Section 4 in Kerala Cultural Activists Welfare Fund Act, 2010
4. Constitution of separate Schemes.
(1)The Government may, in consultation with the Board and after previous publication, frame separate welfare Scheme or Schemes for any class or classes of cultural activists and the said Scheme or Schemes shall be implemented in accordance with the provisions of this Act(2)Each such Scheme under sub-section (1) shall vest in the Board constituted under section 8 of this Act and the board shall make provision for the constitution of separate Welfare Funds for its administration(3)Save as otherwise provided and subject to subject to other provisions of this Act, the provisions including the matters which are specified in the Schedule to this Act applicable to the Scheme constituted under section 3, shall mutatis mutandis be applicable to the Scheme framed under sub-section (1)
