Section 3 in Tamil Nadu Fishermen and Labourers Engaged in Fishing and Other Allied Activities (Social Security and Welfare) Act, 2007
3. Scheme.
(1)The Government may by notification by means of a Scheme provide for the registration of members subject to such conditions as may be provided therein and make provisions for the purpose of ensuring social security and welfare of the fishermen and labourers engaged in fishing and other allied activities.(2)The relief or assistance as the case may be, to its registered-members in respect of all or any of the following matters, that is to say-(a)Accident relief for death and injury;(b)Missing fisherman while fishing;(c)Death while fishing or immediately thereafter not due to accident;(d)Natural Death;(e)Funeral expenses;(f)Education of children;(g)Marriage;(h)Delivery or miscarriage or termination of pregnancy;(i)Old age Pension;shall be as specified in the Schedule.(3)The Government may, in consultation with the Board, by notification, add to, amend or vary all or any of the provisions of the aforesaid scheme or substitute another scheme for any scheme made by it.
