Section 6(1) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(1)A person shall cease to be a member when he fails to contribute to the Fund, continuously for a period of one year:Provided that the Chief Executive Officer is satisfied that the non payment of contribution was on reasonable grounds, he may revive the membership of the defaulter on payment of arrears of contribution in such manner, as may be specified in the scheme.
