Section 21 in Tamil Nadu Footwear and Leather Goods Manufactory and Tannery Workers Social Security and Welfare Scheme, 2006
21. Assistance for education of the son or daughter of a registered manual worker.
(1)The Secretary or any other officer authorised in his behalf by the Board, may on an application from a registered manual worker, sanction-(a)(i)if the daughter of the applicant is studying in 10th Standard or its equivalent, a sum of Rs. 1,000 (Rupees one thousand only);(ii)if the son or daughter of the applicant had passed the 10th Standard examination or its equivalent, a sum of Rs. 1,000 (Rupees one thousand only);(b)if the daughter of the applicant is studying in +1 Standard, a sum of Rs. 1,000 (Rupees one thousand only);(c)(i)if the daughter of the applicant is studying in +2 Standard or its equivalent, a sum of Rs. 1,500 (Rupees one thousand and five hundred only);(ii)if the son or daughter of the applicant had passed the +2 examination or its equivalent, a sum of Rs. 1,500 (Rupees one thousand and five hundred only);(d)(i)if the son or daughter of the applicant is studying in regular bachelor degree course, for every academic year of the course, an assistance of Rs. 1,500 (Rupees one thousand five hundred only):Provided that if such son or daughter studying the course is staying in the hostel, the assistance shall be Rs. 1,750 (Rupees one thousand seven hundred and fifty only);(ii)if the son or daughter of the applicant is studying in regular postgraduate course, for every academic year of the course, an assistance of Rs.2,000 (Rupees two thousand only): "Provided that if such son or daughter studying the course is staying in the hostel, the assistance shall be Rs. 3,000 (Rupees three thousand only);(e)(i)if the son or daughter of the applicant is studying a Professional course in Law or Engineering or Medical of Veterinary Science or allied courses, for every academic year of the course, an assistance of Rs. 2,000 (Rupees two thousand only):Provided that if such son or daughter studying the course is staying in the hostel, the assistance shall be Rs. 4,000 (Rupees four thousand only);(ii)if the son or daughter of applicant is studying a post-graduate professional course, for every academic year, of the course, an assistance of Rs. 4,000 (Rupees four thousand only):Provided that if such son or daughter studying the course is staying in the hostel, the assistance shall be Rs. 6,000 (Rupees six thousand only;(f)if the son or daughter of the applicant is studying Industrial Training Institute or Polytechnic Course, for every academic year of the Course, an assistance of Rs. 1,000 (Rupees one thousand only):Provided that if such son or daughter studying the course is staying in the hostel, the assistance shall be Rs. 1,200 (Rupees one thousand two hundred only).(2)The amount shall be sanctioned only if the following conditions are fulfilled, namely:-(a)only two children of a registered manual worker shall be given this assistance; and(b)the registered manual worker shall have no dues payable to the Board.(3)The application for assistance specified in item (a)(ii) and (c)(ii) of sub-clause (1) shall be in Form X, for assistance specified in item (a)(i), (b) and (c)(i) of sub-clause (1) shall be in Form XI and for assistance specified in item (d), (e) and (f) of sub-clause (1) shall be in Form XII.(4)Where both husband and wife have applied for assistance under this clause, one of them alone shall be eligible for such assistance.
