Section 15(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)Thereafter, the Special Tahsildar (Social Security Scheme) shall cause necessary enquiries to be made and after satisfying himself of the change of place, issue a proceedings to delete the name of the registered member from the Membership Register and send the same to the Special Tahsildar (Social Security Scheme) concerned for necessary action. A copy of the proceedings shall also be sent to the concerned registered member. On receipt of such proceedings, the concerned registered member shall apply to the Special Tahsildar (Social Security Scheme) concerned to enter his name in the Membership Register relating to the new place of residence and the Special Tahsildar (Social Security Scheme), after causing necessary enquiries to be made, shall issue a proceedings for the inclusion of the name of the registered member in the Membership Register maintained by him at the relevant place and cause such entries to be made. He shall make and attest such entries as may be necessary in the Identity Card of the member. Thereafter all the reliefs or assistances under the Scheme available to the registered member shall be payable at the new place where the registered member resides.
