Section 15(3) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(3)If a registered member migrates to another place temporarily for a period not exceeding one year, and who shall, in all probability return to his original place of residence, his name shall not be deleted from the Membership Register and he shall continue to claim and receive the reliefs or assistances payable at his permanent place of residence.
