Section 13(2) in Tamil Nadu Co-Operative Handloom Weavers Family Pension Rules, 1992
(2)On the death of a member under the scheme, the nominee or nominees, the legal heir or heirs in case no nomination is in force, shall make an application in Form IV in the Annexure to these rules, to the Board of Directors of the society, in which the deceased was a member, with a copy of the Death Certificate issued by the competent authority within 30 (thirty) days from the date of death. A copy of the application shall also be sent to the Assistant Director.
