LexThe KERALA RATION DEALERS WELFARE FUND ACT
Kerala · state statute
Open in Lexace · Ask the AI about this actTHE KERALA RATION DEALERS’ WELFARE FUND ACT, 1998 1
(Act 16 of 1998)
An
Act
to provide for the constitution of a Fund to grant relief to, and to promote the Welfare of,
the ration dealers in the State of Kerala
Preamble.- WHEREAS, it is considered expedient to provide for the constitution
of a Fund to grant relief to, and to promote the welfare of, the ration dealers in the State
of Kerala and for matters incidental or ancillary thereto;
BE it enacted in the Forty-ninth year of the Republic of India as follows:-
1. Short title, extent and commencement.- (1) This act may be called the Keral a
Ration Dealers’ Welfare Fund Act, 1998.
(2) It extends to the whole of the State of Kerala.
(3) It shall come into force on such date as the Government may, by
notification in the Gazette, appoint.
2. Definitions.- In this Act unless the context otherwise requires,-
(a) ‘contribution’ means the sum of money payable to the fund unde r
section 6;
(b) ‘family’ means wife or husband, as the case may be, minor sons an d
unmarried daughters, dependent parents and mentally retarded sons;
(c) ‘Fund’ means the Kerala Ration dealers’ Welfare fund establishe d
under section 3;
(d) ‘Manag ing Committee’ means the Kera la Ration Dealers’ Welfare
Fund Managing Committee constituted under sub-section (1) of section 9;
(e) ‘member’ means a member of the Fund;
(f) ‘prescribed’ means prescribed by rules made under this Act;
(g) ‘ration d ealer’ means a person appointed as an authorised retail
distributor under sub-clause (1) of clause 45 of the Kerala Rationing Order, 1966 an d
includes a person deemed to be appointed as an authorised retail distributor under the
said sub-clause;
(h) ‘Scheme’ means, the Kerala Ration Dealers’ Welfare Fund Scheme
framed under this Act;
(i) ‘Year” means the financial year.
3. Ration dealers’ welfare Fund Scheme .-(1) The Government may, by
notification in the Gazette, frame a Scheme to be called the “Kerala Ration Dealers'
Welfare Fund Scheme” for the establishment of a Fund under this Act for the welfare o f
the ration dealers in th e State and there shall be established, as soon as may be after the
framing of the Scheme, a Fund by name the “Kerala Ration Dealers’ Welfare Fund” in
accordance with the provisions of this Act and the Scheme.
(2) There shall be credited to the Fund,-
(a) the contributions specified in section 6;
(b) the amount, if any, borrowed under section 16;
(c) grants, loans or advances from the Government of India or any
State Government or any institution;
(d) any donation or remittance from whatever source;
(e) any amount raised by the Managing Committee from othe r
sources to augment the resources of the Fund;
(f) fee, if any, levied under this Act or the Scheme; and
(g) any other amount which, unde r the provisions of the Scheme,
shall be credited to the Fund.
(3) The fund shall vest in, and be administered by, the Managing
Committee.
(4) The Fund may be utilised for all or any of the following purposes
namely:-
(a) for payment of-
(i) the mount specified in the Second Scheduled;
(ii) financial assistance to a member who suffers from permanent disablement o r
infirmity;
(iii) compensation to a member for the loss suffered by him. In
his ration business due to natural calamity or fire;
(iv) loans or advances to a member for the improvement of his
ration business;
(b) to provide for medical expenses to the members and the members of their families,
subject to such limits and conditions, as may be specified in the Scheme.
(c) to provide financial assistance in the form of scholarships to the children of the
members, for such courses of study as may be specified in the Scheme;
(d) to institute annual awar ds to the children of memb ers who are academically more
excellent;
(e) for pension scheme, if any; and
(f) for any other purpose specified in the Scheme.
(5) Subject to the provisions of this Act, the Scheme framed under sub-
section (1) may provide for all or any of the matte rs specified in sub-section (4) and i n
the First Schedule.
