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State of Tamilnadu - Section

Section 22 in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992

22. Maintenance and production of records of the society.

(1)It shall be the responsibility of the Society, the Assistant Director, the Authorised Officer and the Trustee, to maintain the respective records and registers prescribed under the rules.
(2)The Trustee shall have the power to direct maintenance of other registers or records, if any, as he deems necessary for the proper implementation of the scheme.AnnexureForm I(vide Rule 5)Form of Application by the Society for Participation in the Tamil Nadu Co-Operative Handloom Weavers Family Pension Scheme, 1991.
(1) Registration Number, Name and Address of theSociety.  
(2) Date of starting.  
(3) Total number of members.  
(4) Total number of Handlooms enrolled.  
(5) State whether the society is implementing thesaving's and security Scheme and if so, how many members arecovered by the scheme.  
(6) Total number of members proposed to be broughtunder the Tamil Nadu Co-operative Handloom Weavers Family PensionScheme.  
(7) State whether the society is recovering from thewages of the members thrift subscription at not less than (6Vz)of the wages as per bye-laws 1.  
(8) Has a resolution been passed by the Board toparticipate in the scheme and to abide by the rules of the scheme(copy of the resolution should be enclosed).  
(9) Has a resolution of the Board been passedcertifying to the correctness of the age and health conditions ofthe members mentioned in item ''6" (copy of the resolutionto be enclosed).  
Place:Date:Signature of Secretary/Special Officer.DeclarationI, ............. the Secretary/Special Officer of the Society do hereby declare that the above facts are correct to the best of my knowledge.Signature of Secretary/Special Officer.Form II(Vide Rule 8)Form of Application by the Members for Admission to the Tamil Nadu Co-Operative Handloom Weavers Family Pension Scheme, 1991
1. Membership number and name.  
2. Father's/Husband's name.  
3. Full address.  
4. Date of birth and age.  
5. Date of admission as a member of the society.  
6. Share capital amount to the Credit of themembers.  
7. Amount to the Credit of the members in -  
  (a) Contributory Thrift Fund.  
  (b) General Thrift Fund, if he is not covered byGeneral Thrift Fund.  
  (c) Fund account under Savings and SecurityScheme.  
8. (a) State whether you are agreeable to credityour future thrift subscription to the new Fund account under thePension Scheme.  
  (b) And to freeze the other accounts mentionedin item (7) and get back the amounts therein at the time ofretirement.  
9. State whether you have any serious illness orcontagious disease at present or at any time in your life and ifso furnish details.  
Place:Date:Signature of the Member.DeclarationI,.............the undersigned do hereby declare that-
(1)The above entries in the application form are correct;
(2)I accept the Rules of the Scheme and agree to abide by them;
(3)I have made a nomination in the prescribed form;
(4)I am hale and healthy and I or my parents or family members have or had at any time any contagious disease;Place:Date:Signature of the Member.Form III(Vide rule 12)Form of Nomination
(A)When the Subscriber has a Family and Wishes to Nominate one Or More Persons.
I,........ do hereby nominate the person/persons below who is a member of my family to receive the amount of family pension after my death.
1. Name and address of the nominee/nominees  
2. Relationship to the member  
3. Age and date of birth  
4. Share of family pension to be paid to each  
5. Contingencies under which the nomination shallbecome invalid.  
6. Name and address and relationship, of theperson, if any, to whom the right of nominee shall pass in theevent of his predeceasing the member.  
7. Name and address of the nominee withrelationship to the member, who will inherit the right to get thepension in case of death of the nominee/ nominees found in column(1) for the remaining period of pension (Vide rule 11(2))  
Dated this..........day of 20...at......Signature of the witnesses-
(1)............
(2)............Signature of the Member.
(B)When the Subscriber has no Family and Wishes to Nominate one or more Persons.
I,..........having no family do hereby nominate the person/persons indicated below to receive the family pension after my death. In the event of my acquiring a family subsequently, I shall make a fresh nomination and the nomination now made shall cease to be valid.
1. Name and address of the nominee/nominees  
2. Relationship to the member  
3. Age and date of birth  
4. Share of family pension to be paid to each  
5. Contingencies on the happening of which thenomination shall become invalid.  
6. Name and address and relationship, of theperson, if any, to whom the right of nominee shall pass in theevent of his predeceasing the member.  
Dated this day of 20 ......... at......Signature of the witnesses-
(1).........
(2).........Signature of the Member.Form IV(Vide rule 13)Form of Application for Claiming Payment of Family Pension
1. Name of the nominee/nominees.  
2. Name of the deceased member and the relationshipof each nominee to the deceased member.  
3. Age and date of birth of each nominee.  
4. Full address of each nominee.  
5. Date of nomination and date of registration ofthe nomination in the books of the society.  
6. Date of death of the member covered by theSchedule (Death certificate to be attached.)  
7. Amount of family pension claimed by eachnominee.  
8. Name/Names of post office/post offices in whicheach nominee has opened Savings Bank Account with S.B. A/c. No.in each case.  
DeclarationI/We declare that the above particulars are true to the best of my/our knowledge. I/We undertake to refund the amount received by me/us as family pension, in case, if it comes to light that my/our claims are not genuine.Place:Date:Signature of the nominee/nomineesExplanation. - Similar particulars with legal heir certificate shall be furnished by legal heirs, if no valid nomination subsists on the death of the member.Registers to be Maintained by the Societies
(1)Register of Members Covered by the Pension Scheme
Serial Number Member number and Name of the member Date of admission as a member Age and Date of birth Date of member's application to the Scheme Production in the preceding five years in linearmetres per head 1986-87, 1987-88, 1988-89, 1989-90, 1990-91
(1) (2) (3) (4) (5) (6)
           
Resolution number and date of Board's Meetingrecommending the application Assistant Director's Reference number and dateof admitting the member into the scheme Date of removal from the scheme on attaining ageof 58 (fifty eight) years Date of death of the member if he dies beforethe age of 58 (fifty eight) years Board's resolution number and date ofrecommending the pension Reference number and date of order sanctioningpension
(7) (8) (9) (10) (11) (12)
           
(2)Register of Nomination
Member number and Name of the member.  
Date of nomination.  
Board's Resolution Number and Date on which thenomination was registered.  
Reference Number and Date of the AssistantDirector on which the nomination was registered.  
Name and address of the nominee/ nominees Relationship to the member Age and Date of birth Share of family pension to he paid to each Contingencies on the happening of which thenomination shall become invalid Name and address and relationship of the person,if any, to whom the right of nominee shall pass in the event ofhis predeceasing the member Change in nomination, if made
(1) (2) (3) (4) (5) (6) (7)
             
(3)Register of Subscriptions and Government Contributions
Subscription deducted from wages Interest credited on member's subscription Government contribution Interest credited on Government's contribution Date of removal of the member from the Scheme Date and the amount of subscription and intereston subscriptions refunded to the member Date and the amount forfeited to the Fund
(1) (2) (3) (4) (5) (6) (7)