Section 2(d) in Kerala Cultural Activists Welfare Fund Act, 2010
(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.