(6) The Scheme shall be laid, as soon as may be after it is framed, before
the Legislative Assembly while it is in sessi on 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 Sc heme, the Scheme shall, thereafter have
effect only in such modified form; so, how ever, that any such modification shall be
without prejudice to the validity of anything previously done under the Scheme.
4. Membership in the Fund .- (1) Every person who is a ration dealer shall
register himself as a member of the Fund.
(2) A person who is a ration dealer at the commencement of this Ac t
shall, within six months from such co mmencement, and a person who becomes a ratio n
dealer after the commencement of this Act shall, within three months of his appointment
under the Kerala Rationing Order, 1966, as an au thorised retail distri butor, apply to the
Managing Committee or any o fficer authorised by the Managing Committee in tha t
behalf, for admission as a member of the Fund.
(3) An applica tion under sub-section (2) shall be in such form and shall
contain such particulars and shall be filed in such manner as may be provided in the
Scheme.
(4) On receipt of an application under sub-section (2), the Managing
Committee or the officer authorised by it in th is behalf shall, after making such enquiry,
as may be deemed necessary, admit the applicant as a member of the Fund.
(5) Every application under sub-section (2) shall be accompanied by a
fee, as may be fixed by the Managing Comm ittee, from time to time, with the approval
of the Government.
5. Cessation of membership.-A person shall cease to be a member when he ceases to
be a ration dealer or fails to contribute to the Fund, cont inuously for a period of six
months:
Provided that the Managing Committee may restore his membership to the
Fund, if it is satisfied that there is suffici ent reason for the default in the payment o f
contribution.
6. Contribution to the Fund .- (1) Every member shall contribute to the Fund, as
provided in the Scheme, per month, such amount as may be fixed by the Managing
Committee from time to time, with the approval of the Government.
(2) A rati on dealer whose appointment is suspended pending enquiry
under sub-clause (6) of clause 45 of the Kerala Rationing Order, 1966, shall, in the event
of revocation of suspension of the appointment, make his contribution to the Fund i n
lump, or in such number of instalments as may be fixed by the Managing Committee, for
the period spent on suspension, within three months of the revocation of suspension.
(3) The Government shall contribute to th e Fund every year such amoun t
, as they deem fit.
(4) The contributions, remittances and all other amounts due to the Fun d
shall be paid to the Chief Executive Officer of the Managing Committee or an office
authorised by the Managing Committee in this behalf, within such time and in the
manner as may be specified in the scheme.
7. Payment from Fund on cessation of membership .-(1) A member on cessation
of his membership, shall be entitled to receive from out of the Fund, the mount specified
in column (3) of the Second Schedule, subject to any deduction authorised by the
Scheme:
Provided that a ration dealer who ceases to be a member by reason o f
cancellation of his appointment as author ised retail distributor under the Keral a
Rationing Order, 1966, shall be entitled onl y to an amount equal to the amount
contributed by him to the Fund till the date of cessation of his membership in the Fund.
(2) In the even t of death of a member, after attaining the age of seventy,
the amount specified in column (3) of the Seco nd Schedule shall be paid to his nominee
or , where there is no nominee, to his legal heirs,
(3) In the event of a death of a member, before attaining the age o f
seventy, the amount specified in column (2) of the Second Sc hedule shall be paid to his
nominee or, where there is no nominee, to his legal heirs
(4) An application for payment from the Fund shall be made to the
Managing Committee or any officer authorised by it in that behalf, in such form and in
such manner as may be specified in the Scheme.
(5) An application received under sub-section (4), shall be disposed of by
the Managing Committee or the officer authorised by it in this behalf, after such enquiry,
as is deemed necessary.
8. Modification of the Scheme .-(1) The Government ma y, by notification in the
Gazette, add to, amend or vary the Scheme.
