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State of Tamilnadu - Section

Section 14 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

14. Mode of disbursement of Family Pension.

(1)Every recipient of pension under the scheme shall be required to open a savings account with the post office nearest to his or her place of residence.
(2)The Assistant Director shall draw every month one single bill covering all the recipients under his jurisdiction and draw the consolidated amount by presenting the bill at the concerned Treasury. He shall remit the family pension at the cost of the pensioners to the Post Offices concerned to be credited to the respective savings account of the pensioners.
(3)For the purpose of acquittance for payment of pension, the Assistant Director shall obtain once in an half year, pass-book extracts from the Post Offices and file them along with the Bill registers.
(4)It shall be the responsibility of the Assistant Director to ensure that pension to all the eligible beneficiaries in his jurisdiction is drawn and credited to their respective post office savings account before the 10th of the succeeding month.
(5)The Assistant Director shall send to the Authorised Officer before the 20th of the succeeding month, a statement of accounts along with his certificate to the effect that pension has been remitted to the post offices for being credited to all the pensioners in his jurisdiction, before the 10th of the month.
(6)The Assistant Director shall arrange for the physical verification of the pensioners and their pass-books at least once in a year and shall furnish the life certificate for all of them to the Authorised Officer, before the 31st March of every year.