Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4) in Tamil Nadu Co-Operative Handloom Weavers family pension scheme, 1991

(4)The amount and the period of Family Pension. - (i) The quantum of family pension shall be Rs. 250 (two hundred and fifty) month payable for a maximum period of 10 (ten) years.
(ii)Family Pension shall he payable on the death of a member, who continued to be covered under 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 Officer.
(iii)The death of a member for the purpose of pension as above shall be due to natural causes or unexpected accidents. The family of the member, who died due to suicide shall not be entitled for any family pension, under the scheme.
(iv)Every member applying for admission into the scheme shall make a nomination in favour of a member of his family in the form prescribed along with application for admission into the scheme. A member, il he so desires, shall nominate more than one person and indicate the proportion at which the pension is to be paid among them.
(v)At the time of making first nomination, the member may nominate 2 (two) persons independently in the column provided for in the nomination form. The second person nominated as above shall have the right to get the family pension for the remaining period, in the event of death of the first nominee or first set of nominees, before the expiry of the period of family pension.
(vi)The nomination may be in favour of one or more persons belonging to the family of the member as defined in the rules.
(vii)If the nominee predeceases the member, a fresh nomination shall be made by the member.
(viii)The Authorised Officer in the Directorate of Handlooms and Textiles shall be the authority competent to sanction the family pension. After due verification of the details, the Authorised Officer, shall sanction the pension and intimate the same to the claimant or claimants through the Circle Assistant Director of Handlooms and Textiles and the society.