Section 4(1) in Kerala Construction Workers' Welfare Fund Act, 1989
(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
