Section 9(10) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
(10)To provide for distress relief to the family of any member effected by natural calamities and epidemics.-(1) Natural Calamities-(i)Persons eligible for assistance under this item are:(a)Those all of whose properties have been totally washed out by the flood.(b)Those all of whose place of living and the place of working is under flood water for more than 3 months continuously and the artisan is out of work drawing these days.(c)Those all of whose production system /machinery and equipments are completely damaged due to flood.(d)a member of the Fund, whose place of living and the place of working have been destroyed by an earth quake.(ii)The maximum assistance under this item will be in case of (i) (a)Rs. 500.00 (Five Hundred); (i) (b) Rs. 300.00 (Three Flundred); (i) (c) Rs. 300.00 (Three Hundred); and (i) (d) Rs. 400.00 (Four Hundred), and shall be in the form of grant.(iii)The assistance under this item shall be available only to a member having valid membership.(iv)For claiming the assistance, an Assessment Certificate from the Circle Officer and counter signed by the Additional Deputy Commissioner (Development) or Sub-Divisional Officer (Civil) shall be submitted along with the application.(v)The Board has the right to accept, determine the quantum of assistance to be given or reject the application :Provided that the Government may for valid reasons enhance the ceiling. (vi) Any person who is in receipt of relief etc. under any other scheme or from any other source shall not be eligible for assistance under this item.
