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State of Tamilnadu - Section

Section 13 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984

13.

The sanction order shall be in Form B appended.Form A[See Rule 6(v)]Nomination for Tamil Nadu Village Servants Family Benefit Fund Scheme
Name and address Relationship with
Age of Nominee * the Village Servant.
Dated this day of ...............
Signature of the Village Servant.
Witness to signature
(1).......
(2).......Certified that the above nomination is in order with reference to the rules mentioned in paragraph 5 of the Tamil Nadu Village Servants Family Benefits Fund Scheme Rules, 1984.Signature of the counter-signing officer.Form B[See Rule 13]Standardised Form for SanctionProceedings of the...........Name:No. .......... Dated:Subject: Family Benefit Fund Scheme - Payment of lump sum amountOrderedReference: G.O. Ms. No. .......................dated ........................OrderUnder the powers vested in rule 11 of the Tamil Nadu Village Servants Family Benefit Fund Scheme Rules sanction is hereby accorded for the payment of lump sum amount of Rs. 10,000 (Rupees ten thousand only) to Thiru/ Thirumathi/ Selvi ......... wife/ son/ daughter/ father/ mother, legal heir of Thiru/ Thirumathi/ Selvi Village Servant of taluk............... district who expired on while in service.