(2) Every notification under sub-section (1) shall be laid, as soon as may
be after it is issued, before the Legislativ e assembly while it is in session for a total
period of fourteen days which may be comp rised in one session or in two successive
sessions, and if, before the expiry of the sessi on in which it is so laid or the session
immediately following, the Legislative A ssembly 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 a nnulment shall be without prejudice to the
validity of anything previously done under that notification.
9. Constitution of Managing Committee.- (1) The Government shall, by
notification in the Gazette, cons titute, with effect from such date as may be specifie d
therein, a Committee to be called the “Ker ala Ration Dealers’ Welfare Fund Managing
Committee” for the administration of the Fu nd and to supervise and carry out the
activities financed from the Fund, consisti ng of the following persons as its members,
namely:-
(a) The Commissioner of Civil Supplies, ex-officio, who shall be the
chairman of the Managing Committee;
(b) The Director of Civil Supplies, ex-officio, who shall be the secretary
and Chief Executive Officer of the Managing Committee:
Provided that the Gove rnment may appoint an offi cer of the Civil Supplies
Department, not below the rank of Deputy Controller of Rationing as full-time Secretary
and Chief Executive Officer of the Managing committee and in that event the Chie
f
Executive Officer shall be a member and th e Director of Civil Supplies a member ex-
officio of the Managing Committee;
(c) the Controller of Rationing, ex-officio;
(d) the Chief Accounts Officer, Civil Supplies Department, ex-officio;
(e) a representative of the Finance Department, not below the rank o f
Joint Secretary, nominated by the Government;
(f) a representative of the Law Department, not below the rank of Join t
Secretary, nominated by the Government;
(g) f our representatives of the ration dealers, nominated by the
Government.
(2) The Managing Committee shall be a body corporate by the name
aforesaid, having perpetual succession and a common seal with power, subject to the
provisions of this Act, to acquire, hold and dispose of property, both movable an
d
immovable, and to enter into contracts and shall, by the said name, sue and be sued.
(3) The Managing Committee shall administer the Fund in such manne r
as may be specified in the Scheme.
(4) The Chairman and the Chief Executive Officer shall exercise such
powers and perform such functions as may be specified in the Scheme.
(5) The Managing Committee may, with the previous approval of the
Government, delegate to the Chairman or to any other member or to the Chief Executive
Officer of the Managing Committee or to any other officer, such of its powers an d
functions under this Act or the Scheme, as it may consider necessary, for the effective
administration of the Fund, subject to such c onditions and restrictions, if any, as it may
specify.
10. Term of office of the membe rs of the Managing Committee.- (1) The
members of the Managing Committee nominate d under clause(g) of sub-section (1) o f
section 9 (hereinafter referred to as non-official members) shall hold office during the
pleasure of the Government which shall not exceed three years at a time.
(2) A non-official member of the Mana ging Committee may resign his
membership by giving notice in writing to th e Government, but shall continue to hol d
office until his resignation is accepted by the Government.
11. Disqualification and removal of non- official members of the Managin g
Committee.- (1) A person shall be disqualified to be nominated as a non-official
member, if he-
(a) is of unsound mind and stands so declared by a competent
court; or
(b) is an undischarged insolvent; or
(c) has been convicted by a criminal court for an offence
involving moral turpitude, unless such conviction has been set aside.
(2) A non-official member shall be disqualified for being a member of the
Managing Committee, if he-
(a) becomes subject to any of the disqualifications specified in
sub-section (1); or
(b) absent himself, without permission of the Managing
Committee, for three consecutive meetings of the Managing Committee:
Provided that su ch absence may be condone d by the Managing Committee
before the publication of the notification under sub-section (3) removing him form
office;
(c) cease to be a member of, or is a defaulter t o, the fund, in case
he is a member of the Fund.
(3) The Government may, by notification in the Gazette, remove any non-
official member from office,-
(a ) if he is subject to any of the disqualifications referred to i n
sub-section (2); or
(b) if, in the opinion of the Government, he is incapable of acting
as a member of the Managing Committee or has abused his position in such manner as
to render his continuance, as such member, detrimental to public interest:
Provided that before removing a member of the Managing Committee unde r
this sub-section, he shall be given a r easonable opportunity to show cause, why he
should not be removed.
