Section 7 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
7. Eligibility of a member to be admitted into the scheme.
- A member of society shall be eligible for admission into 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 a production level of at least 75 per cent of the average annual production in linear metres per head in 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 ]described 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 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;(f)If, for any valid reasons beyond the control of the member, he could not achieve the production level referred to in clause (2) in any one or more years, he shall make a representation in writing to the Authorised Officer through the society in which he is a member, explaining in detail the reasons for his inability to achieve the production level. On receipt of such representation, with the recommendation of the Board of Directors of the society, the Authorised Officer shall make such enquiry as he deems necessary through the Assistant Director and if he is satisfied about the genuineness of the representation, he may condone the deficiency in the production level, enabling the member to be admitted into the scheme.
