Section 7 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
7. Suspension and cancellation of membership.
(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.(2)The Special Tahsildar (Social Security Scheme) may, if he is satisfied, after making such inquiry as he may think fit, that the registered member has made a false or incorrect statement of the nature referred to in sub-clause (1) or has contravened any of the provisions of the Act or rules or Scheme framed under the Act, cancel such membership:Provided that no such membership shall be cancelled, unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed cancellation.(3)Every registered member whose membership has been cancelled shall forfeit all his claims under the Scheme.
