Section 4(3) in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
(3)On receipt of an application under sub-section (1), the Government may cause such enquiries as they may deem necessary, to be made regarding the eligibility or otherwise of the applicant and may sanction the pension, grant or scholarship, as the case may be, in accordance with the provisions of this Act and the rules made thereunder.
