LexThe Motor Transport Workers Welfare Fund Act 1985(amendment)
Kerala · state statute
Open in Lexace · Ask the AI about this act25 SEP aze
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KERALAG&ZEnE
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PUBLISHED EY.AUTHCIRJTY '
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•1 i:hirI.;:ana9th2pr... 12th August 200.5
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tNOTIFICATION
No. 132S5n.7
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The tr.nHa Ac ef ¶! • puhic.- ,s- steucra: :rrbrnirrori The 611l rts passtd by the LeSiS!aTiVC As3eir.11y' receive.1
the f !! Ge;ncr 9p th Jay ,c .AttNI 2c..5
6 order of the Gtherflor,
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AC1 23 or :ç'.ic foilcu, n seulun 5I t' he sZbr tu ed a eiiL0fl 4 UI Ilk prrnL a' Ac t (he
'll-'E KLR'kL.' MO1OR TRjV43PO'fl '\-ORKERS \SELFARr. FUND ernpinye , ía the FWId --- (J7 Tt'e èorurributu,n r- abk E\ flt (AME OMENT) ACT. 2005 - - as may be pe,.ifccj in rli Schcnc''
each type of flt'::c.j IcInspon
ja .,.f / /LT to .111iit he '(er -ala ftlo(cr 7 Li? flu t BurLy.. IJtai, wtd
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-) .OflttioutIon oaabk b a r lo
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it is e'cped ent f tlncr to amend Cite &ei-?l1 Moror no uLcvterc SLb scuons (I) and (2) sh at b laa o
1' arsoort \orkcrs' Welfare Fund Act, I 935 for Tat purp ),cs rrei1jher ' Ira bport tIn..tr akisig Iranpo StT rtL r d fur Opert • the r ct
a3ptarin6 t I / p — a
B. i t enacEtti ii the Fury-s \th 'Ycar of th R$ubcic a' 1,uiw to'lu —
1. Short (;rld and comnzncemen/.-4l) ibis Att rna'be called d(e Acrna
viotor Trar.spert Workers'.Welfare Fund (Anitndrnent) Act, 2005. -
(2) 'Ii shall Ile deein_-d to have cerne into font ert the 7th cla' of :
2 ,1,ne,,drncnt of section 2—In the Kerala Motor Transpon Wcrke
Weibre Fund .e.cc 1985 (21 of 1985) (hereinafter refertei to as the pt -incipal Att),
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en in clause (e) for the words ' in relation lo anv motor 1r.npon
undertaking, the person" the \vords "in relation to any motor rranpor
undertaking, the r.±istered owner or thd persor." shall be substituted- - -
after clause (I), the kflowing clause shall be inserted, namei-.—.
"Cur "quanv.sm" means a {i'-rcd irnourn of welfart &ar ,' czc*-tt:;
payable to the find by the emt,oyer, dmplôyee and- self empoed perzc-rt .ts m ai
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after clause (A th following clause shalt be irtse'Eec
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"sf-emplc'ye pelson" yneanszi pCtOi1 cthtr
e'ployee "hu 's engaged in the prbiession , ofa motor Utnsnert un.ertzkia 0 by a
TL- tta", tpera n r'e 2h 2r' depe"d "g Panty OI SLc' a r.ror
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clause (K) shall be omitted '.
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- t-.j - I flC.COnthbuzjo;j panbi't by the rnptocc( sh3f! b suhectzo revisi, ftni r:me to tr;:
Provjdcd that ri ~ thi tl in this' 'sectjo shaH zppl to a rao:r trnspert - underlitking £0 which the PrOvisions of the Employees' Pvjj:r 'r,d arj - 'Miscellaneous Pros-Tsion Ru. 1952 (Central Act'19 of 195fl cr t .-2vrneat cf - Crpcuky Act, 1972. (Ccntral Act 39 of 1972) appl.". .
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of sect/an S.o1 ection 8 of th ptin:iç A::, foljowtn° secc on shaU b substucucea namet> — -
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' Dr erFn:nr-,on O(omoy,rf die l) Thc Che' E-. - 0 dr'iny'ocher offlcer appointed under su&-zectjon (1) him in this behalf may, by order'derei,. :jhe amotlnt due L'der of this Act or of the Schenw.frotfl.the einployr,.ernp0_. arui
person and if :1w amount due i flOjf .àid on orb-fore the due $.';; uèdenard no ice to thcart showing
the amount of aea-ç - . -
- An PtOfl'aarved b LedecjnjLjcn of an'arz er sub-
C-rile,,, •I) Ffl i'!e revi.n. PCttjcn 'sfc-t -C 4r sTon-ing dtrai!ed thca aid reasofls'ror revjcw;n tic ';riginhl '"JJtits..t..p,,
UI U.jn,n
- - r re'c Octition filed cnder flY cn.41 b-
y the atJ 1 C'y'w
fton, L' C ..1ZE of -
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) Pny peor
an u agric%ed b' an order under rj jipe ai betbre the District Lacez Ofcer of the cor.cern ej 4 ' kt atud - if suaii be otspu_tj or b1 rim shrn ape iiod ofsncty day37 fnn' U'- - en... -'
3j 'ii the amount OfeL n dpe exceeds oees One Ikh mv - - octsoi egrievej by' anccefr undcr %ie.. (4) may p'efcr hsc Y a?pâ4 br10 the urd and it shall b- :isposed of within q period of sixty C S the date f reccrpt .-
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(6) Every ord*r pssed under sub section (4) or sub section (5) as - -
the case may be shall be final • , -
(7) - No appeal under this. section. shall: be entenained unless fifty . -.
