Section 27(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(1)Assistance relating to Revenue Department. -(a)In respect of the applications for relief or assistance under the scheme received by the Special Tahsildar (Social Security Scheme), the Village Administrative Officer shall make a thorough enquiry and verification on the application and then he shall submit his report to the concerned Firka Revenue Inspector. The Village Administrative Officer shall maintain separate registers for each category of the relief or assistance provided in the Scheme, as specified in Form No. XII. He shall make necessary entries in the relevant register on receipt of application under the Scheme. This register shall be checked by the higher officers periodically and Jamabandhi Officer at the time of Jamabandhi.(b)The Revenue Inspector shall scrutinise the enquiry report of the Village Administrative Officer and after personal inspection or enquiry, recommend the case for sanction or rejection with specific remarks lo the Special Tahsildar (Social Security Scheme). The Special Tahsildar (Social Security Scheme) shall personally overcheck at least 10 per cent of the cases through field enquiry. The cases recommended for rejection by the Village Administrative Officer or Revenue Inspector shall also be included for the purpose of inspection or enquiry.(c)The cases which were recommended for rejection by the Village Administrative Officer shall also be enquired by the Revenue Inspector.(d)The Special Tahsildar (Social Security Scheme) shall scrutinise the cases received from the Revenue Inspector and pass orders based on the recommendations.(e)The Revenue Divisional Officer shall conduct personal inspection or enquiry of at least one per cent of the cases sanctioned by the Special Tahsildar (Social Security Scheme) every month.(f)A quarterly inspection of the office of the Special Tahsildar (Social Security Scheme) shall be made by the Collector or District Revenue Officer and a monthly inspection by the Revenue Divisional Officer.
