Section 3 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
3. Scheme.
(1)The Government may, by notification, by means of a scheme provide for the registration of members and make provisions for the purpose of ensuring social security and welfare of the agricultural labourers and farmers.(2)The relief or assistance, as the case maybe, 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)Natural death;(c)Funeral expenses;(d)Education of children;(e)Marriage;(f)Delivery or miscarriage or termination of pregnancy;(g)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.
