Section 6 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
6. Cancellation of pension, etc.
- In the event of the grantee ceasing to reside in the State. - Notwithstanding anything contained in this Act, the Government may cancel the pension or scholarship sanctioned under this Act, if the grantee is absent from the State of Tamil Nadu for a continuous period exceeding three months:Provided that if the grantee has returned to the State of Tamil Nadu at any time and continues to reside there, the Government may revive the payment of pension or scholarship, as the case maybe, after due verification in such manner as may be prescribed.
