Section 2 in Kerala Cultural Activists Welfare Fund Act, 2010
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Academy" means the Kerala State Chalachithra Academy, the Kerala Sahithya Academy, the Kerala Sangeetha Nadaka Academy, the Kerala Lalithakala Academy, the Tolklore Academy and the Kerala Kalamandalam Deemed University established by the Government of Kerala.(b)"Board" means the Kerala Cultural Activists' Welfare Fund Board constituted under section 8,(c)"Contribution" means the amount payable to the Funds under section 6.(d)"Cultural activist" means any person engaged in any of the activities relating to the field of cinema, electronic media, cable and Direct to Home network, drama, music, kathakali, ganamela, mimics, literature, painting, sculpture, folklore, ritual arts, semi classical arts, folk songs, make up, percussion arts, magic, circus, margamkali, chavittu nadakam, cartoon, poetic story presentation, recitation of Holy Books, Bible recitation, Koran recitation, Mappilakalakal, stage decoration, light and sound, costume design, art of advertising, painting, compeering, photography or any person working as librarian in libraries approved by the State Library Council or any person working in connection with any such other form of art, literature, culture cultural speech or any such other activities for their livelihood, culture cultural speech or any such other activities for their livelihood or any person who was engaged or is being engaged in such other activities as declared by Government, by notification in the Gazette, for the purposes of this Act.(e)"cultural activity" means an activity performed by a cultural activist and recognized as such by the respective Academy or Organisations or irade or such other Body or Association approved by Government for the purposes of this Act, in which the activist is a member,(f)"Chalahithra Academy" means the Kerala State Chalachithra Academy established by the Government of Kerala.(g)"family" means wife or husband, minor sons and unmarried daughters of a cultural activist and includes in it his father mother and mentally retarded or physically handicapped or widowed daughters who are solely dependent upon him(h)"Folklore Academy" means the Kerala State Folklore Academy established by the Government of Kerala.(i)"Fund" means the Kerala Cultural Activists' Welfare Fund constituted under the scheme as provided in section 3 of the Act.(j)"Government" means the Kerala Kalamandalam Deemed University established by the Government of Kerala and approved by the University Grants Commission,(k)"Kalamandalam" means the Kerala Kalamandalam Deemed University established by the Government of Kerala and approved by the University Grants Commission,(l)"Lalithakala Academy" means the Kerala Lalithakala Academy established by the Government of Kerala.(m)"member" means a member of the Fund,(n)"Nadaka Academy" means the Kerala Sangeetha Nadaka Academy established by the Government of Kerala,(o)"notification" means a notification published in the Kerala Official Gazette.(p)"prescribed" means prescribed by rules made under this Act,(q)"Sahithya Academy" means the Kerala Sahithya Academy established by the Government of Kerala.(r)"Scheme" means the Kerala Cultural Activists' Welfare Fund Scheme framed under section 3 of this Act,(s)"Schedule" means the Schedule appended to this Act,(t)"Secretary" means the Secretary appointment under sub-section (1) of section 13 of this Act,(u)"State" means the State of Kerala,(v)"Irade body" means an Association registered under the Societies Registration Act, 1860 (Central Act XXI of 1860) or the Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (12 of 1955)
