Section 9 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
9. Removal of a member from the scheme.
(1)The Assistant Director, on the recommendation of the Board or otherwise shall remove a member from the scheme on any of the following grounds:-(a)If the member stays away from work continuously for a period exceeding 6 (six) months;(b)If the member defaults in the payment of subscription for a continuous period exceeding 6 (six) months;(c)If the member becomes disqualified to continue as a member of the society;'(d)If the member completes the age of 58 (fifty eight) years.(2)A member aggrieved by the order of the Assistant Director shall make an appeal to the Authorised Officer within 30 (thirty) days from the date of receipt of such order. On receipt of appeal, the Authorised Officer shall call for the records and make enquiries, as he deems necessary and pass orders, which shall be communicated to the member within 3 (three) months. The orders of the Authorised Officer shall be final.(3)A member, who is removed from the scheme under sub-rule (1) shall be eligible for re-admission, after the expiry of one year from the date of removal, provided he satisfied all the conditions for admission into the scheme as per Rule 7.
