Section 9(2) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(2)A member aggrieved by the order of the Assistant Director shall make an appeal to the Authorised Officer within 30 (thirty) days from the date of receipt of such order. On receipt of appeal, the Authorised Officer shall call for the records and make enquiries, as he deems necessary and pass orders, which shall be communicated to the member within 3 (three) months. The orders of the Authorised Officer shall be final.
