Section 18 in Tamil Nadu Handloom and Handloom Silk Weaving Workers Social Security and Welfare Scheme, 2006
18. Pension Scheme.
- [(1) Eligibility. - Every registered manual worker who has complete 60 years of age is eligible for pension:Provided that a manual worker who has not completed 60 years of age, but registered with the Board is also eligible for pension, if he has become disabled due to sickness and incapacitated from normal work.] [Substituted by Notification No. II(2)/LE/90(m-11)/2011 vide G.O. Ms. No. 36, dated 28.02.2011, published dated 01.03.2011.](2)Claim. - (a) Every registered manual worker who is eligible for pension under sub-clause (1) shall apply to the Board in Forms VIII and VIII-A as applicable:Provided that a disabled manual worker who is eligible for pension under the proviso to sub-clause (1) shall produce to the Board a certificate of proof of his disability issued by a Medical Officer not below the rank of a Civil Surgeon.(b)The Board shall examine every application for pension in accordance with the provisions of this clause and may accept or reject the claim. The decision of the Board shall be final:Provided that the Board shall, before rejecting a claim for pension, give, the applicant a reasonable opportunity of making his representation.(3)Amount of pension. - The quantum of pension shall be [Rs. 1000 (Rupees One Thousand only)] [Substituted for 'Rs. 500 (Rupees five hundred only)' by G.O. Ms. No. 64, dated 1.3.2016, published dated 1.3.2016.].
