Section 9(3) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(3)The Board shall consist of seven official members representing the Government and five non-official members representing the beneficiaries of the Fund as may be nominated by the Government and as hereinafter provided, namely:(a)The Secretary to Government, Taxes Department he shall be the Chairman of the Board;(b)The Inspector General of Registration he shall be the Vice-Chairman of the Board;(c)The Joint Inspector General of Registration he shall be the Secretary of the Board;(d)An officer of the Finance Department not below the rank of Deputy Secretary nominated by the Government;(e)An officer of the Labour Department not below the rank of Deputy Secretary nominated by the Government;(f)An officer of the faxes Department not below the rank of Deputy Secretary nominated by the Government;(g)An officer of the Law Department not below the rank of Deputy Secretary nominated by the Government;(h)Five non-official members representing the Document Writers, Scribes and Stamp Vendors nominated by the Government, of whom one person shall be a woman.
