Section 4 in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
4. Membership and contribution.
(1)Every Primary Weavers Co-operative Society functioning in the State of Tamil Nadu shall he eligible to participate in the scheme. But no society shall however claim admission into the scheme as a matter of right. The Government may from time to time, under their discretion decide the number of societies to which the scheme shall be extended having regard to the financial and other considerations. The Government shall also have the right to defer, interrupt, discontinue or modify the scheme wholly or in part of any or all societies at their discretion and without assigning any reason therefor.(2)Eligibility of the members to he admitted into the scheme. - Any member of a Primary Weavers Co-operative Society shall be eligible for admission in to the scheme, if he satisfies the following conditions:-(a)He should have been an active member engaged in weaving for the society for a minimum period of 5 (five) years on the date of his application for admission;(b)He should have achieved the production level of at least 75 per cent of the average annual production in linear metres per head for the society, in respect of the particular variety of cloth which the members were weaving during the preceding 5 (five) years, at the time of admission. The prescribed level of production for each member for every year would be assessed as on the 31st March;(c)He should not be in default in the payment of subscription to the Tamil Nadu Co-operative Handloom Weavers Family Pension Fund for a continuous period exceeding 6 (six) months;(d)He should not have attained the age of 58 (fifty eight) years;(e)He should be of sound health without any serious ailment, whether hereditary or otherwise;(3)Subscription to the Fund,-A member admitted into the scheme shall subscribe an amount at the rate of Rs. 2 (two) per mensem and the same shall be collected from out of the wages paid to him and remitted by the societies every month into the Government Treasury.(4)The amount and the period of Family Pension. - (i) The quantum of family pension shall be Rs. 250 (two hundred and fifty) month payable for a maximum period of 10 (ten) years.(ii)Family Pension shall he payable on the death of a member, who continued to be covered under the scheme, to one or more members of the family of the deceased, nominated by the member and in case, if, no nominated members are alive, to the member or members of the family, who are the legal heirs as determined by the Authorised Officer.(iii)The death of a member for the purpose of pension as above shall be due to natural causes or unexpected accidents. The family of the member, who died due to suicide shall not be entitled for any family pension, under the scheme.(iv)Every member applying for admission into the scheme shall make a nomination in favour of a member of his family in the form prescribed along with application for admission into the scheme. A member, il he so desires, shall nominate more than one person and indicate the proportion at which the pension is to be paid among them.(v)At the time of making first nomination, the member may nominate 2 (two) persons independently in the column provided for in the nomination form. The second person nominated as above shall have the right to get the family pension for the remaining period, in the event of death of the first nominee or first set of nominees, before the expiry of the period of family pension.(vi)The nomination may be in favour of one or more persons belonging to the family of the member as defined in the rules.(vii)If the nominee predeceases the member, a fresh nomination shall be made by the member.(viii)The Authorised Officer in the Directorate of Handlooms and Textiles shall be the authority competent to sanction the family pension. After due verification of the details, the Authorised Officer, shall sanction the pension and intimate the same to the claimant or claimants through the Circle Assistant Director of Handlooms and Textiles and the society.
