Section 12(1) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(1)Every member applying for admission into the scheme shall make nomination in favour of member of the family in Form III in the Annexure to these rules, along with his application for admission into the scheme. While nominating so, the member shall nominate another person of his family in the same nomination form, who will get the benefit of the Family Pension Scheme in the event of the death of the first nominee before the termination of the pension period, for the remaining period of family pension. In case, the first nominee includes more than one person and in the event of the death of one or more such nominees, the second nominee, nominated as per this rule shall have an equal share along with the first nominee or nominees.
