Section 6(1) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(1)The Authorised Officer after giving a show-cause notice and after considering the representations, if any, made by the society shall, by a written order, remove the society from participation in the scheme-(a)if the society fails to recover from members subscriptions and remit them to the fund continuously for a period of 6 (six) months or more; or(b)if in the opinion of the Authorised Officer, the society fails to administer the scheme satisfactorily; or(c)if the society goes into liquidation.
