Section 7(2) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
(2)The Special Tahsildar (Social Security Scheme) may, if he is satisfied, after making such inquiry as he may think fit, that the registered member has made a false or incorrect statement of the nature referred to in sub-clause (1) or has contravened any of the provisions of the Act or rules or Scheme framed under the Act, cancel such membership:Provided that no such membership shall be cancelled, unless the holder thereof has been given a reasonable opportunity of showing cause against the proposed cancellation.
