The Non-Resident Keralites' Welfare (Amendment) Act, 2015

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GOVERNMENT OF KERALA 
Law (Legislation-H) Department 
NOTIFICATION 
No. 24930/Leg. HI/2015/Law. 	 27th Janztary. 2016 
Dated. T/z iruvananthapurarn, 131h Makararn, 1191 
71h Magha, 1937. 
In pursuance of clause (3) of Article 348 of the Constitution of India, 
the Governor of Kerala is pleased to authorise the publication in the 
Gazette of the following translation in English language of the Non-Resident 
Keralites' Welfare (Amendment) Act, 2015 (4 of 2016). 
By order of the Governor, 
D. S,iii, 
Special Sec'retar (Law). 
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[Translation in English of '2015-j VJ30J0m1 
(3n1) 	 published under the authority of the Governor.] 
ACT 4 OF 2016 
THE NON-RESIDENT KERALITES' WELFARE (AMENDMENT) 
ACT, 2015 
An Act to amend the Non-Rcsjde,,t Keralitc's' Wel/ire Act, 2008. 
P,eanthle.WIIf:i(l.\s it is expedient to amend the Non-Resident 
Keralaites' Welfare Act, 2008 for the purpose hereinafter appearing: 
Bi it enacted in the Sixty-sixth Year of the Republic of India as 
follows:— 
Short title ciiid 'o/?)/;ze,,ce,ne,jt ---( I) This Act may be called the 
Non-Resident Keralaites' Welfare (Amendment) Act, 2015. 
(2) It shall be deemed to have come into force on the 24th day of 
Fcbruaiy, 2009. 
Ame,,clnzcjnt of section 3.—In section 3 of the Non-Resident 
Keralaites' Welfare Act. 2008 (10 of 2009), (hereafter referred to as the 
principal Act), in sub-section (4), after clause (a), the following clause shall 
be inserted, namely:— 
"(aa) for the payment of pension to the members and deemed 
members who have become members of the fund after the completion of 
tily-Iive years of age but before attaining sixty years of age and have 
remitted contribution for a period of not less than five years". 
Amendment ?f section 6.—In section 6 of the principal Act,— 
(i) in sub-section (1), for the figure and words, '55 years of 
age" the words, sixty years of age" shall be substituted: 
33/31312016/S-22. 
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in sub-section (2). for the figure and words. '55 years of 
age" the words, "sixty years of' age" shall be substituted: 
after sub-section (7), the following sub-section shall be 
added. namely:--- 
"(8) The membership period of a member shall be from 
the date on which he enrolled as member in the Welfare Scheme to sixty 
years or the date on which he becomes eligible for pension, whichever is 
later.". 
Amendment of section 8.—In section 8 of the principal Act, in 
sub-section (1), for the words. "fifty-five years of age" the words. "sixty 
years of age" shall be substituted. 
Validation. —Notwithstanding anything contained in the principal 
Act and Rules and Scheme made thereunder, within the period from 24th 
February, 2009 to the date on which the Act has been published in the 
Gazette, all the proceedings with respect to the granting of membership 
and issue of benefits thereunder to any person who has completed 55 
years of age but submitted application for membership in the Fund before 
completing 60 years of age and the membership and benefits given as 
such shall be deemed to have been validl' taken and issued under the 
principal Act as amended by this Act and any action taken with regard to 
this shall not be challenged before any courts or other authorities. 

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