Section 3 in Kerala Cultural Activists Welfare Fund Act, 2010
3. The Kerala Cultural Activists' Welfare Fund Scheme.
(1)the Government shall by notification in the Gazette, frame a Scheme to be called the Kerala Cultural Activists' Welfare Fund Scheme for the welfare of the cultural activists coming under this Act and thereafter, as soon as, constitute a Fund in accordance with the provisions of this Act.(2)The following shall be credited to the Fund under the Scheme or Schemes, namely:-(i)the contributions specified under section 6,(ii)grants, loans, advances or donations made by the Government of India or the State Government or the Local Authorities or any other Non-Government institutions or Organisations or individuals,(iii)fund raised through lottery conducted in association with the State Lottery Department,(iv)the amount borrowed by the Board under section 14,(v)the profit, interest, dividend on any investment or share made by the Board,(vi)any fee collected by the Board under the Act or Rules or the Scheme,(vii)any amount raised by the Board from any other source for augmenting the amount in the Fund,(viii)amount collected by the Board from cinema tickets of fare exceeding Rupees Twenty five,(ix)arrear amount realised under section 18,(x)the amount collected by conducting art and cultural programmes for raising the Fund,(xi)amount collected from the subscribers of the DTH Cable network at the rate of one rupee,(xii)any other amount to be credited to the Fund under the provisions of the Scheme,(3)The Fund shall vest in the Board and be administered by the Board in accordance with the provisions of the Act or the Rules or the Scheme,(4)The Fund shall be utilized for the implementation for the Welfare Schemes framed under sub-section (2) of section 4, particularly for all or any of the following purposes, namely:-(a)for the payment of pension to any person who has completed sixty years of age and obtained membership under the provisions of section 7,(b)'for the payment of all benefits including pension to the members who have completed sixty years of age and contributed to the Fund for a period not less than five years continuously or as one time payment,(c)for the payment of family pension on the death of a member who had remitted contribution for a period of not less than two years,(d)for providing financial assistance to meet the expenses towards medical treatment of the members suffering from chronic diseases,(e)for payment of financial assistance and pension to a member who suffers from permanent physical disability or physical infirmity which incapacitated him to do any work for his livelihood,(f)for payment of financial assistance to women members, for maternity benefits, miscarriage, medical termination of pregnancy and sterilization, who had remitted contribution to the Fund continuously for more than three months,(g)for payment of financial assistance for the marriage of women members and their daughters who had remitted contribution to the Fund continuously for at least one year,(h)for payment of financial assistance to the family on the death of a member,(i)for the payment of loans or advances and scholarship for educational purposes to the children of members, who had remitted contribution to the Fund for a period of five years,(j)for providing loans or advances or maintenance fund to members for the promotion of cultural activity,(k)for implementing any other purposes as may be specified in the Scheme,(5)The terms and conditions for the payment to be made under clauses (a) to (k) of sub-section (4) shall be such as may be specified in the Schemes(6)Subject to the provisions of this Act, the Scheme or Schemes framed under sub-section (1) may provide for all or any of the matters specified in sub-section (4) and in the Schedule(7)Each Scheme framed under sub-section (1) shall be laid as soon as may be, after it is framed, before the Legislative assembly while it is in session or in two successive sessions and if, before the expiry of the session in which it is so laid or the next session immediately following, the Legislative Assembly makes any modification in the schemes or decides that the Schemes should not be made, the Schemes shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the schemes
