Section 2 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983);(b)"Authorised Officer" means the officer authorised by the Government to be in over all charge of implementation of the pension scheme and to function as sanctioning authority to sanction the payment of pension initially;(c)"Assistant Director" means the Assistant Director of Handloom and Textiles having jurisdiction over the society;(d)"Board" means the Board of Directors of Weavers Cooperative Societies and shall include the special officer in charge of the society acting in the place of the Board of Directors;(e)"Defaulter" means any subscriber who is in arrears in respect of his Thrift contribution to the society in which he is a member for a continuous period of 6 (six) months;(f)"Family" means husband, wife, minor son or unmarried daughter, widowed daughter or widowed daughter-in-law so long as they remain widows and dependent on the head of the family;(g)"Fund" means the fund created for the purpose of implementing the Tamil Nadu Co-operative Handloom Weavers Family Pension Scheme, 1991;(h)"Government" means the Government of Tamil Nadu;(i)"Member" means a member of the Primary Weavers Co-operative Society admitted into the scheme;(j)"Nominee" means the person nominated by a member of the scheme to receive the family pension after his death;(k)"Rules" mean the Tamil Nadu Co-operative Handloom Weavers Family Pension Rules;(l)"Society" means a Primary Handloom Weavers Co-operative Society registered under the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983);(m)"Scheme" means the Tamil Nadu Co-operative Handloom Weavers Family Pension Scheme, 1991;(n)"Trustee" means the Director of Handloom and Textiles or any other officer empowered by the Government to administer the Trust Fund created for the purpose of implementing the Tamil Nadu Co-operative Handloom Weavers Family Pension Scheme 1991;(o)"Year" means the year commencing on the 1st day of April and ending with 31st day of March.
