Section 8(4) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(4)In cases, where the Assistant Director refuses admission, which shall be communicated to the member within two months after receipt of his application and the recommendation of the society, the member shall prefer an appeal to the Authorised Officer within 30 (thirty) days from the date of receipt of such order and the Authorised Officer shall decide the issue, after examining the representation. The decision of the Authorised Officer in this regard shall be final.
