Section 4(1) in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
(1)Every Primary Weavers Co-operative Society functioning in the State of Tamil Nadu shall he eligible to participate in the scheme. But no society shall however claim admission into the scheme as a matter of right. The Government may from time to time, under their discretion decide the number of societies to which the scheme shall be extended having regard to the financial and other considerations. The Government shall also have the right to defer, interrupt, discontinue or modify the scheme wholly or in part of any or all societies at their discretion and without assigning any reason therefor.
