Section 7 in Kerala Cultural Activists Welfare Fund Act, 2010
7. Membership.
(1)Every cultural activist who has completed eighteen years of age but not completed sixty years of age shall be eligible for registering as a member of the FundProvided that any cultural activist who has completed sixty years of age shall be eligible for registering as a member of the Fund by remitting five year's contribution as one time payment.Provided further that such cultural activist shall produce a recommendation certificate from the respective Academy or Irade body or any such other body or association approved by the Government to which he relates to the effect that he is a cultural activist within the meaning of this Act, as a prerequisite for getting membership in the Fund under this Act.Provided also that a cultural activist who is engaged in more than one cultural activity as defined in this Act shall have to option anyone of the Academy or Irade body or such other body or association approved by the Government for membership in the Fund and such option once exercised shall be final(2)Every cultural activist eligible to register under sub-section (1) shall, if he wishes to do so, register his name in the Fund in the manner as specified in the Scheme.(3)Notwithstanding anything contained in sub-section (1), a cultural activist who has completed sixty years of age prior to the commencement of this Act and the Schemes made thereunder shall register his name in the Fund within such period and in such manner as may be specified in the Scheme, for receiving minimum pension
