Section 13 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
13. Authority competent to sanction pension.
(1)The Authorised Officer shall be the competent authority for sanctioning family pension.(2)On the death of a member under the scheme, the nominee or nominees, the legal heir or heirs in case no nomination is in force, shall make an application in Form IV in the Annexure to these rules, to the Board of Directors of the society, in which the deceased was a member, with a copy of the Death Certificate issued by the competent authority within 30 (thirty) days from the date of death. A copy of the application shall also be sent to the Assistant Director.(3)After due verification of the details, the Board shall forward the application to the Assistant Director with a resolution of the Board certifying that the correctness of details in the application and recommending sanction of pension.(4)That the Assistant Director shall satisfy himself about the correctness of the particulars and the eligibility of the nominee or nominees, the legal heir or heirs to receive the pension. He shall then forward the application with enclosures and his recommendation to the Authorised Officer.(5)The Authorised Officer shall, after scrutiny of the records received from the Assistant Director and after satisfying himself about the genuineness of the claim, sanction the pension and communicate the pension orders to the claimant or claimants through the Assistant Director and the society.(6)Any dispute among nominees or legal heirs in respect of pension amounts sanctioned shall be referred to the Trustee within 30 (thirty) days and the decision of the Trustee in the matter shall be final. The appeal against the orders of the Authorised Officer shall also lie with the Trustee.(7)It shall be the responsibility of the Authorised Officer to ensure the sanction of pension within 3 (three) months from the date of receipt of pension claim from the nominee or legal heir of the deceased.
