Section 21 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
21. Power to issue direction.
- Government may, from time to time, issue such directions, as it may consider necessary, for the proper implementation of the scheme or for the purpose of removing any difficulty which may arise in the implementation. Government may also modify the scheme and amend the rules from time to time, in such manner as they deem fit.
