The KERALA MADRASA TEACHERS' WELFARE FUND ACT, 2019 (18 of 2019)

© 
@hOQ MbHOIG 
Government of Kerala 
2019 
Regn.No. KERBIL/2012/45073 
ated 05-09-2012 with RNI 
Reg No. KVTV(NV634/2018-20 
  
CHOB MMO 
KERALA GAZETTE 
GCRoMIWIOEMO 
    
EXTRAORDINARY 
BOW 1h>IC OID! (ITI WAq {SOMA 
PUBLISHED BY AUTHORITY 
MIDCUMAMAo, 2019 eWlmosnud 07 
cuvette a vet 07th December 2019 
Vel oT 1195 cuyaiéro 21 mnie 3017 
o Thiruvananthapuram, __21st Vrishchikam 1195 , 
Saturday 1941 Go[MaNIWMo 16 
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(2) (oo Daldajaf (MS) alemveladoo ceniodsalod Manzo alaao 
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CROOMIMWOMNMIAIIOPL!, GOE1AI000 QoswessOafQOMG UKODla @a1owilad 
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7, Muslailes mlemjo asme alluelemmelas GOMAUBCBAAMGIM}Zo 
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GMOl@Bnian sss agam@aleyo  Ajoal oalgesio AENZBOL>S CLIO 
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17. AAO] =MSajlepsaxmMoalay S@Hacojas@ema DalMoowemo Gow a 
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wehbe tae en
GOVERNMENT OF KERALA 
Law (Legislation-B) Department 
NOTIFICATION 
7* December, 2019 
No. 1685/Leg.81/2018/Law Dated, Thiruvananthapuram, 21" Vrischikam,_ 1195 
16" Agrahayana, 1941. 
    
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is 
pleased to authorise the publication in the Gazette of the following translation in English 
language of the Kerala Madrasa Teachers’ Welfare Fund Act, 2019 (18 of 2019). 
By order of the Governor, 
ARAVINTHA BABU P. K., 
Law Secretary. 
Braco 
  
  
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23 
[Translation in English of the “2019-ma GCSB AGMIWVae ceva 
(@1qaQ” published under the authority of the Governor.] 
ACT 18 OF 2019 
THE KERALA MADRASA TEACHERS’ WELFARE FUND ACT, 2019 
An Act to provide for the constitution of a Welfare Fund for the welfare of the Madrasa 
teachers in the State and to pay pension and other benefits to them and for other 
matters connected therewith or incidental thereto. 
Preamble.—-WHEREAS, it is expedient to provide for the constitution of a Welfare 
Fund for the welfare of the Madrasa teachers in the State and to pay pension and other 
benefits to them and for other matters connected therewith or incidental thereto; 
BE it enacted in the Seventieth Year of the Republic of India, as follows:— 
1. Short title and commencement.—(1) This Act may be called the Kerala Madrasa 
Teachers’ Welfare Fund Act, 2019. 
(2) It shall be deemed to have come into force on the 4" day of September, 
2018. 
2. Definitions —tn this Act, unless the context otherwise requires,- 
(a) “Board” means the Kerala Madrasa Teachers’ Welfare Fund Board 
constituted under section 10; 
(b) “Chief Executive Officer” means the Chief Executive Officer of the 
Board appointed as per clause (vi) of sub-section (3) of section 10; 
(c) “Committee” means Committee constituted for the administration of 
Madrasa or other administrative committee and include person responsible for the 
payment of wages to the Madrasa teacher; 
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(ad) “contribution” means the amount payable to the Welfare Fund by the 
members of the Welfare Fund under sub-section (1!) of section 5 and by the 
Committee under sub-section (2) of section 5; 
(ec) “Corpus Fund” means the fund specified in section 4; 
(f) “dependent” means wife or husband, minor children, unmarried or 
widowed or divorced daughters, mentally or physically disabled children or father 
or mother who are solely dependent on the member; 
(g) "Fund" means the Kerala Madrasa Teachers’ Welfare Fund constituted 
under section 3; 
(h) "Government" means the Government of Kerala; 
(i) “Madrasa” means an institution constituted for the study of muslim 
religious principles, rituals and includes any institution by whatever name called 
where muslim religious principle, rituals or idea are taught; 
(j) “Madrasa Teacher” means teacher appointed in Madrasas of the State 
for the purpose of teaching Muslim religion, but shall not include teachers in the 
service entitled to receive pension or other benefits from the Local Self Government 
Institutions or Semi-Government Institutions or Central or State Governments or 
teachers coming within the purview of the Kerala Education Rules, 1959; 
(k) "member" means a Madrasa Teacher who has been enrolled as a 
member in the Welfare Fund under the provisions of this Act or a Madrasa teacher 
continuing as a member of the Kerala Madrasa Teachers’ Welfare Fund Scheme, 
2010; 
(1) "Notification" means a notification published in the Kerala Gazette, 
(m) "prescribed" means prescribed by rules made under this Act, 
This is a digitally signed Gazette, 
Authenticity may be verified through hitps://compose.kerala.gov.in/ 
  
