Section 7(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(1)The Special Tahsildar (Social Security Scheme) may, if he has any reasonable cause to believe that the membership under the Scheme has been secured by a registered member by making any statement in relation to any application or the registration, which is incorrect or false or in contravention of any of the provisions of the Act, or rules or Scheme framed under the Act, suspend such membership pending the completion of enquiry against the holder of such membership.
