Section 25 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
25. Payment of money in case of default or disqualification.
(1)In case of cessation of membership due to default or disqualification, the member or his nominee may apply for the amount remitted as contribution in the manner stated in the Scheme.(2)Any member whose membership has been ceased or his nominee shall not be eligible for any benefit from the Welfare Fund.(3)The contribution if any remitted after the date of cessation of membership, shall be refunded in full without any interest thereon.(4)Any amount that has been received wrongly by a member or person nominated by him, shall be recovered from such person by appropriate legal proceedings.
