The Kerala Cultural Activists' Welfare Fund Act, 2010

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Government of Kerala 
C:clh(l)~ crumc96):)m 
Reg No rosil mcrum 
KJJIV(N)/12/2009-2011 
2011 
Vol LVI } 
ruo~~o 56 
KERALA GAZETTE 
v 
(g<fbffi~ (f)(T\)00 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
~ w1 db::> m 1 db m::> con l n.J cru 1 fW6) ~ s 6 amn 6 <man 
Th1ru vananthapu ram, 
Saturday 
30th Apnl 20 II 
2011 nffiLnJlcW 30 
lOth Vatsakha 1933 
1933 6l6lnJuro6l.Jo 10 
GOVERNMENT OF KERALA 
Law (Legislation D) Department 
NOTIFICATION 
No. } 944 
mcrum 
No 21030/Leg D2/2010/Law 30th Aprzl, 2011 Dated, Tll!ruvananthapuram, -------­
lOth Vazsakha, 1933 
In pursuance of clause (3) of Art1cle 348 of the Const1tut10n of Ind1a, the 
Governor of Kerala IS pleased to authonse the pubhcat10n m the Gazette of the 
followmg translation m, English language of the Kerala Cultural ActiVISts' Welfare 
Fund Act, 2010 (6 of2011) 
By order of the Governor, 
K MADHUSUDANAN NAIR, 
Spectal Secretary (Law) 
PRINTED AND PUBLISHfD BY THE SUPERfl\TI:NDENT OF GOVERNMCI'-T PRESSES 
AT THE GOVERNM£NT CC ... 'TRAL PRESS, Til!RUVANANTHAPURAM 201 I 
33/1614/2011/DTP 
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II ran.;lat!On m [ngbsh of "t:dhCO§ cru:lomJdl6l:lC01dh Ln.lnHnamndh C:c£h'l:l(})m1w1 
aro;.;i;g, 20 I 0" published under the authonty of the Governor] 
ACf 6 OF 2011 
Ill!. KLRALA CUUURAL AC I IVIS IS' WI LIARE rlJND AC l, 20l0 
An Act to provtde for the wnsll/utton of a Fund to grant reltef to the cultural 
aUtVt!>t!>, to promote the1r welfare and to pay penHon to tho~e who 
engaged 111 varwus form~ of arH, laerature and cultural acttv1t1es tn the 
State of Kerala and for matt en conneued the1 ew1th or mudental thereto 
Preamhle W11rR1 A~, 11 I'> exped1cnt to prov1de for the con'>tltut!On of a 
I und to grant relief to the cultural actiVI<;t<; who had or has been engaged m 
culturdl actiVIties and to promote the1r welfare and to pay pcn.;10n to them c~nd 
for mdttcr-; connected therewtth or mc1dental thereto, 
Bt 11 enacted tn the S1xty-fir<.t Year of the Republic of Ind1a as follow'\ -
Short tttle and wmmenwment {I) l111S Act may be called the Kcrala 
Cultural ActiVIst!-,' Welfare I und Act, 2010 
(2) It shall come mto force on <,uch date as the Government mdy, by 
nottficat1on 111 the Gat.ette, dppomt 
2 IJe{inawm - In th1s Act, unless the context othcrw1se rcqu1rcs,- -
(a) "Academy" mean~ the Kcrala State Chdlach1thra Academy, the Kcrald 
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Sdluthya Academy, the Kcrala Sangcetha Naddka Acddemy, the Kcrala Laltthakala " 
Academy, the l'olklore Academy and the Kerala Kalamandalam Deemed Umvcr<;Jty 
c<.tabltshed by the Government of Kerala, 
(b) "Board" means the Kerald Cultural Act1v1~ts' Welfare rund l3odrd I 
comt1tuted under sect1on 8, 
(c) "Contnbutton" means the amount payable to the rund under 
~ectton 6, 
{d) "Cultural act1v1st" means any person engaged 111 any of the 
act1v1t1es relatmg to the field of cmema, clectromc med1a, cable and D1rect lo 
Home network, drama, mus1c, kathakalt, ganamela, m1mtcs, literature, pamtmg, 
sculpture, folklore, ntual arts. sem1 cla~s1cal arts, folk songs, make up, percussiOn 
arts, magtc, ctrcus, margamkali, chavlttu nadakam, cartoon, poet1c story 
prc~entatwn, recttatwn of Holy Books, Btble rec1tat10n, Koran rec1tatwn, 
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Mdppddkdlakdl, ~tdge decorc~t10n, lrgh.t c~nd ~ound, co~tumc dc..,1gn, art of 
ddvert1~1ng, pdlntlllg, cornpecnng, photog1 aphy or any per..,on work1ng ao;; 
l!brdndn 1n l!brane~ approved by the State LllHdry C:ouncll or dny per~on 
workmg m conncU!On with any ..,uch other fom1 of drt, llterdturc, culture cultural 
speech or dny ..,ueh other dCt!VItles for the1r livelihood or any pcr~on who WdS 
engdged or IS bcmg engaged m ~uch other dcl!V!l!e~ d~ declared by Government, 
by notdicdtlon 111 the (la/e!lc, for the purposes of th1o;; Act, 
(c) "culturdl actiVIty" mcdn~ an actiVIty performed by a culturdl actiVISt 
dnd rceognved d~ :,uch by the re~pect1ve Academy or Orgdl11'>dtlons or I radc or 
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such other Body or As~oCidt!On approved by Government for the purpo!.e~ of 
th1s Act, m wh1ch the dCtiVI~t I'> a member, 
(f) "Chalach1thrd Academy" meam. the Kcrald State Chalach1thra 
