Section 4 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
4. Application for pension, etc.
(1)Any person who is eligible for sanction of pension, grant or scholarship under this Act may make an application to the Government in such form and in such manner, as may be prescribed.(2)The application under sub-section (1) shall be accompanied by a certificate from such officer, in such form, and in such manner, as may be prescribed.(3)On receipt of an application under sub-section (1), the Government may cause such enquiries as they may deem necessary, to be made regarding the eligibility or otherwise of the applicant and may sanction the pension, grant or scholarship, as the case may be, in accordance with the provisions of this Act and the rules made thereunder.(4)The Government, while sanctioning pension (other than the pension referred to in sub-section (4)), grant or scholarship under this Act, shall take into consideration the following factors, namely: -(i)the remarkable skill or conspicuous talent in the Tamil language exhibited by the applicant or the martyr, as the case may be;(ii)the outstanding merit of the applicant or the martyr, as the case may be, in contributing to the growth of Tamil language and the preservation of Tamil culture;(iii)the courage and nobility exhibited by the applicant in his zeal to preserve the growth of Tamil language or to preserve the Tamil culture;(iv)the remarkable enthusiasm for Tamil language and his lead to preserve Tamil culture, evinced by the martyr;(v)the nature of the suffering either by way of imprisonment or otherwise undergone by the applicant or the martyr, as the case may be; or(vi)such other factors as may be prescribed.(5)The Government, while sanctioning pension under sub-section (2) of section 3, shall take into consideration such factors as may be prescribed.