(4) A non-o fficial member removed under cl ause(a) of sub-section (3)
shall be disqualified for renomination so long as the disqualifications referred to in the
said clause continue.
(5) A non-offi cial member removed under clau se (b) of sub-section (3)
shall not be eligible for renomination until he is declared by an order of the Government
to be no longer ineligible.
12. Filling up of casual vacancies.- A casual vacancy in the office of a non-
official member may be filled up by the Government, by nomination, as soon as the
vacancy arises and a person nominated to fill the vacancy shall hold office for the
remaining term of office of the member, in whose place he was nominated.
13. Acts of Managing Committee not to be invalidated by vacancy, defects etc .-
No act done or proceedings taken by the Managing Committee under this Act or the
Scheme shall be invalidated merely by reason of,-
(a) any vacancy in, or defect in the constitution of, the Managing
Committee; or
(b) any defect or irregularity in the nomin ation of a person as a membe r
of the Managing Committee; or
(c) any defect or irregularity in su ch act or proceeding not affecting the
merits of the case.
14. Meetings of Managing Committee.- The time and the place of meeting of the
Managing Committee, the quorum thereof and the procedure to be followed therein,
shall be such as may be specified in the Scheme
15. Appointment of officers and staff.- (1) The Managing Committee may, with
the prior approval of the Gove rnment, appoint such number of officers and staff as they
consider necessary to assist the Managing Committee in th e discharge of its functions
and duties under this Act.
(2) Method of appointment, salary and allowances, discipline and othe r
conditions of service of the o fficers and staff appoi nted under sub-section (1), shall be
such as may be specified by the Managing Co mmittee, with the previous approval of the
Government.
(3) Where appointment is made by direct recruitment, the Managing
Committee shall, mutatis mutandis, observe the provisions of clauses (a), (b) and (c) o f
rule 14 and the provisions of rules, 15, 16, 17 and 17A of the Kerala State an d
Subordinate Services Rules, 1958, as amended from time to time.
(4) The powers and duties of the Chief Executive Officer and othe r
officers and staff of the Managing Committee shall be such as may be provided in the
Scheme.
16. Power of Managing Committee to borrow .- The Managing Committee may,
from time to time, with the previous appr oval of the Government and subject to such
terms and conditions as may be specified by the Government, borrow money for the
purposes of the Scheme.
17. Mode of recovery of money from ration dealers .- Any amount due from a
ration dealer in pursuance of the provisions of this Act or the Scheme may, if the amount
is in arrears, be recovered together with interest at the rate of twelve per cent per annum,
compounded annually, in the same manner as an arrear of public revenue due on land.
18. Ration dealer not to collect any amount in excess of price etc .- No ratio n
dealer shall, by reason only of his liability for payment of contribution to the Fund,
collect any amount, in excess of the price, or reduce or cause to be reduced the weight or
measurement of rationed articles distributed through him.
Explanation.- In this section, the expression ‘rationed article’ shall have the
same meaning as assigned to it in the Kerala Rationing Order, 1966.
19. Members of Managing Committee, etc., to be public servants .- Members o f
the Managing Committee and the officers a nd staff of the Managing Committee shall,
while exercising their powers and dischargi ng their duties and functions under this Act
or the Scheme, be deemed to be public serv ants within the meaning of section 21 of the
Indian Penal Code (Central Act 45 of 1860).
20. Penalty.- (1) Whoever,-
(a) contravenses or fails to comply with any of the provisions of this Act
or the Scheme; or
(b) for the purpose of avoiding any payment to be made by himself unde r
this Act or the Scheme or of enabling any other person to avoid such payment,
knowingly makes or causes to be made any fa lse statement or false representation, shall,
without prejudice to any othe r punishment that may be imposed on him under any othe r
law for the time being in force, on conviction, be punished with imprisonment for a term
which may extend to six months or with fine, which may extend to two thousand rupees,
or with both.
