Section 3(4) in Kerala Cultural Activists Welfare Fund Act, 2010
(4)The Fund shall be utilized for the implementation for the Welfare Schemes framed under sub-section (2) of section 4, particularly for all or any of the following purposes, namely:-(a)for the payment of pension to any person who has completed sixty years of age and obtained membership under the provisions of section 7,(b)'for the payment of all benefits including pension to the members who have completed sixty years of age and contributed to the Fund for a period not less than five years continuously or as one time payment,(c)for the payment of family pension on the death of a member who had remitted contribution for a period of not less than two years,(d)for providing financial assistance to meet the expenses towards medical treatment of the members suffering from chronic diseases,(e)for payment of financial assistance and pension to a member who suffers from permanent physical disability or physical infirmity which incapacitated him to do any work for his livelihood,(f)for payment of financial assistance to women members, for maternity benefits, miscarriage, medical termination of pregnancy and sterilization, who had remitted contribution to the Fund continuously for more than three months,(g)for payment of financial assistance for the marriage of women members and their daughters who had remitted contribution to the Fund continuously for at least one year,(h)for payment of financial assistance to the family on the death of a member,(i)for the payment of loans or advances and scholarship for educational purposes to the children of members, who had remitted contribution to the Fund for a period of five years,(j)for providing loans or advances or maintenance fund to members for the promotion of cultural activity,(k)for implementing any other purposes as may be specified in the Scheme,
