Section 4 in Kerala Construction Workers' Welfare Fund Act, 1989
4. Registration of construction worker as member.
(1)Every construction worker who has completed 18 years of age, but has not completed 60 years of age, who is not a member of any other Welfare Fund Scheme established under any law for the time being in force and who has been engaged in the construction work for not less than ninety days during the preceding year shall be eligible for registration as a member under this Act and the Scheme(2)An application for registration shall be made in such form as may be prescribed to the officer authorised by the Chief Executive Officer in this behalf in whose jurisdiction the applicant resides.(3)Every application shall be accompanied by such documents together with the fee for registration as may be specified in the scheme.(4)If the officer authorised under sub-section (2) is satisfied that the applicant has complied with the provisions of this Act and the scheme, he may register the name of the construction worker :Provided that an application for registration shall not be rejected without giving the applicant an opportunity of being heard.(5)Any person aggrieved by the decision under sub-section (4) may, within such time as may be specified in the scheme, prefer an appeal to the Chief Executive Officer or any other authority as may be specified by the Government in this behalf and the decision of the Chief Executive Officer or of such other authority on such appeal shall be final.(6)The Chief Executive Officer shall cause to maintain the registers as may be prescribed in this behalf.