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(n) "Scheme" means the Kerala Madrasa Teachers’ Welfare Fund Scheme 
framed under section 3; 
(o) ‘Workers’ Welfare Fund” means the Kerala Madrasa Teachers’ Welfare 
Fund Scheme framed as per G.O.(P) No.209/2010/GAD dated 315* May, 2010 by the 
General Administration (Minority Cell) Department; 
(p) “State” means the State of Kerala; 
(q) “Year” means financial year starting from April onwards. 
3. Kerala Madrasa Teachers’ Welfare Fund—(1) As soon as, after the 
commencement of this Act, the Government shall, by notification, frame a Scheme 
to be called the "Kerala Madrasa Teachers’ Welfare Fund Scheme” and after framing 
of the Scheme, constitute a Fund to be calted "the Kerala Madrasa Teachers’ Welfare 
Fund" under the provisions of this Act and the Scheme. 
(2) Subject to the provisions of this Act, the Scheme may provide for all or 
any of the matters specified in the Schedule. 
(3) The following shall be credited to the Fund, namely: — 
(a) Corpus Fund as per section 4; 
(b) any grants, loans or advances as may be given by the Central-State 
Governments or Local Self Government Institutions or other Institutions: 
(c) contributions as per section 5; 
(d) any donation voluntarily given to the Fund by any organisation or 
institution or person; 
(c) amount transferred to the Fund as per section 16; 
(f) any grants, loans or advances as may be given by the Central 
Government or the State Government or any other institution or organisation; 
Aas] ae Mis is adiedaliv signed Gazette. be . 
\uthenteity may be verified through hitps://compose. kerala. gov.inf pe StL 
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(g) any fees levied under the Scheme; 
(h) any other amount, to be credited to the Fund under the provisions of 
the Scheme; 
(i) any amount mobilised by the Board from any sources to increase 
the resources of the Fund. 
(4) The Fund shall vest in the Board constituted as per section 10 and shall 
be administered by the Board. 
(5) The Fund may be utilised for all or any of the following purposes, 
namcly:- 
(a) for the payment of a fixed amount and pension to a member who 
has completed sixty years of age and has remitted contribution for not less than five 
ycars, al such rate, as may be specified in the Scheme, based on the number of years 
for which he had remitted contribution. 
Explanation 1.—-The Board shall have the power to take decision regarding the 
eligibility of pensionary benefits of a member who could not continue his 
employment. 
Explanation 2.—-In the case of a member who had remitted contribution for a 
period less than five years and is unable to continue in employment shall be eligible 
only for the amount remitted by him to the Welfare Fund; 
(b) for the payment of pension and other benefits to the dependents of 
the deceased in the event of death of a member who is eligible for pension and 
benefits as per clause (a); 
(c) for the payment of expenses for treatment of the member who 
suffers from disease; 
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(d) for the payment of expenses for treatment of the member who met 
with an accident, 
(e) for the payment of benefits to the dependents of the deceased in the 
event of death of a member who is eligible for the benefits; 
(f) a member, shall be eligible for the payment of amount remitted to 
the Fund and the share of the Committee on cessation of his employment, who has 
remitted contribution continuously to the Fund for five years or more; 
(g) for any other purpose as may be specified in the Scheme; 
(h) for the day to day administrative expenses of the Board. 
(6) The Scheme framed under sub-section (1) shall be laid, as soon as may 
be afier it is framed, before the Legislative Assembly while it is in session for a total 
period of fourteen days which may be comprised in one session or in two successive 
sessions, and if before the expiry of the session in which it is so laid or the session 
immediately following, the Legislative Assembly makes any modification in the 
Scheme or decides that the Scheme should not be issued, the Scheme shall, 
thereafter have effect only in such modified form or be of no effect, as the case may 
be; so however that, any such modification or annulment shall be without prejudice 
to the validity of anything previously done under the Scheme. 
4. Corpus Fund.-—For the smooth functioning of the Fund, to ensure better 
benefits to the members and for providing it without fail and for minority welfare 
activities Government shall sanction amount from the Grant earmarked in the State 
budget and it shall be the Corpus Fund of the Welfare Fund. Corpus Fund shall be 
interest free deposit and the amount received as Government contribution shall be 
utilized for insurance coverage premium, service charge, amount to be given to the 
members who are retiring and other expenses approved by Government. 
nee - . 
eats 
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5 Contribution to the Fund—{1) Each Madrasa Teacher who is a member of 
ihe Fund shall pay rupees fifty per month as contribution to the Fund. 
(2) Each Committee shall pay rupees fifty per month as contribution for 
each Madrasa Teacher under the Committee. 
(3) The Government may, by notification, from time to time, revise the rate 
of contribution referred in sub-sections (1) and (2), subject to a maximum limit of 
rupees five hundred, for the management of the Scheme. 
(4) Every notification under sub-section (3) shall be laid as soon as may 
