Section 5 in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
5. Membership in the Fund.
(1)Any person who has got permanent appointment as Anganawadi Worker or Anganawadi Helper in the Anganawadis of Kerala may apply to the Board for a membership in the Fund in such form and manner as may be specified in the Scheme.(2)On an application under sub-section (1), the Board may make such enquiry as it deems tit and either admit the applicant to the Fund or for reasons to be recorded in writing, reject the application:Provided that no order rejecting an application shall be passed without giving the applicant an opportunity of being heard:Provided further that any person aggrieved by an order rejecting any application for membership may prefer an appeal to the Government within such period as may be specified in the Scheme.(3)Every applicant shall pay such an amount as application fee along with the application in such manner as may be specified in the Scheme.(4)Every member who has been enrolled as member in the Fund shall be issued a certificate of membership, identity card and a pass book recording the details as may be prescribed and a register shall be kept in this regard.(5)A member of the Fund, on completion of service or on resignation or on termination from service shall cease to be a member of the Fund.
