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State of Tamilnadu - Section

Section 21 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006

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.