Section 26(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(1)In respect of the relief or assistance for marriage, accidental death or injury, natural death, funeral expenses and old age pension, the Special Tahsildar (Social Security Scheme) shall implement the scheme under the control of the respective District Collector. In respect of the assistance for delivery, miscarriage of pregnancy and termination of pregnancy, the Medical Officer of the concerned Block Primary Health Centre shall implement the Scheme under the control of the Project Director, Reproductive and Child Health Project, Chennai and in respect of educational assistance, the concerned Heads of Departments or the Officers as specified in column 5 of the tabular column under sub-clause (1) of clause 21, shall implement the Scheme under the control of the Heads of Departments concerned. In respect of educational assistance for Veterinary and Animal Science and Agriculture students, the concerned University Registrars shall implement the Scheme. The Member-Secretary shall monitor the implementation of the Scheme. He shall also be empowered to issue necessary instructions, from time to time, to the Implementing Officers of the Scheme for the effective implementation.
