Section 5 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
5. Membership of the Fund.—
(1)Every employment guarantee worker who have completed eighteen years of age and not completed fifty five years, and who have received employment guarantee card by registering in grama panchayats in the State under the provisions of the Mahatma Gandhi National Rural Employment Guarantee Act (Central Act 42 of 2005) and who has received employment guarantee card by registering in the Municipal Council or Municipal Corporation in the State under the provisions of Ayyankali Urban Employment Guarantee Scheme and who have engaged in the unskilled work at least twenty days in the year in which he has applied for membership or in any year during the period of two years immediately preceding such year, shall be eligible to apply for registration as a member in the Fund.(2)An application for becoming a member in the Fund shall be, in such manner and along with such fees as may specified in the scheme.
