Section 13 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
13. Renewal of registration.
(1)Every registered member whose name has been registered under clause 6 [shall renew his registration before the expiry of the period of every five years] [Substituted for 'shall renew his registration before the expiry of the period of every three years' by Notification No. II(1)/ Rev/ 2/ 2010, G.O. Ma. No. 34, Revenue (LR-I), dated 25.1.2010, published dated 17.2 2010.].(2)There shall not be any fee for renewal of registration.(3)A registered member who fails to renew his registration shall get his registration renewed on payment of Rs. 5 per year for every year of default.
