Section 5(2) in Kerala Anganawadi Workers' and Anganawadi Helpers' Welfare Fund Act, 2016
(2)On an application under sub-section (1), the Board may make such enquiry as it deems tit and either admit the applicant to the Fund or for reasons to be recorded in writing, reject the application:Provided that no order rejecting an application shall be passed without giving the applicant an opportunity of being heard:Provided further that any person aggrieved by an order rejecting any application for membership may prefer an appeal to the Government within such period as may be specified in the Scheme.
