Section 6(3) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(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.
