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State of Tamilnadu - Section

Section 15 in Peraringnar Anna Centenary Co-operative Milk Producers Welfare Fund Rules, 2010

15. Assistance from the Fund.

(a)To encourage milk pouring members every year, the Committee shall select and sanction cash awards and citations to three members in this state who poured highest quantity with standard quality milk to the society;
(b)To encourage milk pouring members and thereby, enhance their loyalty and patronage to the society, every year the Committee shall select and sanction cash awards and citation to the owners of the three non descriptive milch animals, three cross-breed cows and three buffaloes of milk pouring members which yield high quality of milk and high quantity of milk;
(c)To encourage competitiveness among the members cattle show may be organised at the State level;
(d)
(i)to provide support at the times of distress/exigencies which affects the dairying, an assistance of a sum of Rs.1,00,000/- (Rupees one lakh only) may be given to the family of the milk pouring member, who died, in fatal accident:
Provided that the family of the milk pouring member shall continue and improve the dairying activities hitherto, done by the member and pour milk to the society;
(ii)In case of accident-
(a)to provide support at times of distress / exigencies which affects the dairying, an assistance at a sum of Rs.1,00,000/- (Rupees one lakh only) may be given to the milk pouring member, who lost sight of both eyes or physical separation of or loss of ability to use both hands or both feet.
(b)to provide support at times of distress / exigencies which affects dairying, an assistance of a sum of Rs.50,000/- (Rupees Fifty thousand only) may be given to the milk pouring member, who sustained physical separation of or loss of sight on one eye or loss of ability to use either one hand or one foot:
Provided that the family of the milk pouring member who suffered permanent total disability or permanent partial disability should continue and improve the dairying activities hitherto done by the member and pour milk to the society;
(e)
(i)to provide assistance of a sum of Rs.5,000/- (Rupees Five thousand only) to two children, not exceeding 21 years of age for their education, of the milk pouring member who died in fatal accident or permanently disabled;
(ii)to provide assistance of a sum of Rs.5,000/- (Rupees five thousand only) to a female child, above 21 years of age for her marriage, of the milk pouring member who died in a fatal accident or permanently disabled. In case, the female child whose age is below 18 years, the amount of Rs.5,000/- (Rupees Five thousand only) will be deposited in the bank upto the period on which the female child attains 21 years;
(f)The committee shall decide the sanction of the quantum of assistance based on the availability of Fund and loyalty of milk pouring member.