Section 5(5) in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
(5)Appeal. - The Authorised Officer, appointed under the scheme shall be the first Appellate Authority in respect of orders, awards etc, passed by the Assistant Director of Handlooms and Textiles under the Rules and the Trustee shall be the next Appellate Authority in respect of appeals, revision, etc., over the orders of the Authorised Officer and the decision or ruling or awards or order passed by the Trustee shall be final and binding on all concerned.
