The Non-Resident Keralites' Welfare (Amendment) Act, 2019

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GOVERNMENT OF KERALA 
Law (Legislation-U) Department 
NOTIFICATION 
No.27479/Leg.H 1/201 8/Law. 	 Dated. Thiruvananthajnirain 71h Decernber 2019 
2/st Vrischikam, 1195 
/6/h Agrahayana. 1941. 
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, 2019 
(22 of 2019). 
By order of the Governor, 
ARAVNTIIA BABIJ. P. K., 
Law Secretary. 
This i,a digitally igiied Ga,ctie. 
Autlieiik:iy may he verified through lutpsi/coiitpoc.kcrala.tov iii/ 
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[Translation in English of "20! 9 - pj 	 Jc)ncn1 	 Qc6s 
(G3&x1) published under the authority of the Governor.] 
ACT 22 OF 2019 
THE NON-RESIDENT KERALITES WELI:ARE 
(AMENDMENT) ACT. 2019 
fin .lci/urther 10 aniend ihe .'von-Resideni Kei'aI/ies U''ifore ,lct, 2008. 
I'i'eamhIe.—WFIF':RE\s, it is expedient further to amend the Non-Resident Keralites' 
Welfare Act. 2008 (10 of 2009) for the purposes hereinafter appearing: 
Ri- it enacted in the Seventieth Year of the Republic of India as follows: 
1. ,S/iorg' i/lie and co/mnencenienl.—( I ) This Act ma be called the Non-Resident 
Keralites' Welfare (Amendment) Act. 2019. 
(2) It shall be deemed to have come into force on the 22nd day of October. 2018. 
2. Amendment of sec/ion 2.—In section 2 of the Non - Resident Keralites' Welfare Act, 
2008 (10 of 2009) (hereinafter referred to as the principal Act).- 
after clause (g), the following clause shall be inserted, namely:— 
'(ga) "Dividend" means the share of prott on the invested amount. given to the 
investor by the agency who receives investments as per Non-Resident Keralites Dividend 
Scheme;"; 
after clause (m), the following clause shall be inserted, namely:— 
"(ma) "Non-Resident Keralites' Dividend Scheme" means the non-resident keralites' 
dividend scheme framed as per section 8A of the Act;". 
3. Insertion of new section 8,1— Atler section 8 of the principal Act, the following 
section shall be inserted, namely: 
"8.4 .Pvon-Resident Kern/lies' Dividend Scheine.--'I'he Government may frame a 
scheme br deposits received 	 rii-resident keralites and for giving a monthly dividJ 
to the depositor consequent to the utilization of the same, in the manner dcteniined by the 
Government. alongwith the share of Government. For the implementation of the scheme so 
framed and for other welfare activities ol'non-resident keralites. the Roard may, with the prior 
approval of the Government setup institutions as per section 14.". 
diiiiIIy 'tiid Ci,'u. 	 :. 
.-\LuIllcnI,t 	 Il1I\ t) 	 \ ritd !JIOtI1II IIUF) ,'/COHI)O', Lei,it.i 	
tI, 
Amendment of section 14.—in section 14 of the principal Act, afler the words, 
figures and symbols "Co-operative Societies Act. 1969 (Act 21 of I 969)." the words. figures 
and symbols "the societies under the Travancore-Cochin Literary. Scientific and Charitable 
Societies Registration Act. 1955, (Act XII of 1955)." shall he inserted. 
Repeal and sai'ing.-.-1 I) The Non - Resident Keralites Welfare (Amendment) 
Ordinance. 2019 (25 of 2019) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or deemed to have been done or 
any action taken or deemed to have been taken under the principal Act as amended by the 
said Ordinance shall be deemed to have been done or taken under the principal Act as 
amended by this Act. 
PUBLISHED BY THE sUPERINTENDENr OF GOVERNMENT PRESS 
AT THE GOVERNMENT CENTRAL PRESS THIRUVANANTHAPURAM. 201 	 Diollally sigrveo by SHEELA MG 
lills is a diataIIv \RiIied Ga,ctw. 	 Da1e2019 12 07 08 43 19 -0530 
AtIlh.eiIii.it )' may he verilied mhroue1 hu psiko ipose keialao in/ 

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