(2) No cour t shall take cognisance of an offence punishable under this
Act except on a report in writing of the fact s constituting such offence made with the
previous sanction of the Chief Executive Officer.
21. Enhanced punishment for second or subsequent offences .- Whoever, having
been convicted by a cour t, of an offence punishable und er this Act again commits the
same offence shall be punished for every such subsequent offence with imprisonment
for a term which may extend to one year, but which shall not be le ss than three months,
and with fine, which may extend to four thousand rupees:
Provided that the court may; for adequate and special reason to be recorded i n
the judgment, impose a sentence of imprisonment for a term of less than three months.
22. Amendment of the Schedule .-The Managing Committee may, with the
previous approval of the Government, alter the amount specified in the Second Schedule
and in the case of such alteration, the sec ond Schedule shall be deemed to have bee n
amended accordingly.
23. Protection of action taken in good faith .- No suit or other legal proceedings
shall lie against any member of the Mana ging Committee or any other person in respec t
of anything which is in good faith done or intended to be done under this Act or the
Scheme.
24. Directions by Government.- (1) The Government may give to the Managing
Committee such directions, as it deems fit, to be followed by the Managing Committee.
(2) In the exercise of its powers and perf ormance of its duties under this
act, the Managing Committee shall not depart from any direction issued under sub-
section (1), except with the previous permission of the Government.
25. Power to order inquiry.- (1) The Government may, at any time appoint a n
officer, not below the rank of a Special Secretary to Govern ment to inquire into the
working of the Managing Committee and to submit a report to the Government.
(2) The Managing Committee shall give the person so appointed all
facilities for the proper conduct of the inquiry and furnish to him such documents,
accounts and information in the possession of the Managing Committee, as he may
require.
26. Power to supersede Managing Committee.- (1) If, on consideration of the
report under section 25 or otherwise, the Government are of opinion that the Managing
Committee has persistently made default in the performance of the duties imposed on it
by or under the provisions of this Act or the Scheme or has exceeded or abused its
powers, the Government may, by notification in the Gazette, supersede the Managing
committee for such period, not exceeding six months, as may be specified in the
notification:
Provided that before issuing a notification unde r this sub-se ction, the
Government shall give a reasonable opport unity to the Managing Committee, to show
cause why it should not be superseded, and shall consider the explanations an d
objections, if any, of the Managing Committee.
(2) Upon the publication of a notification under sub-section (1),-
(a) all the members of the Managing Committee shall, from the
date of such publication, vacate their offices as such members;
(b) all the powers and duties which may be exercised or
performed by the Managing Committee shall, during the period of supersession, be
exercised or performed by such officer or officers, as may be specified in the
notification;
(c) all funds and other prope rties vested in the Managing
Committee shall, during the period of supersession, vest in the Government.
(3) On the expiration of the period of s upersession specified in the
notification issued under s ub-section (1), the Governme nt shall reconstitute the
Managing Committee, in the manner provided in section 9.
27. Accounts and Audit.- (1) The Managing Committee shall maintain or cause
to be maintained true and proper accounts and other relevant r ecords and prepare o r
cause to be prepared annual statement of acco unts including the ba lance sheet, in such
manner as may be prescribed, under the Kerala Local Fund Audit Act, 1994 (14 o f
1994).
(2) The account of the Fund as prepared by the Managing Committee
shall be audited by an aud itor under the Karala Local Fund Audit Act, 1994 (14 o f
1994), in accordance with the provisions of that Act and the accounts as certified by
such auditor together with the audit report thereof shall be forwarded annually to the
Government.
(3) The Government shall, as soon as may be after the receipt of the
report under sub-section (2) make arrangements to cause the same to be laid before the
Legislative Assembly.