Academy C!.tdbhshed by the Government of Kerdla, 
(g) "famlly" mcdn.., wdc or hu..,band, m1nor o;;ono;; dnd unmarr1cd 
daughter~ of d cultural dcl!vrq dnd mcludc.., 111 1t hi'> ldther mother dnd mentally 
retdrded or phys!cdlly hdnd1capped or w1dowed ddughter.., who arc ..,olely 
dependent upon h1111 
(h) "I olklorc Academy" medn.., the Kerdld StcJte I olklorc /\ccidcmy 
cstabl!..,hed by the Government of Kerald, 
(1) "I und" medns the Kerc~ld Cultural Act!Vl..,t'>' Welfare I und 
con~t1tuted under the ..,chemc a~ prov1ded 111 :,ect10n 3 of the Act, 
(j) "Government" mean<; the Government of Kcrc~la, 
( k) "Kdldffidnddlam" medns the Kcrala Kaldmdnddlam Deemed Umver~lly 
C!>tabll~hcd by the Government of Kcrala and dpprovcd by the l;mvcrslly Grant.., 
CommJ%Jon, 
(l) "Laltthakcila Academy" mcanc; the Kerald Lal!thakc~la /\cddcmy 
established by the Government of Kerdla, 
(m) "member" means a member of the I und, 
(n) "Naddka Acddcmy" m~o:dn" the Kcrala Sdngeetha Ncldaka Accldemy 
e!.tabh~hed by the Government of Kcrald, 
(o) "notification" means a nollficdt!Oll pubho;;hcd 111 the Kcrala Offield! 
Gd/elte, 
(p) "pre<>cnbcd" mcclns prcscnbcd by rules mddc under th1s Act, 
(q) "Sahllhya Academy" mcdn~ the Kerala Sah1thya Academy 
c..,tclbll<.,hcd by the Government of Kerala, 
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(r) "Scheme" mean'> the Kerala Cultural Act1v1<>t'>' Welfare I und Scheme 
frdmed under <;ecllon 3 of th1s Act, 
(l>) "Schedule" means the Schedule dppended to th1s Al.l, 
(t) "Secrctdry" means the Secretary appmntGd under <>ub-l.cCtlon (I) of 
~cellon 13 of th1<> Act, 
(u) "State" means the State of Kerald, 
(v) "l rade body" means dn Assoc1dt1on reg1stered under the Soc1et1e'> 
Rcg1<>trat1on Act. 1860 (Central Act XXI of 1860) or the havancorc-Cochm 
Lllcrary, Sc1cntdic dnd Chdntablc Soc1etws Rcgll>tratiOn Act, 1955 ( 12 of I 955) 
3 7he Ke1ala Cultwal Aun·lH~' Wel(we Fund Scheme -(I) I he 
Govcmmcnt ~hall by notdicat1on m the Ga7et!c, f1dmc d Scheme to be called the 
Kerdla Cultural Act!Vl'>IS' Wcl!arc I und Scheme for the welfare of the cultural 
act!Vi<.,ts commg under thl'> Act and thereafter, a~ '>oon a..,, con,tltutc a I und m 
dCcorddncc w1th the prov!S!Oll'> of th1-; Act 
(2) l he followmg l>hall be crcdl!cd to the I und under the Scheme or 
Scheme .... namely 
(1) the contnbutiOn'> ~pccdicd under <.,CCtJon 6, 
(u) grants, lodm, advdnce'> or donallon~ mddc by the Govemmcnt of 
lndta or the State Government or the Local Authont1es or any other Non­
Governmental mstllultons or Organt<>dllons or md!vtduals, 
(111) fund rat'>cd through lottery conducted 111 as<.,octat!On wtth the 
Stdtc Lottery Department, 
(tv) the amount borrowed by the Bodrd under sect1on 14, 
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( v) the profit, mtcrc~t, d1v1dcnd on any mve,tmcnt or shdrc made by ~ 
the Board, • 
(v1) any fcc colleucd by the Board under the Act or Rules or the 
Scheme, 
(v11) any amount rai<>ed by the Board from any other source for 
augmcntmg the amount 111 the rund, 
(v111) amount collected by the Board from cmcma t1ckets of fare 
cxcccdmg Rupees 1 wcnty five, 
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( 1x) arredr amount reali<;ed under ~eel IOn 1 R, 
(x) the dmount collected by <..onductmg drl dnd <..ulturdl piogrdmme~ 
for rdi~mg the I und 
(x1) amount <..ollcctcd from the 'ub~<..t1bcr~ of the I) I II Cdblc 
network dl the rdiC of one rupee 
(x11) dny other amount to be credited to the I und under the 
prov1<;1om of the St.hcmc 
(3) I he I und !>hdll ve~t m the Bcldrd dnd be admtnt~tcrcd by the Bodrd 
111 accorddncc w1th the provt'>IOm of the Act or the Rule' or the Scheme 
(4) !he I und shdll be uttlt1cd for the tmplcmcntatton of the Welfare 
Scheme~ framed under ~ub-.,cction (2) of sectton 4, pdrticuldrly for all or dny of 
the followmg purpo<;eo.,, ndrncly 
(d) for the pdyment of pcn,ton to dny pct<;on who hdo., completed 
stxty yedJo., of dge dnd obtdmcd mcmbcr~h1p under the provt~ton~ of o.,e<..tton 7, 
(b) "for the pdymcnt of dll benclih mdudmg pcn~ton to the member., 
who hdvc completed 'Ixty ycdr., of dgc dnd contnbutcd to the I und for d pcnod 
not lc~~ thdn five ycdr<; contmuou~ly or a'> one tunc pdyment, 
(c) for the pdymcnt of fdmtly pcn~1on on the death of d member who 
