Section 5 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
5. Admission of a society into the scheme.
(1)Every Primary Weavers Cooperative Society functioning in the State of Tamil Nadu shall be eligible to participate in the scheme.(2)No society shall, however, claim admission into the scheme as a matter of right. The Government may, from time to time and at their discretion, decide the number of societies to which the scheme may be extended having regard to the financial and other considerations. The Government shall have the right to defer, interrupt, discontinue or modify the scheme wholly or in part, in respect of any or all the societies at their discretion and without assigning any reasons therefor.(3)A society desiring to be admitted into the scheme, shall make an application to the Assistant Director in Form I in the Annexure to these rules.(4)The Assistant Director shall, after satisfying himself regarding the eligibility of the society for admission into the scheme pass orders granting or refusing admission and shall communicate a copy of his order to the applicant society within 2 (two) months from the date of receipt of such application.(5)A society aggrieved by the order of the Assistant Director shall appeal to the Authorised Officer within 2 (turn) months from the date of receipt of the order.(6)The Authorised Officer shall, in his discretion, hear the representation of the society, if any, and shall pass and communicate his orders on the appeal within 2 (two) months from the date of receipt of appeal and his orders shall be final.
