Section 3(4) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
(4)The Fund may be utilised for all or any of the following purposes, namely:—(a)for payment of pension to a member who have completed sixty years of age and have remitted contribution without interruption upto the age of sixty years;(b)for payment of family pension, in case of death of a member who have remitted the contribution for a period not less than ten years;(c)for payment of financial assistance to a member who died due to illness of accident;(d)for payment of the amount remitted by a member as contribution, with interest as may be specified on cessation of membership of a member in the Fund, who is unable to work due to infirmity or disablement and for the grant of disability pension;(e)for providing financial assistance for the treatment of members who suffers from serious ailments;(f)for providing financial assistance to the expenses in connection with the marriage of women members, daughters of the members and for providing maternity benefits to the women members;(g)for providing financial assistance for the purpose of education and incentive to the children of members;(h)for providing financial assistance to any other purposes specified in the Scheme;(i)to meet the day to day administrative expenses of the Board and other expenses as directed by the Government, from time to time.
