Section 21(4) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(4)The application shall be sent to the concerned authorities specified in column (5) of the tabular column under sub-clause (1) through the Headmaster or Principal or Dean of the educational institution concerned. On receipt of such application, the head of the institution shall record his recommendations regarding the sanction of assistance and send it to the concerned sanctioning authority without any delay.
