Section 11 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
11. Amount and the period of Family Pension.
(1)The quantum of family pension shall be Rs. 250 (two hundred and fifty) per month, payable for a maximum period of 10 (ten) years.(2)Subject to the provisions of Rule 12, Family Pension shall be payable on the death of a member, who continue to be covered by the scheme, to one or more members of the family of the deceased, nominated by the member and in case, if no nominated members are alive, to the member or members of the family, who are the legal heirs as determined by the Authorised Officers, in equal proportion.(3)The death of a member for the purpose of sub-rule (2) shall be due to natural causes or unexpected accidents. The family of a member, who died due to suicide shall not be entitled for the family pension, under the scheme.
