Section 8 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
8. Admission of a member into the scheme.
(1)A member intending to be admitted into the scheme shall apply to the Chief Executive of the society in Form II in the Annexure to these rules. He shall certify in the application about his correct age and sound health free from serious ailment.(2)On receipt of the application from a member, the Board shall pass a resolution about the correct age and health condition and recommend the application to the Assistant Director. If the Board decides to refuse admission, it shall record its reasons for such refusal. In case of such refusal, the aggrieved member shall appeal to the Assistant Director within 2 (two) months and the Assistant Director after giving reasonable opportunity to the Board and the members to make their representations, pass order within 2 (two) months from the date of receipt of the appeal, which shall be final.(3)On receipt of the recommendation of the Board, with the resolution referred to under sub-rule (2), the Assistant Director shall satisfy himself about the eligibility of the member for admission into the scheme as per the conditions stipulated in Rule 7 and pass orders within 2 (two) months from the date of receipt of such application, admitting the member to the scheme. Such order shall be communicated to the society and the member under intimation to the Authorised Officer.(4)In cases, where the Assistant Director refuses admission, which shall be communicated to the member within two months after receipt of his application and the recommendation of the society, the member shall prefer an appeal to the Authorised Officer within 30 (thirty) days from the date of receipt of such order and the Authorised Officer shall decide the issue, after examining the representation. The decision of the Authorised Officer in this regard shall be final.
