Section 8 in Kerala Cultural Activists Welfare Fund Act, 2010
8. Constitution of the Board.
(1)The Government may, by notification, constitute with effect from such date as may be specified therein, a Board to be called "the Kerala State Cultural Activists' Welfare Fund Board" for the administration and management of the Fund and to supervise and carry out the activities financed from the Fund(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal and shall in the said name sue and be sued(3)The Head Officer of the Board shall be at Thiruvananthapuram(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,(5)The Government may appoint one of the Directors of the Board as the Chairman(6)The Government shall publish in the Gazette the names of the Chairman and the Directors of the Board(7)The Board shall administer the Fund vested in it in such manner as may be specified in the Scheme under which the Fund has been constituted(8)The Board shall, in exercise of its powers and discharge of its functions, be bound by such directions as may be issued by the Government from time to time.(9)The Board may, with the previous approval of the Government and subject to such restrictions and conditions, as may be specified by the Board, delegate to the Chairman or to any member or to the Secretary or any other officer of the Board, such of its powers and functions under this Act or the Schemes, as it may consider necessary for the efficient administration of the Fund.(10)Four separate sub-committees consisting of a Chairman and two members shall be constituted for the smooth functioning of the Fund in the Fund in the following fields and the sub-committees so constituted shall submit recommendations for the Schemes in the respective fields.(a)literature, culture, etc(b)music, drama, drawing, folklore, etc(c)cinema,(d)electronic media and art