hdd rcmtttcd conltibutton for a pc110d of not lc~!> thdn two yedr'>, 
(d) lor provtdtng fmdnCJdl d')'>J<;Idnce to meet the cxpent-c'> towdfd~ 
mcdJCdl trcdtmcnt of the membcl'> -;ulfcnng from chJOntc dtsea.,co.,, 
(c) for payment of financial a!>~l'>tancc and pcmton to a member who 
<;uflcr'i from permanent physical dtsdbdtty or physical 1nf1rmtty whtch 
mcdpdctldtcd h1m to do any work for h~'> ltvelihood, 
(f) for payment of fmdnCtdl dS~l~ldncc to women member<;, for 
maternity bcnclit'i, m!'>cdmdgc, mcdtcdl tcrrnmation of pregnancy dnd '>tcnlllatiOn, 
who hdd rcmtltcd contnbutton to the 1 und contmuou!>ly for more than three 
montho.,, 
(g) for pdyment of fnldnudl d"""'ldncc for the tndrridgc of women 
member., dnd thctr daughters who hdd remitted contnbutton to the I und 
contmuou.,ly for at icd<;l one ycdr, 
(h) for payment of findnuai a'>~i<;ldncc to the famtly on the death of 
a member, 
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(1) for the payment of loans or advances and scholarship for 
cducallonal purpose~ to the children of members, who had remlltcd contnbullon 
to the I und for a penod of five year~. 
(J) for prov1dmg loan'> or advances or mamtenance fund to member<; 
for the promot10n of cultural dCtlvlly, 
(k) for 1mplementmg dny other purpo~c~ a~ may be spcc1ficd m the 
Scheme 
(5) lhe terms dlld condltton-. for the payment to be made under 
clduse., (a) to (k) of '>Ub-sec!lon (4) ~hdll be such a<> n1dy be spectfted m the 
Schemes 
(6) SubJect to the prov1s1ons of th1s Act, the Scheme or Schemes 
framed under sub-sectiOn (I) may p1 ovtde for all or any of the matter~ spectficd 
m "ub-sect10n (4) and m the Schcdul~ 
(7) Lach Scheme framed under sub-~ecllon (I) shall be laid a<; <>oon as 
may be, after 11 ts framed, before the Lcg1~lallvc a .. ~embly while 1t 1~ m !>es.,lon 
for a total pcnod of fourteen day!>, wh1ch may be compnsed m one scs<>1on or 
tn tWO ~UCCC!>SIVe <>CSSIOnS and 1f, before the CXplry Of the SC!>SIOn In Whtch It I~ 
so latd or the next ses<>wn nnmcdtatcly followmg, the Lcgt~lauve Assembly make<> 
any modtf1cat1on m the schemes or dec1dcs that the Schemes should not be 
made, the Schemes <>hall thereafter have effect only m such modtfied form or be 
of no effect, as the ca~c may be, so however that dny such modtftcat!On or 
annulment shall be without preJUdice to the val!dtty of anythmg prev10usly done 
under the schemes 
4 Conwtutzon of W!parate Scheme~ -(I) 1 he Government may, m 
consultatiOn with the Board and after pn::vtous pubhcallon, frame !>Cparatc welfare 
Scheme or Schemes for any c]a.,s or clas<>cs of cultural acttVI<>ts and the satd 
Scheme or Scheme!> shall be Implemented m accordance w1th the prov1s1ons of 
thl'> Act 
(2) J:ach such Scheme under sub-seetron (I) shall vest m the Board 
con..,trtuted under sectton 8 of tim Act and the Board shall make provts1on for 
the constrtutron of separate Welfare rund<> for 11~ admm1strat10n 
(3) Save as otherwi<>C prov1ded dnd subJect to other provrswns of thr~ 
Act, the provl<>ton<> mcludmg the matter., whtch arc spcctfied m the Schedule to 
tht<> Act applrcablc to the Scheme conslltutcd under SCLtiOn 3, ~hall muta/1\ 
mutand1:; be appltcable to the Scheme framed under sub-scc!lon (I) 
5 Mod1/icatwn of Scheme 01 Schemes (I) J he Government may, by 
notification m the Ga;:ette, modtfy or add to or omtt or vary any Scheme framed 
under <;ectiOn 3 of th1s Act 
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(2) Lvcry notdicdl!on under -;ub-~cctiOn (1) shall be ldJd as soon d~ may 
be, after 11 I~'> JS<,ucd before the LcgJ-;latJvc Assembly while 11 ,.., m sc'>sJon for a 
total pcnod of 14 day~ wh1ch may be compn-,cd 111 one ~cs-;1on or 111 two 
~UCCCI'.~IVC l>C~SIOnS dlld 1f, before the cxp1ry of the l>C~'>IOn Ill Wh1Ch It I~ l-0 
la1d or the '>C'>.,!On 1mmed1atcly followmg, the Legl"latJvc As'>embly agree., 111 
mc~kmg dny modlficdtiOn m the -;a1d notdicdtwn or dccJdc'> that the notd1cc~tton 
~>hou ld not be 1 <;~ucd, the nott f1ca !Ion <:hd 11 the rca f tcr hd vc eft cc t on! y m .,uch 
modd1cd form or be of no effect d~'> the Cd'>C mc~y be, .,o however, that any 
'>uch moddKdtion or c~nnulmcnt -,hc~ll be Without prcJUdJcc to tin: vc~lldlly of 
c~nythmg prcvJOu!>ly done under thdt notd1catHlll 
6 Cuntnhutwn to the I und ( 1) 1 very member other thc1n tho..,c <;pcc!fied 
