Section 12 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
12. Nomination by a Member under the scheme.
(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.(2)If a member has a family, the nomination shall be in favour of one or more persons belonging to his family as defined in Rule 2 of these rules.(3)If at the time of making nomination, a member has no family, the nomination may be in favour of any person, but when the member subsequently acquires a family, the original nomination shall become invalid, and the member shall make a fresh nomination in favour of his family member. No member shall be permitted to make fresh nominations more than once.(4)A nomination made under sub-rule (1) may be modified. If the nominee predeceases the member a fresh nomination shall be made by the member.(5)The nomination made by a member under the scheme shall be registered in the books of the society and also by the Assistant Director in the relevant register maintained in his office. The nomination shall take effect on such registration by the society and the Assistant Director.
