Section 7(f) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(f)If, for any valid reasons beyond the control of the member, he could not achieve the production level referred to in clause (2) in any one or more years, he shall make a representation in writing to the Authorised Officer through the society in which he is a member, explaining in detail the reasons for his inability to achieve the production level. On receipt of such representation, with the recommendation of the Board of Directors of the society, the Authorised Officer shall make such enquiry as he deems necessary through the Assistant Director and if he is satisfied about the genuineness of the representation, he may condone the deficiency in the production level, enabling the member to be admitted into the scheme.
