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State of Tamilnadu - Section

Section 23 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010

23. Annual report on the working of the fund.

- As soon as or after the close of each Co-operative year, the Committee shall submit to the Commissioner, a report on the working of the Fund during the Co-operative year.Form No. I[See Rule 18 (b)]Report of the Deputy Registrar (Dairying)................ToThe Chairman,Peraringner Anna Centenary Co-operativeMilk Producers Welfare Fund,Madhavaram Milk Colony,Chennai-51.Sir,I certify that Thiru/Tmt/Selvi.................M.No..................son/daughter of Thiru ..................being member in...................milk producers co-operative society who has supplied highest quantity and quality of milk to the above society in the year........................I also enclose the report received from the........................ milk producers co-operative society certified by both Board / Special Officer and Secretary of the society.Place:Signature of the Deputy Registrar (Dairying)Date:Name and address with Office SealForm No. II[(See Rule 18 (c)]
Report of theGeneral Manager District Co-operative Milk Producers Union
ToThe Chairman,Peraringnar Anna Centenary Co-operativeMilk Producers Welfare Fund,Madhavaram Milk Colony,Chennai-600 051.Sir,I certifiy that Thiru/Tmt/Selvi......................Member No..............son/ daughter of Thiru........................being member in...................milk producers co-operative society, owner of the non descriptive milch animal / cross bred cow / buffalo of the milk pouring member which yield high quality of milk and high quantity of milk to the society for the year ..............I also enclose the report received from the........... milk producers co-operative society certified by the Board/ Special Officer of the society and area Extension Officer and Secretary of the society.Place:Signature of the General ManagerDate:...............District Co-operative Milk Producers UnionName and address with Office SealForm No. III[(See Rule 18 (d)]Application Form For Financial Assistance (For The Cases Of Fatal Accident / Permanent Total Disability Or Permanent Partial Disability)ToThe Deputy Registrar (Dairying).........................
1. Name of the Applicant in capital letters :
2. Age and date of birth :
3. Full Address :
4. In the case of family's dependant on thedeceased Milk Pouring Member :
  (a) Name of deceased milk pouring member :
  (b) Name of the society in which the deceasedmember poured milk. :
  (c) Member No. :
  (d) Quantity of milk poured (in litres) :
  (e) Period on which the deceased milk pouringmember poured milk :
  (f) Purpose for which the assistance is sought :
  (g) Document evidence :
  (i) Death Certificate  
  (ii) Legal Heir Certificate  
  (iii) Post- Mortem Report  
  (iv) FIR Copy  
  (v) NOC from other family members  
5. Name of the family member of deceased milkpouring member who now pours milk to the society :
  a. Quantity of Milk Supplied by him in thesociety  
  b. Period on which he pours milk :
6. I hereby certify that
  (a) I continue to pour milk in the society.
  (b) All the above particulars furnished by meare true to the best of my knowledge
   
Date :
Place : Signature of the Applicant
Form No. IV[(See Rule 18 (d)]Report of the Deputy Registrar (Dairying),.......ToThe Chairman,Peraringer Anna Centenary Co-operativeMilk Producers Welfare Fund,Madhavaram Milk Colony,Chennai-600 051.I have made necessary enquiries regarding the facts furnished in the application form Thiru/Tmt.......................family /dependent of the deceased/ permanent total disabled / permanent partial disabled of milk pouring member and submit the following report.
1. The applicantcomes under the assistance of fatal accident / permanent totaldisability/ permanent partial disability.  
2. The applicant is the widow / widower/ son/unmarried daughter / father/mother of the deceased / permanenttotal disabled / permanent partial disabled.  
3. The age of the applicant as verified from thecertificates of date of birth furnished by the applicant or otherreliable records (to be specified).  
4. Legal heir certificate  
5. The details of expense incurred forhospitalization