- ' per cent of the amount in accordance w;th 1 the order against which the appeal
ha been preferred is pa;d - ' - -
If the ppelLah' authority in an appeal decides th'at the amount- -
paid is in excess of that is due frm o tfl appellant, it ma' b) çrder direct for he
're"und of the exces amount. -
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'().' . An oflicè'r br'authority exercising the- po'veibf appeal under sub 1 •
- sectipn (5):° section of theKcrãla ?vlqtor Transpon Workers.Welfare Fund
Act, 1985, immediately befqrè khi comriwncàirerä of the Krala Motor Transport/
Wotkerf'Wetfard Fund (Amendment). Act, 2005-shall continue 1.0 exercise such
powers, in rtspect of the caèes pending before such_offkeror authority.'. ..
' Fntrruon 01 new .secsion SA —After section 3 of the principal Act the
foIlostng section cinIl be inserted namel>
8A. Produc:io ujrcceipC.oJränila)ce af we/fire fund :.
con r birson—!soticilhstanding arything contaied Ifl ati other lass for the time
• being in force, even registered-.owncr or-person having pàssèssidn or control of
a motor vehicic in, rçspect ofta-inotor transport' undertaking liable to pay
contfibucion (other ttan autorickshaws covered 1Jnder the provisions of the. Kerala
Auiorickshaw 'Workers' Welfare Fund Sch,eine; 199flihuil..at the tinurof making
• pa)mcnt of the (a' under the Nerala Motor \/eI cks Taauon -cr 1976 (li..of _.
1976). prAduce before ihc Taxation Otuice'r-Jhe receiptf,remittaice of the'
ccitribution to the fund due u& pt the recediug month.". -.
6 :&uru:wn ot ceuirr 9 —For cer "in Q r,r p' - ar -n. inc
se:ion sh.i!! be substituted, namely:—, .
"9 . Rcn:iva,::1r of n:unthlv -conlrib;u for.—; i) F.'rv ,
eEf :pt -.ei person sh2n; pa': the ccn:rSstieit
c%cry month as pros idd for in the Scheme.. -
mc.nihh corrrihu on snail become pa'-able on Or before thc
- 7th diy of the succeedin!a month.'.
7. .Snbsüzu:ipn vhrJFz 10 ._F e! : section IC c-f :he p:-i:t-a Act. the
• - to!lonng section shallbe substituted,. naiel:
'N "tO. S-lock of re':src'r; o( lnQflçys due from the 'n: c !o 3 r. .iiplOy.?
• ancrseij-npioj -c.'dperson.—l) The amoc ,ef rre::;t far ttich deiuinJ notice
has been issued ur.dtr jub-sectiot; () of s7ection 8, shall bç recoeied together
.w ith interest thcrebn at the nate'of 9 pr ccnt per annum in the sance manner as
t - an arrear of public revenue due,on land.
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:4:staijjnr aiiythine conla:ncd Ij3tdi, othy orcr le; for the • inte being ihjorce. vherz hh cch;J crc paying any amount dueunder this At et!ck the iith: 'wherefore áccthed before the date -OF (lie tahsèr 5h311 be 2 charue cii the vehicle- so transferred", -
S J,rw:wn 0] nii'sect, n I2AA-Afl&r section 12 of die pi' -;c;-pal Act, ceu ci stull h tnstned namely —
12A. Regis(ragmn-and iep7bers17i,tJ_._Every ernptae or ;elf-
p,±r'ioii shall, register lirns'elf with 'the Board as a memi;r of Uie-tinid
–,:fflt cix months of coflirncjio'eflieflt.OG his. service in a nht;,ur .transport :rltikji;; and i,btaiii ideiitiiv card iii such Inanne, - as 'ii;iy he p ',videci or ii, 't Scheme:' - . . •. :
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Provied thc,ii every en;pJQj'ee of SCJfeflplOyVd . eJ.$Of1 A. hu'has ceeh
- td'..reeisterccl as a nieniber of cheTurjcJ as on -the dare of Cotnjejce-ne;ic ;
Ce Kerajz..Moior Transport Workers' Welthrel:und A;nefltJiiicnt),\- .fliT-
;tiug'f re-registered with the Board 3s'specified in tire Schen;: -,
9 secz,,,, 1,5,—n section Ii of the princi::a!
- (a)- in sub-section (ft furth'e )vords "one thoesaj r,
ie thousan&rupe e s" shall be substituted;
() in stili.scc'ti11 (2), -- ae4an4 Sc !ttnd;cd rul,ces"_l:z1li ic s'bs;i-.
:o,.. .4'::c.:./,n t';:, oJsccriv,73Lj- !r:tiOi; a; : , S',. •, - 'i:ti OIl (I). :litr: (lic words "bvThotiflcati u ,: in the '3_Z5 r - . . ? - er • '; ••" sliai i:-- iIiSe(leu.
6. thd Tbtk,u'in itcrn sl:all bc ,substhuted, na;r.&:. --__
The dfl,i loud pa.a51e to r-::t. ir such payni cot.". - • - . -
12. I?cpec/ and Tue Kcra'a '-' :- c'cItju - - i:ei,,j (e\i;;iid,pietiyo;'_jj.1.;., 20O (So( C65 r 'cr sec.-ii 4 heitby repeik.j, '• •
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(2) Nu1wiIhsj3,fl 5cc!: repea!, :ny:hf; dGc'r an J ,:L. 'iii takc
'lnJr il:e prirdpal Act :i iiraeujed & the said Oriiiance. shall be temcd 10 - -ii C J Sfl'fl çt, 'Ic ni i;ik1 u ucler the p i -inc pt! Act ::s an ii JL'd by lii ; .
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