111 ~ub-.,cctwn (2) of th1" .,cctton "hdll contnbutc to the I und at the rate of ., 
rupee'> 1i fty per month 
(2) Lvcry producer, ducctor, cdJtor, lync~'>t, d1rcctor ol Photography, 
d1stnbutor, c~ctor of cmcma, c~ctor of <>enals m tclcvJ..,Ion, owncrl> of stud1o<. and 
lab~ c~nd owners of theatre<> l>hall contnbute to the 1 und dt the rc~te of rupees 
two hundred per month 
(3) Any member referred unde1 <;ub-scctJon ( 1) 01 (2) may remit their 
one year'-, contnbut1on d<. one tunc pc1ymcnt 
(4) I he Government -,hall contnbutc to the fund by '-"dY of grc~nt every 
year dl1 c~mqunt equal to two per cent of the totdl contnbuuon under 
'-Ub-'>CCtJOn'> (fl) dnd (2) 
(5) I he remJttdncc towards the I und and pc~yment'> from the I und shc~ll 
be 111 such mc~nncr and subJect to <,uch term-; c~nd condJt10n~ d~ mc~y be 
prc~cnbcd 
(6) l he Government may, by not!ficauon rev1se the rate of contnbutJon 
~pc<.~ficd m <;ub--;cctiOn'> (I) and (2) once 111 three years tdkmg mto account the 
amount needed for the 1mplcmcntatJon of the Scheme 
7 Memhenh1p (1) 1 very cultural .actJVJ'>t who has completed eighteen 
ycc~r<> of c~ge but not completed <>Jxty ycdr'i of c~ge ..,hall be ellg1ble for 
reg1..,tcnng a-, d member of the l und 
Provided thdt c~ny culturdl actiVJ!>t who hd<; completed •.Jxty ycdr'> of age 
~hall be chg1blc lor rcgJ~tcnng dS a mcmhcr of the I und by rcmlttmg five year·., 
contnbut10n d'> one time payment 
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Prov1ded further that such cultural act!VI~t shall produce a rec.ommcnddt!On 
certdlcdte from the re~pect1vc Acddemy or l'rade body or any suc.h other body 
or a<.soc!atwn approved by the Government to wh1ch he relate~ to the effect that 
he 1~ a cultural actlvl~t wllhl!l the meanmg of tht~ Act. d!-. d pre-rcqul'>lte for 
gcttmg membcr ... hlp m the I und under tim, Act 
Prov1dcd also that a c.ultural act!VI..,t who 1.., engaged tn more than one 
cultural dCttvlty as dc!incd 111 th1<. Act '>hdll have to opt dnyone of the Ac.ademy 
or I radc body or <,uch other body or a~soc1at10n approved by the Government 
for membersh1p m the rund and ~uch option once exerc1.,ed ~hdll be tinal 
(2) I: very cultural actiVISt ehg1ble to reg1'-ter under sub-..,cct\On ( l) shall, 
1f he Wl..,he'> to do so, regl<>tcr h1~ name m the rund m the manner a<> -;pecdicd 
m the Scheme 
(3) Notw1th~tandmg <~nythmg con tamed m sub-.,cctwn (I), a cultural 
actiVI<,t who has completed s1xty year'> of age pnor to the c.ommencement of thts 
Act and the Scheme'> made thereunder ~hall rcgtster hts ·name m the rund wllhm 
<;uch pcnod dnd m -;uch rr:atmcr a'> may be specified m the Scheme, for rccc1vmg 
mmunum pen<;JOn 
8 Con~tllutwn of the Board -( 1) l he Government may, by notification, 
con~t1tutc w1th effect from such date as may be ..,pccdicd thcrcm, d Board to be 
called "the Kerala State Cultural Acttvi..,ts' Welfare I und l3odrd" for the 
<~dmJm<>trat!On dnd mdndgemcnt of the 1 und and to <.upcrvt~c and carry out the 
acl!Vllle~ findnCed from the rund 
(2) I he Board shdll be a body corporate by the name aforc~atd, havmg 
perpetual .,ucces~Jon and a common .,cal and ~hall m the sa1d n<~me <,Ue and be 
sued 
(3) 'I he Head Office of the Board ~hall be at J h!ruvandnthdpurdm 
(4) 1 he Board <;hall con<>tst of twenty two D:rcclOrs a., herctnaftcr 
prov1dcd 
(<~) stx member., to be nommatcd by the Government rcprcscntmg the 
licld of cmcmd dnd dr<~ma of whom two .,hall be women, 
(b) two members to be notnmdtcd by the Government repre!>entmg 
the field of clcctromc medta of whom one .,hall be d woman, 
(c) four members to be nommdtcd by the Government reprcsentmg 
the field of art, ltterature and mu..,lc of whom two ~hall be women, 
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(d) the Secretc~ry to Government, Culture~] Affam. Depdrtment, ex-
oj]iuo, 
(c) one member not below the rc~nk of lomt Secrctc~ry repre..,cntmg 
the Lc~w Department, ex-ojjtuo, 
(I) one member not below the rank of Jomt Secretary repre~cntmg the 
l manec Depdrtment, ex-ojfiuo, 
(g) the Sccrctc~ry, Chdl<tchllht d Academy, c'J.-o//iuo, 
(h) the Mdndgtng DtrcctlH Kerdld Stelle I tim J)cvelopmcnt 
Corporatton, ex-of/tuo, 
(t) the Secrctdt)', Kcrc~la I olklore Academy, e;.-of/i( 10, 
(j) the Sccrctc~ry, Kcrdld S<thtthyd Acc~dcmy. e;.-o(/iuo, 
(k) the Sccretdry, Ketdld Sc~ngcethd l\c~daka Acddemy, e;. -o/fi( w. 
