Section 6 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
6. Cessation of Membership.—
(1)A person shall cease to be a member when he fails to contribute to the Fund, continuously for a period of one year:Provided that the Chief Executive Officer is satisfied that the non payment of contribution was on reasonable grounds, he may revive the membership of the defaulter on payment of arrears of contribution in such manner, as may be specified in the scheme.(2)If a member violates any of the provisions of the scheme for the payment of contribution his membership shall be ceased immediately:Provided that the membership of a person that has been ceased due to violation of procedure specified for remitting the contribution, may be revived on such conditions, as may be specified, in the scheme.
