Section 32B(7) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
(7)The executive authorities of the institutions and the administrative authorities of the Department are responsible for the collection of the subscriptions due from all the servants and necessary entries shall be made as to the payment of yearly subscription in the service register of the incumbent along with the certificate of service verification. Form of nomination shall be obtained from every servant and affixed to the Service Register of the employees. The claim shall be made by the eligible member of the family of the deceased servant through the Executive Officer or Trustee of the institution and such applications shall be sent to the Commissioner through the administrative authority of the department having jurisdiction over the institution. The recommendation of the authority shall contain the following particulars and documents and in the absence of any of the following, no claim shall be entertained:-(a)Date of birth (as per Service Register).(b)Date of entry into service.(c)Order No. and date of authority sanctioning the post.(d)Date of death with original death certificate(e)The nomination along with the Service Register.(f)Particulars regarding the remittance of subscription.(g)Legal heirship certificate in original in the absence of nomination.