28. Power to make rules.- (1) The Government, ma y, by notification in the
gazette, make rules, either prospectively or retrospectively, for the purpose of carrying
into effect the provisions of this Act,
(2) Every rule made under this act shall be laid, as soon as may be after i t
is made, before the Legislative Assembly while it is in session for a total period o f
fourteen days which may be comprised in one session or in two successive sessions, an d
if, before the expiry of the session in which it is so laid or the session immediately
following, the Legislative Assembly make any modification in the ru le or decides that
the rule should not be made, the rules shall thereafter have effect only in such modifie d
form or be of no effect, as the case may be ; so, however, that any such modification or
annulment shall be without prejudice to th e validity of anything previously done unde r
that rule
29. Repeal.- Kerala Ration Dealers Welfare Fund Ordinance, 1998 (10 of 1998),
is here by repealed.
THE FIRST SCHEDULE
[See sub-section (5) of section 3]
Matters for which provision may be made in the Scheme.
1. Form of application an d the manner of registration of ration dealers as
members of the Fund.
2. The time within which and the manner in which contribution shall be made by
a member, to the Fund.
3. The maximum amount of financial assistance that may be given to a membe r
who suffers from permanent disablement or infirmity.
4. The maximum amount of medical expenses that may be given to a member o r
the members of his family and the conditions subject to which it may be given.
5. The courses of study for which educational assistance in the form o f
scholarship may be provided.
6. The manner in which the Fund shall be administered by the Managing
Committee
7. The time and the venue of the meeting of the Managing Committee, the
quorum thereof and the procedure to be followed therein.
8. The powers and the dutie s of the Chief Executive Officer and other officers
and staff of the Managing Committee.
9. The investment of money belonging to the Fund in accordance with any
direction issued or conditions specified by the Government.
10. The manner of preparation and approval of annual budget.
11. The conditions subject to which withdrawals from the Fund may be permitted
and any deduction or forfeiture may be made and maximum amount of such deduction
or forfeiture.
12. The form in which a member shall furnish particul ars about himself and his
family, whenever required.
13. The nomination of a pe rson by a member to receive any amount from the
Fund due to him on his death and cancellation or variation of such nomination.
14. Registers and records to be maintained with respect to the Fund and the
members.
15. The fees to be levied for any of the purposes specified in this Schedule.
16. The purposes for which the Fund may be utilised for the welfare of the
members and members of their families.
17. The procedure for defraying the expenditure incurred in the administration o f
the Fund.
18. Any other matter which is to be provided for in the Scheme or which may be
necessary or proper for the purpose of implementing the Scheme.
THE SECOND SCHEDULE
Amount payable to a member on Death or Cessation of membership
[ Sub-section (1), (2) and (3) of section 7 ]
(Amount in Rupees)
Completed
years of
membership
Amount payable to
nominee / legal heirs
of a member in the
event of his death
before attaining the
age of seventy
Amount payable to a member
on cessation of membership or
to the nominee / legal heirs of a
member in the event of his
death after attaining the age of
seventy
(1) (2) (3)
0 year 10,000 0
1 years 11,000 620
2 years 12,000 1,270
3 years 13,000 1,950
4 years 14,000 2,660
5 years 15,000 3,410
6 years 16,000 4,200
7 years 17,000 5,030
8 years 18,000 5,900
9 years 19,000 6,810
10 years 20,000 7,770
11 years 21,000 8,770
12 years 22,000 9,820
13 years 23,000 10,930
14 years 24,000 12,090
15 years 25,000 13,310
16 years 26,000 14,590
17 years 27,000 15,930
18 years 28,000 17,340
19 years 29,000 18,820
20 years 30,000 20,380
21 years 31,000 22,010
22 years 32,000 23,730
23 years 33,000 25,530
24 years 34,000 27,420
25 years 35,000 29,410
26 years 36,000 31,500
27 years 37,000 33,690
28 years 38,000 35,990
29 years 39,000 38,400
30 years and
above
40,000 40,000
( True Translation )