Section 22 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
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.