(I) the Sccretdry. Kcrdld l dltthdkclld Acddcmy, e.1 -o//Iuo, 
(m) the Regt~lrar Kcrdld Kc~lc~mdndcllam, e;.-of/iuo 
(5) I he Government mc~y c1ppomt one of the Dtrector~ of the Board d" the 
Chc~trman 
(6) I he Government -.he~ II publt~h 111 the Gdll:lte the nc1me" of the 
Chdlllndn c~nd the Dtrector~ of the Boc~rd 
(7) I he Boatd ..,h,dl ddmtntqcr the I und vc<.,~cd 111 It m "uch mc~nnct d" 
may be <;pcctbed m the Scheme under whtch the I und ha~ bcen con..,tttutcd 
(8) I he Board '>hall. Ill cxcrct<.,e or lh power" dnd dt ... chargc of II!:. 
functton..,, be bound by such dtrectton::. d' nldy be ~~"ued by the Government 
from tunc to lime 
(9) I he Board may, wtth the ptcvtOU'> dpprovdl of thp Government dnd 
subject to ~uch restncttons c1nd condtttons. d'> mc1y he ~pecdied by the Board, 
delcgc~te to the Chatrman or to dny member or to the Secrctc1ry or -any other 
offtcer of the Board, such of th powers c~nd functions under tht"> Act or the 
Scheme.,, d~ 1l may constder nece~sc~ry for the effluent admtm ... trdtton of the 
I und 
(10) I our ~cpardte <.,ub-commtttee" con..,t<.,tmg of d Chattmdn c1nd two 
members '>hdll be constituted fot the <.,mooth functtonmg of the lund 111 the 
followtng field'> dnd the sub-comm!ltee ... "o uJn<.,\ttuted ..,hc~ll ... ubmtt 
recommendation~ for the Scheme" 111 the re'>pclltvc field!-. 
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(a) lttcraturc, culture, etc 
(b) mus1c, drama, drawmg, folklore, etc 
(c) cmcma, 
(d) e\cctromc mcd1a and art 
9 Term of office of the Duw.tor<>- (I) 'I he Director'> nom mated under 
sectiOn 8 shall hold office for a pcnod of four year<> 
Prov1dcd that there ~hall be no dJsqualifJcatwn for a D1rector who ha-; 
completed h1s tcnn of office to hold office for a further term 
10 Reqgnatwn, removal and Jilltng up of ca\ua/ vaumcte'> of nommated 
DtrectoJ:, of the BoQ/d (I) rhc Cha1rman or any D1rcllor of the Board may 
re<>Jgn h1s office by g1vmg one month nottcc m wntmg to the Government and 
h1!> rcs1gna11on shall come mto force on the date of recc1pt of the letter of 
rc-;Jgnatwn by the Government 
(2) 1 he Government may, at any t1me for reason!> to be recorded m 
wntmg, remove from office the Cha~nnan or any D1rcctor of the Board and such 
removal ~hall be made after g1vmg h1m a reasonable opportumty of showmg 
cause agamst the propo<>cd removal· 
Prov1dcd that 1t shall not be nccc!>sary to record m wntmg the reason-; 
for removal or to g1ve an opportumty of showmg cause agam~t the proposed 
removal where the Government arc of the opm1on that 11 1~ not cxped1cnt m the 
public mterc!:>t to record the reason!- m v.rr1tmg or to g1ve such opportumty 
(3) Any ca'>ual vacancy m the office of the D1rcctor referred under sub­
secllon (I) '>hall be filled up wlthm a pcnod of three months and the 01rcctor so 
nommatcd to fill '>UCh vacancy <>hall hold office only for the rcmammg penod of 
the term of h1!> predece'>~Or 
( 4) I he Chairman or D1reLtor res1gncd under !.ub-sectJon (I) shall not 
be elig1ble for reappomtmenl to the Board unlcs~ otherw1<>c ordered by the 
Government 
(5) I he salary and other conditiOn<> of scrv1cc mcludmg the travcllmg 
allowance'> for JOUrney~ performed m ofiic1al dutJC'> by the Cha1rman and other 
D1rec!or<> -.hall be such as may be pre~cnbcd 
1 1 Meetmgs of the Board - (I) fhc l3oard <>hall meet at <;uch place and 
tnne a~ may be .,pec1fied by the Chatrman at lca~t once m two month!> or more, 
1f found necessary, and transact 1ts bu~me<>s 111 !-uch manner as may be 
prcscnbcd 
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(2) I he quorum for the mcctmg of the Bodrd shdll be one thnd of the 
Director<> of the Bodrd 
. 
