Section 6 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
6. Removal of a society from participation in the scheme.
(1)The Authorised Officer after giving a show-cause notice and after considering the representations, if any, made by the society shall, by a written order, remove the society from participation in the scheme-(a)if the society fails to recover from members subscriptions and remit them to the fund continuously for a period of 6 (six) months or more; or(b)if in the opinion of the Authorised Officer, the society fails to administer the scheme satisfactorily; or(c)if the society goes into liquidation.(2)A society aggrieved by the order of the Authorised Officer under sub-rule (1) shall appeal to the Trustee within 2 (two) months from the date of receipt of the order. The orders of the Trustee in the matter shall be final.(3)Any member covered by the scheme of the society which has been removed under sub-rule (a) shall, with the prior approval of the Authorised Officer, enrol himself in a neighbouring society and continue under the scheme after fulfilling all the conditions referred to in Rule (7).(4)When a society is removed from participation in the scheme, the subscription made by the members referred to in sub-rule (3) shall be retained in the fund and those in respect of other members refunded to them.
