Section 8(4) in Kerala Cultural Activists Welfare Fund Act, 2010
(4)The Board shall consist of twenty two Directors as hereinafter provided(a)six members to be nominated by the Government representing the field of cinema and drama of whom two shall be women,(b)two members to be nominated by the Government representing the field of electronic media of whom one shall be a woman,(c)four members to be nominated by the Government representing the field of art, literature and music of whom two shall be women,(d)the Secretary to Government, Cultural Affairs Department, ex-officio(e)one member not below the rank of Joint Secretary representing the Law Department, ex-officio,(f)one member not below the rank of Joint Secretary representing the Finance Department, ex-officio,(g)the Secretary, Chalachithra Academy, ex-officio,(h)the Managing Director Kerala State Film Development Corporation, ex-officio,(i)the Secretary, Kerala Folklore Academy, ex-officio,(j)the Secretary, Kerala Sahithya Academy, ex-officio,(k)the Secretary, Kerala Sangeetha Nadaka Academy, ex-officio,(l)the Secretary, Kerala Lalithakala Academy, ex-officio,(m)the Registrar Kerala Kalamandalam, ex-officio,