12 I unuwn1 v( the Hoard- I he BoJrd ~hdl1 perform the fo1lowmg 
funct10n~, namely 
(a) to admmi<.,tcr the affair<; of the I und veqed m Jt d'> la1d down 111 
the Scheme or Schemes under whKh the 1 und ~~ con.,tituted, 
(b) to prov1de nece%ary In'>plration "upport and encouragement to 
tho-;e engaged m the field'> of art, literature and culture a~ may he "pec1 f1cd 111 
the Scheme, 
(c) to lormuldte Scheme" for the relief dnd welfdfe of the cultu1al 
dCtJVI~t~ engt~ged 111 different dCtlVJtlC'> 111 the field of t~rt, htcldtUie dnd culture for 
hvehhood, 
(d) to mt~llltdlll properly the t~ccount~ and rcgi<.,ter" 111 "ueh mdnncr a~ 
may be pre~enbcd, 
(c) to prepare the general gtudelme, ncce.,._ary for the we!fdrc of the 
dCtiVlq~ engaged 111 the field of art, htcrtlture and culture, etc , 
(f) to recommend the Government lor takmg dccl'>IOn on <.,ueh matters 
an~mg out of the admmJ<.,tratJOn of th1~ Act, 
(g) to ~ubm1t the dUd1ted annud1 findnud1 statement and report of the 
Board to Government 1n. ~uch mdnner and w1thm <:uch ttmc d'- may be 
pre~cnbcd, 
(h) to undertdkc o;uch other functJOil'- wh1ch die d'-"lgned to 1t by the 
Government from tunc to llme 
13 AppOintment of Officer~ and Staff ( 1) I he Government mdy, dppomt 
a _Secretary and such number of other of licer., and '>tdf f d~ 1t deems ncee<;<;ary to 
a"SJ'>t the Bodrd 111 the performdnee of tt'> lunct10ns dnd d1"ehdfgc of lh power!> 
under thJ<., Act, Rules dnd the Scheme~ framed thereunder 
(2) l he Secretary shall b~.: the Ch1cf I x~.:cuuve Authonty of th~.: Bodrd 
and have the powers dnd dut1c~ as may be pre<;cnbcd 
(3) I he method of dppomtment, '>diary, allowdnce!> and other cond1110m 
of !>Crv1ce of the Secretary and othe1 of ficcr~ dnd ~tdff dppomted under '-Ub­
section ( 1) "hdll be such as may be pre~cnbed 
12 
14 Power of the Board to honow rhc Board mdy, from lime to ttme, 
Wtth the prcv10u., approval of the Government and .!>ubjcct to such term<; and 
LondtllOll!> a<; may be spcufted by the Government, borrow money for the 
purpo<;c., of the Scheme 
15 Duecton of the Bow d. etc to he publn ~ervants- --Every Dtrector of 
the Board appomted under <;ub--;ectwn (4) of ~eL110n 8 and the officers dnd "taff 
appointed under ~ub--;ectton (I) of ~cct10n 13 -;hdll be deemed to be a publtc 
!>ervant wtthm the meanmg of sectton 21 of the lndtan Pend! Code, 1860 (Central 
Act 4 'i of 1860) 
16 Penalty - (I) Any per.,on who for the purpo~c of dVOtdmg any 
pdyment to be mdde by hlln under tht'> Act or the Scheme!> or for enablmg any 
other per ... on to avotd '>uch payment, knowmgly mdke~ or cau~es to be mddc 
any fdbe <;l.tlcment or fal<,c rcpre~entatwn, '>hdll be punu•hable wtth 
unp11.,onment for a tenn v..htch may extend to three month~ or Wtlh fine wh1ch 
mdy extend to five hundred rupee~ or wllh both 
. 
