Section 10 in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
10. Suspension and cancellation of membership.
(1)The [Labour Officer (Social Security Scheme) of the respective district] [Substituted for 'Executive Officer' by G.O. Ms. No. 122, dated 24.10.2008, published dated 31.10.2008.] may, if he has any reasonable cause to believe that the membership and or benefit under this scheme has been secured by a registered manual worker by making any statement in relation to any application or the registration, which is incorrect or false in any material particular or has contravened any of the provisions of the Act, or any rule or scheme framed under the Act, suspend such membership pending the completion of any enquiry against the holder of such membership.(2)The Executive Officer may, if he is satisfied, after making such inquiry as he may think fit, that the holder of a membership has made a false or incorrect statement of the nature referred to in sub-clause (1), or has contravened any provision of the Act or any rule 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 action.(3)Every person whose membership has been cancelled shall forfeit all his claims under the Scheme.(4)Any registered manual worker aggrieved by the orders passed by the authority referred to in sub-clause (2) is entitled to prefer an appeal to the Chief Executive Officer within thirty days from the date of receipt of such orders. The Chief Executive Officer may, for valid reasons to be recorded in writing, allow preference of appeal after a period of 30 days, but not exceeding ninety days. On such preference of appeal, the Chief Executive Officer shall dispose of the appeal within a period of three months from the date of filing of such appeal, after giving an opportunity to the aggrieved manual worker. The orders passed by the Chief Executive Officer shall be final.
