Section 11 in Kerala Construction Workers' Welfare Fund Act, 1989
11. Forfeiture of membership in case of non-payment of contribution.
- When a member has not paid his contribution under sub-section (1) of section 8, for a continuous period of not less than one year, his membership shall automatically stand forfeited :"Provided that if the Chief Executive Officer is convinced within such time as may be prescribed that the non-payment of contribution was on reasonable grounds, he shall not cease to be a member.