(2) Whoever eontrdvenes or make<; default m complymg w1th any of 
the provtston" of tht'> Act or the Scheme'> 'hall, 1 f no other penalty IS ebewhere 
provtdcd by or under tht., Act for <;uch contravention or non-compltancc, be 
pum~hdblc wtth line whtch may extend to four thou~and mpee-; 
(3) No court ~hall take Logn11ance of any offence punt.,hablc under 
tht" ALl cxLept on a report of the Secretary m wntmg of the fact., con ... wutmg 
"uch offence 
(4) No court rnfenor to thdt of d Judt<-ldl Mag1~tratc Court of the ltr~t 
Clas., shdll try any offence puntshable under tim Act 
17 Offence~ hy wmpany -( 1) Where an offence under thts Act has been 
eommttted by d company, every person, who at the lime when the offence was 
committed wa-; tn chdrgc of, and wa., responsible to the company for the 
l.onduLt of the bu ... mcs!> of the company, dS well as the company, -;hall be 
deemed to be guilty of the offence and ... hall !table to be proceeded agam!>l and 
pum~hed accordmgly 
Prov1ded that nothmg contdmcd m th1s .,ectwn shall render any such 
per<;on !table to dny pum-:hmcnt, 1 f he prove., that the offence was committed 
without hts knowledge or that he had exercised all due dt hgcnce to prevent the 
eommt%Jon of ... uch offence 
(2) Notwllh!>tandmg anythmg con tamed 111 .,ub--;ectJon ( 1 ), where any 
offence under tht<, Act ha-. been commtttcd by d company and 1t ~~ proved that 
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the o fl ence hds been commItted WIth the con~en t or conn 1 VdJH .. e of, or J\ 
attnbutablc to dllY willful ncgiJgence on the part of dllY officer of the eompJny 
~uch officer ol the company \hdll be deemed to be guilty of thJt offence and 
l>hall be llahlc. to he puni\hed accm dmgly 
I:'J..planatton I 01 the purpo"e of thi" ~eet1on. 
(d) 'Compdny' means d company defJIJed under "ectwn 3 of th<.: 
Compames Act, 1956 Central Act 1 of I 956) dnd mclude~ a fim1, d Co-operative 
Soc1ety or other a~MJCJatJon of mdJvJduaJ,, 
(h) 'Off1cer of the Company' mean" th<.: MJnJging Director or 
J'reasurer or MdnJger ol the Company and mclude~ the office bearer" of a linn 
or Co-operative Society or other 3\\0CiatiOn of mdividual" 
(c) 'Director' m Iclation to d finn 01 e-.tahlt,hmcnt medn" a pdrtneJ m 
that finn 
18 PmH!I to reGuH!I JanW}tC!\ Vlhc1e any pcr,on make" dcf,JU!t 111 the 
payment of any contnbut10n to the I und under th1" Act or the Ruko., 01 the 
Scheme\, the Bodrd nldy recover from hm1 the dnCal amount w1th mtcrc"t .11 "uLh 
rate d~ may be fixed by Government from tunc to \Jmc d\ If 11 were arrcdr" of 
revenue due on land 
19 P1 vtec..twn o( ac..twn taken tn }tOod fwth No \Uit, p1 O\CL ut10n or 
other lcgdl proceedmg shall he agamo.,t the Chdlrmdn o- any D1rect<lr of the 
Board or olf1cer ol the Board for anythmg whiLh 1\ 1r good fdllh done or 
mtended to be done under th1~ Act or under the Scheme' 
20 /JtreL/1011\ gn·en h'y GO\·e1 nrnent ( l) 1 he (Jovernmen\ may, give 
general direction~ to the Board to be followed by the Bo<~rd 
(2) 1 he Board. except with the prcvJoU" penni~\IOn of the Government, 
whdc cxeru~mg the power" dnd pcrformmg Ih dut1e~ under thr' 1\<.-t .;hall not 
devidte from any general dm::ctiOn<; given unde1 <;ub-~ection ( 1) 
21 l'owe1 to 01de1 tiUfUIIJ (1) !he Ciovcinmcnt llld)' dl dny 11111e 
dppomt dn ofliccr not below the ldnk of lomt Set-retdry to Government to mquuc 
mto the workmg of the Bodrd dnd to ~ubrmt the 1 eport to Government 
(2) I he Board '>hdll gtve the oflicer ~o appomtcd dll fdcilJtJc" for the 
proper conduct of the mquiry dnd furnish to hun such document~, accounh <1nd 
mformat1on 111 the poc;.,e~ston oi the Bodrd, a~ he mdy requtre 
22 Power to 5upenede the Board 
report under sub-sectwn ( 1) of section 21 
the opm10n that the Board,-
(I) Jl, Jltcr cOil'>Idcra\lon ol the 
or othcrwi'ic, the Government dJC of 
14 
(a) IS unable to perform the functions Imposed on 1t, or 
(b) ha!> pers1~tcntly made def,lUit tn the performance of the dut1cs 
1mpo!>cd on It by or under the prov1s1ons of the Act or Rule~ or Schemes, or 
(c) has exceeded or abused Its powers, 
the Government may, by notificatiOn m the Ga..:ettc, ~upcrsede the Board for 
such penod not cxcccdtng stx month~ as may be spccdicd tn the notdicatwn 
Provtded that before IS'>utng a nollftcatlon under th1s ~ub-sectton, the 
Government shall g1vc a rca~onablc opportumty to the Board to show cause 
why 1t ~hould not be superseded and shall eonstdcr the explanatiOn and 
obJeCtiOns, tf any, of the Board 
(2) Upon the pubhcatton of a not1ficat10n under ~ub-sccllon (I),­
(a) all D1rector~ of the Board shall, as from the date of such 
pubhcatwn, be deemed to have vacated the1r offices as such Director~, 
(b) all the powers and duttcs wh1ch may be exerc1sed or performed by 
the Board !>hall, dunng the penod of ~upcrse~s10n, be exerc1sed or performed by 
