Section 5 in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991
5. Disbursement of Family Pension.
(1)Every recipient of pension under the scheme shall be required to open a savings account in the Post Office nearest to his or her place of residence. The circle Assistant Director of Handlooms and Textiles shall draw every month one single bill covering all the recipients under his jurisdiction and draw the consolidated amount, by presenting the bill at the concerned Treasury. He shall remit the Family Pension at the cost of recipients to the post offices concerned to be credited to the respective Savings Account of the pensioners.(2)The family pension amount shall be drawn and credited to the respective post office savings accounts,before the 10th of succeeding month.(3)The circle Assistant Director of Plandlooms and Textiles shall arrange for the physical verification of the pensioners and their pass-books at least once in a year and shall furnish the life certificate for all of them to the Authorised Officer, before the 31st March of every year.(4)Administration of the Fund and Accounts. - (i) It shall be the responsibility of the Trustee to deploy fund available at the credit of the fund in securities and deposits of approved agencies in such a way as to gain maximum monetary advantage for the scheme.(ii)All interest and other income realised on investment shall be accumulating with the fund under any recognized money multiplying schemes.(iii)It shall be the responsibility of the Trustee to cause annual audit of the accounts under the scheme and to submit the audited accounts and audit report to the Government before the dales prescribed in the Rules.(iv)The Government shall place the audited accounts and audit report on the table of the Legislature within a reasonable time.(5)Appeal. - The Authorised Officer, appointed under the scheme shall be the first Appellate Authority in respect of orders, awards etc, passed by the Assistant Director of Handlooms and Textiles under the Rules and the Trustee shall be the next Appellate Authority in respect of appeals, revision, etc., over the orders of the Authorised Officer and the decision or ruling or awards or order passed by the Trustee shall be final and binding on all concerned.
