Section 6 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
6. Cancellation of Membership.
(1)The membership of a member shall be cancelled by the Registering Authority 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.(2)Membership in the fund shall automatically cease if a member commits default in payment of contribution for six months continuously.(3)If the Registering Authority is of the opinion that a member is not functioning as a Document Writer or Scribe or Stamp Vendor, as the ease may be, his membership in the Fund shall be cancelled. The date of cancellation in such cases shall be, as may be fixed by the Registering Authority and shall be intimated to the members in writing.(4)Appeal against the orders of the Registering Authority shall be filed before the Inspector General of Registration within such period as may be specified in the Scheme.(5)A member may voluntarily retire from the Fund by submitting a letter addressed to the Registering Authority. In such case, the date of retirement shall be the date on which the member has submitted his letter.
