Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1)(b) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

(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.