Section 3(5) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(5)The fund may be utilised for all or any of the following purposes, namely:(a)for the payment of a fixed amount and pension to a person, who had been a member and remitted contribution for not less than five years and ceased his employment or unable to continue in the employment due to ill health, at such rate as may be specified in the Scheme, based on the number of years in which he had remitted contribution;Explanation 1. - The Board shall have the power to take decision regarding the eligibility of pensionary benefits payable to a member who could not continue his employment due to ill health.Explanation 2. - A person who had completed sixty-live years of age and who had been a Document Writer, Scribe or Stamp Vendor for twenty five years before the commencement of this Act shall become eligible for special pension if he becomes a member and remits contribution for a period of one year under the provisions of this Act.(b)for the payment of family pension on the death of a member who had remitted contribution for not less than ten years;(c)for the payment of financial assistance on the death of a member due to illness or accident;(d)for the repayment of the contribution amount remitted by the members with such interest, as may be specified in the Scheme, when they are incapacitated to do work due to permanent physical disability or on the cessation of their membership in the Welfare fund;(e)for the payment of financial assistance to meet the expense towards medical treatment of the members affected with serious ailment;(f)for the payment of financial assistance to meet the marriage expense of the members and their daughters and for the maternity expense of the female members;(g)for the payment of financial assistance or loans or advances to the members for the purpose connected with their employment or for the construction of dwelling house or for the maintenance or renovation of the house or for the purchase of land for the construction of house or for the purchase of land and building and for the education, including higher education of the children of the members;(h)for the payment of special relief to the members who suffer from physical disability;(i)for any other purpose specified in the Scheme;(j)for the day to day administrative expenses of the Board.Explanation. - For the purpose of this sub-section the contribution remitted by a person who had been a member of the Kerala Document Writers, Scribes and Stamp Vendors Welfare Fund Scheme, 1991 and the number of years in which he had remitted contribution to the said Welfare Fund shall also be taken into account.
