Section 6(1) in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
(1)Any member already covered by the scheme of the society, in the event of that society being liquidated and such a member is being removed under the rules, shall be admitted in the scheme by enrolling himself in a neighbouring Society with the prior approval of the Authorised Officer and the member shall continue under the scheme. The time lag that would occur in between his removal from the scheme due to the liquidation of the earlier society and his admission into another neighbouring society for the purpose of his continuance in the scheme shall be condoned and for all practical purposes he shall be considered to be continuing in the scheme. In case of such admission in the new society, the accounts as well as the funds available at the credit of the members in the erstwhile society shall be transferred to the society in which he/they/is/ are admitted.