~uch officer or officer~. as may be specified m the nollficat!On, and 
(c) all funds and other propert1cs vested tn or owned or conl! oiled 
by the Btldrd shall, dunng the penod of '>uperse~siOn, vest 111 the Government 
(3) On the exp1rat10n of the pertod of supersessiOn spec1fted tn the 
not1ficat10n ts<;ued under sub-sccllon (I), the Government shall reconstitute the 
Board tn the mdnner provtded under section 8 
23 Audll of account~ of the Board. appomtment and remuneratiOn of 
audl(nn, - (I) The accounts of the Bodrd shall, wtth the approval of 
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Government, be audited by an auditor appomtcd by the Government "' 
(2) Such audllor <>hall audll the accounts of the Board once m every 
year 
(3) fhe salary of sut..h audttors appomtcd under sub-sectiOn (I) shall 
be '>uch a'> may be prescnbed by the Government and shall be patd from the 
I und of the Board 
24 Annual report and audited ~tatement of Accounts- (I) The annual 
report of the Board ~hall be prepared by the Secretary, and submttted to the 
Board for approval /\. copy of the report together wtth the audtted statement of 
account~ shall be forwarded to the Government before the end of July every 
yedr 
(2) The Government shall, as c;oon a~ the annual financial statement 
and annual report 1s rccetved, be latd before the Lcgtslattve Assembly 
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25 Bar of JUnsdzctwn -No CIVIl court shall have JUnsdictiOn to entertam 
any su1t or proceedmg m respect of anythmg done, any actiOn taken under th1s 
Act or order or directiOn Issued by the Government or the Board or any other 
authonty or officer m pursuance of any power conferred on or m relatiOn to Its 
or h1s functiOn under thiS Act 
16 Removal of difficultzes -{I) If any difficulty anses m g1vmg effect to 
the prov1s10ns of th1s Act, the Government may, by order published m the 
Gazette, make such proviSion not Inconsistent With the proVISIOns of th1s Act as 
appears to 1t be necessary for the purpose of removmg the difficulty 
Prov1ded that no such order shall be made after the expiry of a penod of 
two years from the commenceme"nt of this Act 
(2) Every order made under this sectiOn shall be la~d as soon as may 
be after such order IS made before the Legistative Assembly 
27 Power to make Rules -{ l) The Government may, by notification, make 
rules for the purpose of carrymg mto effect the proviSions of th1s Act 
(2) Every rule made under this Act shall be la1d as soon as may be, 
after It IS made, before the Legislative Assembly while It IS m sessiOn for a total 
penod of fourteen days, wh1ch may be compnsed m one sessiOn or m two 
successive sessions and 1f, before the expiry of the sessiOn m wh1ch It IS so la1d 
or the sess1on Immediately followmg, the Legislative Assembly makes any 
mod1ficatwn m the rule or dec1des that the rule should not be made, the rule 
J shall, thereafter have effect only m such mod1fied form or be no effect, as the 
case may be, so however, that any such modificatiOn or annulment shall be 
Without preJUdice to the valtd1ty of anythmg previOusly done under that rule 
28 Repeal and Savzng-{ I) The Kerala Cultural Activists' Welfare Fund 
Ordmance, 2010 (55 of 2010) IS hereby repealed 
(2) Notw1thstandmg such repeal, anythmg done or any action taken 
under the sa1d Ordmance shall be deemed to have been done or taken under 
this Act 
16 
SCII[I)UI I 
r See '>Ub-scct!On ( 6) of ~CCti0!1 31 
MJ\rll.RS !"OR Wl!IC!l PROVISIONS MJ\Y Bt MJ\DL IN I IlE SCliLMJ' 
Rcg•~trat10n of cultural JCtiVi~l m the I und 
2 ·1 he t1mc, manner and other terms and condltlom, of contnbut10n to be 
made 111 the I und by or on behalf of the member~ 
3 I he mJttcrs to be mcludcd m the Welfare Scheme or Scheme'> to be 
frJmcd under sect1ons 3 and 4 
4 l he mc~nncr m which accounts .,hall be kept the mvestment of money~ 
• 
bclongmg to the I und 111 accordJnce With Jny dm:ctwns •~..,ued or conditiOns ,/ 
~pcuficd hy the GoYernmcnt, the prep<.~rdtion of the l3udget, the audll of 
Jt.count" c1nd the -,ubnw:..,,on of report<; to Government 
5 'l he cond1t10n~ undci wh1ch Wlthdrc~wdl'- from the I und mc~y be permltted 
Jnd any dcductJon or forfc1turc may bc made and the max1mum amount of such 
deduction ot forfc1turc ' 
6 l he form m wh1ch a member of the I und ~hall fun11sh part1cular~ c~bout 
hmN.:If and ill<; family, whenever reqUired 
7 I he nommat10n of a pen,on to rcce1ve any famlly pensiOn of a member 
on hi'- death c~nd cc~neclldtton 01 vcnficatHlll of <;uch nommat10n 
8 I he mJnner and the term., and condllton~ for collcctmg the amount by .r · 
the Board on cmcma t1cket~ of fJre exccedmg rupees twenty five 
9 J\ny other mc~ttcr which ts to be provtdcd fot m the Scheme or which 
may be necc.,sary or proper for the purpose of unplcmcntmg the Scheme 
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