Section 26 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
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.
