Section 20 in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011
20. Power to determine the amount due and recover damages.
(1)If any member defaults in the payment of contribution continuously for a period of not less then six months, the Managing Director or any other officer authorized by the Board in this behalf, after giving an opportunity of being heard, by order, determine the amount of contribution due under the provisions of this Act and specify the period within which the same will have to be paid.(2)If the amount so determined is not paid by the member within the period specified by the Board, the Board may, in addition, recover from him damages, not exceeding twenty five per cent of the amount of arrears, as it may think fit.(3)The Government may, by notification, appoint an officer not below the rank of Deputy secretary to Government as appellate authority for the purpose of this Act.(4)Any person aggrieved by an order made under sub-section (1) may, within sixty days from the date of receipt of that order, prefer an appeal before the appellate authority under sub-section (3) and such officer may, after making such enquiry, pass such orders thereon as he deems fit.(5)The Government may, either suo motu or on application, call for the records of the appellate authority and make such enquiry, if found necessary and pass such orders modifying, revising or cancelling the order of the appellate authority or remand the matter for fresh decision, as they deem fit:Provided that, an application for revision under this sub-section shall be made within thirty days from the date of receipt of the order of the appellate authority:Provided further that, no order shall be passed under this sub-section, without giving the person who may be affected thereby, an opportunity of being heard
