Section 6 in Kerala Construction Workers' Welfare Fund Act, 1989
6. Cessation of membership.
- Subject to the provisions of this Act, a construction worker shall cease to be a member when he attains sixty years of age or when he is not engaged in construction work for not less than ninety days in an year:Provided that if the Chief Executive Officer is convinced within such time as may be prescribed that he could not engage himself in construction work for sufficient reasons, he shall not cease to be a member.
