Section 5(2) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(2)No society shall, however, claim admission into the scheme as a matter of right. The Government may, from time to time and at their discretion, decide the number of societies to which the scheme may be extended having regard to the financial and other considerations. The Government shall have the right to defer, interrupt, discontinue or modify the scheme wholly or in part, in respect of any or all the societies at their discretion and without assigning any reasons therefor.
