Section 9(1) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(1)The Assistant Director, on the recommendation of the Board or otherwise shall remove a member from the scheme on any of the following grounds:-(a)If the member stays away from work continuously for a period exceeding 6 (six) months;(b)If the member defaults in the payment of subscription for a continuous period exceeding 6 (six) months;(c)If the member becomes disqualified to continue as a member of the society;'(d)If the member completes the age of 58 (fifty eight) years.
