Section 8(2) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(2)On receipt of the application from a member, the Board shall pass a resolution about the correct age and health condition and recommend the application to the Assistant Director. If the Board decides to refuse admission, it shall record its reasons for such refusal. In case of such refusal, the aggrieved member shall appeal to the Assistant Director within 2 (two) months and the Assistant Director after giving reasonable opportunity to the Board and the members to make their representations, pass order within 2 (two) months from the date of receipt of the appeal, which shall be final.
