennai-600 017.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu- Act