Section 5(1) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(1)Any person holding a valid licence of document writer or scribe under the Kerala Document Writers' Licence Rules, 1960 or a valid licence of a Stamp Vendor under the Kerala Manufacture and Sale of Stamp Rules, 1960, as the case may be, and is below the age of 65 years on the date of application may apply to the Board for admission as a member of the Fund in such form and manner as may be specified in the Scheme:Provided that, where the Fund under the Kerala Document Writers, Scribes and Stamp Vendors Welfare Fund Scheme, 1991 is transferred to the Fund under sub-section (1) of section 30, those who are members of the said Scheme shall be deemed to be the members of the Fund from the date of such transfer.Provided further that no person employed as a Document Writer, Scribe or Stamp Vendor after retiring from the service of the Central Government or any State Government or any public sector undertaking or local Authority with retirement benefits, shall be eligible for membership in the Fund.
