Section 18(2) in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
(2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply to the Board in Forms VIII and VIII-A as applicable:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) shall produce to the Board a certificate of proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The Board shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Board shall be final:Provided that the Board shall, before rejecting a claim for pension, give, the applicant a reasonable opportunity of making his representation.
