Section 12 in Kerala Cultural Activists Welfare Fund Act, 2010
12. Function of the Board.
- The Board shall perform the following functions, namely(a)to administer the affairs of the Fund vested in it as laid down in the Scheme or Schemes under which the Fund is constituted,(b)to provide necessary inspiration support and encouragement to those engaged in the fields of art, literature and culture as may he specified in the Scheme,(c)to formulate Schemes for the relief and welfare of the cultural activists engaged in different activities in the field of art, literature and culture for livelihood,(d)to maintain properly the accounts and registers in such manner as may be prescribed,(e)to prepare the general guideline, necessary for the welfare of the activists engaged in the field of art, literature and culture, etc,(f)to recommend the Government for taking decision on such matters arising out of the administration of this Act,(g)to submit the audited annual financial statement and report of the Board to Government in such manner and within such time as may be prescribed,(h)to undertake such other functions which are assigned to it by the Government from time to time