be, after it is issued, before the Legislative Assembly while it is in session for a total 
period of fourteen days which may be comprised in one session or in two successive 
sessions and, if before the expiry of the session in which it is so laid or the session 
immediately following, the Legislative Assembly makes any modification in the 
notification or decides that the notification should not be issued, the notification shall 
thereafter have effect only in such modified form or be of no effect, as the case may 
be, so however, that any such modification or annulment shall be without prejudice 
to the validity of anything previously done under that notification. 
(5) The contribution shall be paid in the name of the Chief Executive 
Officer or any other officer authorised in this behalf, as specified in the Scheme. 
6. Membership in the Fund.—(1) Any Madrasa teacher as defined in clause () 
of section 2 and who has completed eighteen years of age but not completed fifty 
five years of age, may apply to the Board for admission as a member in, such form 
and manner, as may be specified in the Scheme. 
(2) On an application under sub-section (1), the Board may make such 
enquiry as it deems fit and may either admit the applicant to the Fund or for reasons 
to be recorded in writing, reject the application: 
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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. 
(3) Every applicant shall pay such amount, as may be specified, in the 
Scheme as application fee, in such manner along with the application. 
(4) Every member who has enrolled as a member in the Fund shall be 
issued a certificate of membership, Identity Card and a pass book recording the 
details, as may be specified and a register shall be kept in this regard. 
(5) A member of the Fund, on completion of service or on resignation or 
on termination from service shall cease to be a member of the Fund. 
7. Cancellation of Membership.—(1) The membership of a member shall be 
cancelled by the Board or the officer authorised in this behalf, if it is found that a 
member has made any kind of manipulation or has given false information at any 
time in connection with the conditions for membership to obtain benefits as per the 
Scheme: 
Provided that no order of cancellation of membership shall be passed unless 
the applicant has been given an opportunity of being heard. 
(2) Membership in the Fund shall automatically cease if a member commits 
default in making payment of contribution continuously for a period of six months. 
(3) Appeal against the orders under sub-section (1) shall be filed before the 
Government within such period, as may be specified in the Scheme. 
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8. Revival of Membership.—The membership of a member which has been 
ceased as per sub-section (2) of section 7 may be revived on payment of full amount 
of contribution within one year from the date of cessation of such membership. 
9. Amendment of the Scheme——({1) The Government may, by notification, 
amend the Scheme framed under this Act, either prospectively or retrospectively. 
(2) Every notification under sub-section (1) shall be laid as soon as may 
be, after it is issued, before the Legislative Assembly while it is in session for a total 
period of fourteen days which may be comprised in one session or in two successive 
sessions, and if, before the expiry of the session in which it is so laid or the session 
immediately following, the Legislative Assembly makes any modification in the 
notification or decides that the notification should not be issued, the notification shall 
thereafter have effect only in such modified form or be of no effect, as the case may 
be: so however, that any such modification or annulment shal! be without prejudice 
to the validity of anything previously done under that notification. 
10. Constitution of the Board.—(1) The Government may, by notification, with 
effect from such date as may be specified therein, constitute a Board to be called, 
“the Kerala Madrasa Teachers’ Welfare Fund Board” for the administration and 
management of the Fund and to supervise and implement connected activities. 
(2) The Board shall be a body corporate by the name "the Kerala Madrasa 
Teachers’ Welfare Fund Board" having perpetual succession and a common seal and 
shall, by the said name, suc and be sued. 
(3) The Board shall consist of members nominated by the Government as 
hereinafter provided, namely:— 
(i) A person nominated by the Government, he shall be the Chairman 
of the Board; 
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(ii) Six members representing Madrasa teachers; 
(iii) Six members representing Madrasa Committee; 
(iv) Director, Minority Welfare Department; 
(v) An officer of the Minority Welfare Department not below the rank 
of a Deputy Secretary to Government; 
(vi) An officer of the General Administration Department not below the 
rank of a Section Officer, he shall be the Chief Executive Officer of the Board; 
(vii) An officer of the Finance Department not below the rank of a 
Deputy Secretary to Government, 
(viii) An officer of the Law Department not below the rank of a Joint 
Secretary to Government. 
(4) The Board shall administer the Fund vested in it in such manner as may 
be specified in the Scheme. 
(5) The Board may, with the previous approval of the Government, 
delegate to the Chairman or to any other authori

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