Section 6(1) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
(1)The membership of a member shall be cancelled by the Board or the officer authorised in this behalf, if it is found that a member has made manipulation of any kind or has given false information at any time in connection with the conditions for the membership or to obtain benefits as per the Scheme:Provided that no order of cancellation of membership shall be passed unless the applicant has been given an opportunity of being heard.
