Section 6 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
6. Registration of members of the Scheme.
(1)All agricultural labourers and farmers enumerated and identified by the village level committees constituted by the Government in this regard shall be registered as members of the Scheme on such persons making an application in Form No. I, to the Special Tahsildar (Social Security Scheme) of the respective taluks.(2)Any agricultural labourer or farmer (including a cultivating tenant), who owns wet land not exceeding 2.50 acres or dry land not exceeding 5.00 acres and engaged in direct cultivation of that land and who has completed the age of 18 years but not completed 65 years, may register his/ her name to become a member of the Scheme.(3)There shall be no fee for registration as a member under the Scheme.(4)Application for such registration shall be made in Form No. I appended to this Scheme together with a certificate of employment issued by any of the persons or officers specified below:-(a)Employer of any agricultural labourer engaged in agricultural operations;(b)President or the General Secretary of a registered Trade Union of the employment of agriculture concerned or any other office bearer of the said Trade Union authorised by the said President or General Secretary in writing imthis behalf;(c)Any officer not below the rank of a Deputy Tahsildar in the Revenue Department;(d)The Village Administrative Officer concerned, in respect of a farmer who owns wet land upto 2.50 acres or dry land upto 5.00 acres;(e)The Special Tahsildar (Social Security Scheme) in the case of a registered cultivating tenant, after due verification of the taluk register of tenancy records.(5)Every registered member shall file a nomination in Form No. II and revise it in cases of either acquiring a family or having any legal change in the status of the family:Provided that any nomination made by such registered member in favour of a person who is not a member of his family shall be void.(6)Every registered member whose name has been registered under the Scheme shall be issued with an Identity Card for a family as in Form No. Ill free of cost by the Special Tahsildar (Social Security Scheme). This Identity Card shall be ensured for permanent use of the members as proof of identity.(7)In case of loss of Identity Card, a duplicate Identity Card shall be issued by the Special Tahsildar (Social Security Scheme) on an application made by the registered member concerned and on payment of rape twenty. The said amount of rupees twenty shall be collected by the Village Administrative Officer and the collected amount remitted to the fund by means of demand draft through the Special Tahsildar (Social Security Scheme). The Receipt Book as specified in Form XIV, Register for issue duplicate Identity Cards shall be maintained by the Village Administrative Officers.
