LexThe KERALA TODDY WORKERS WELFARE FUND ACT
Kerala · state statute
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S. G0VWW,6M OF flA
;t*wbtpartneit :
flWAI 1ONH.L
I . Nov l1011/JCl/6&jaw, Dated, Thvandrum, 17th Apr14 19691
271h Chalthra 1891.
The following Act of the Kerala S4ite Legislature is hereby pubuièhed for
geber1 infoinudion. The Bill as passed by the Legislative Msenibly received the
assent of the President on the'lIth day dfApril 1969.
By other of the Governor,
P. Snxtheu MEN0N,
Addttional~Law Sccreza.
THE KALA TODDY WORJCS' WFLPARE R 1ND ACt 1969
• . • (ACT22OF 1969)
. An Act to 'provide for the costjtution of a fund to promote the ' wolfare, of and for paymeni ofensios, to toddy workenia the Stntc of Keith.
Preamble,— Wsttrtns, it is expedient to provide for the constitution of a
fund's to.prórnotc the welfare of, and for payment of pension to toddy
woel1itheStateofKcrala
BE it enactedin the Nineteenth Yen of the Republic of India, as follows:-
1. Shàn title, exterà and commencement-4l) This Aét tháy be called the
• nitToddy Workers' Welfare Fund Act 1969.
It atendi to the whole of the State. 5fltcrnla.
It éhafl ctne into Lowe on such data as the Go'èrthment may, by
notification in the Gazette, appoint
2. DefinItions— In this Act, unless the context otherwise requires-
(a) "BOard" means the çIToddy Workers' WelfaM Fund Board
constituted wider section 6;
GCP'T. 3I8IOt2OIIfDTP.
üq 20Th
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'n*• (aa) 'Compensation" means an amount payable in lump sum to a membeft_
fur his treaunent for injuries sustained during the course of his employment or to
his legal heirs in the event of his death as a result of the injunes so sustained;
"contiibution" means aconthbution payable in respect of a member under
*lh
"employer" means any person who employs whether directly or through
iotber person, or whether on behalf of himself or any other person, one or more
tiployces and includes any person who has a licence for the manufacture,
distribution, or sale of todd> under the Ahkari Act for the time being in
force;
"employee" means any pEtson who is employed for wages in coon ction
With the tapping, maguf cture, transport, 'inu or sale of toddy and who gets
his wages directly or indirectly froth the employer and includes any person employed
by or through 4 contractor or through an agent thor in connection with the tapping,
senulhcture, transport 9torage or sale of toddy;
"Fund" means the Ja Toddy Workers' Welfare Fund established
under tl scheme
(1) "manufacture" means any process for the preparation of toddy and
includes the preparation of a tree for tapping;
•(g) "member" means a member of the fluid aml includes any nerson eligible
to become a mbaof the fundz
'(gg) "orescribed" means trescribed by rules made under thisct: A
"schedule" means the schedule to this Act;
'scheme" means 1k scheme framed under this Act;
(j)"wages" means all emoluments which are.eamed by an employee while
on duty or on leave with wages in accordance with the terms of the contract of
employmeut and which are paid or payable'in cash to him, but does not include-
(t) the cash value of any food concession;
(if) overtime allowance, bonus and commissio,g
3. Todriy Workers itdfare Fund.—(l) The Governmcht may, bynotification
in the Gazette; dame a scheme to be called the Kexala Toddy Worlcm' Welfare
Fund Scheme for -the establishment of a fluid under this Act for employees and
•
there shall be established, as soon as may be after the framing of the scheme, a
Auid in accordance with the provisions of this Act and the scheme,
The fund 5Si vest in, and be administered by the Board Constituted
under secLion 6.
Subject to the provisions of this Act the scheme framed under
sub-section (1) may provide for all or any of the matters specified in the Schedule.
f . . . -
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4. Contribution and matters which maji beprovided for 41s Me chone.-
(I) The contnbuhon which shall be paid by the aap$yqqo the md
shall be ****ten per cent of the wages for the time being payftblc latacb of the
employees, and employees contribution shall be equal to the coathbütIótij'i$'a11e
bythcemployerinrespeètofhjtm . . - .. .
The employer shall, in addition to the contribution payible un4er'-
sub-section (1), contribute to the fund as grawityan amount equal to five p
of the wages for the time being payable:;o' each of the employees: . , -
Provided that where the amount of any contribution payable under this Act"
involves a fraction of a rupee, the scheme may provide for the rounding off such
fraction to the nearest rupee, half of a nsee or quarter of a rupee.
**CThe government shall contribute to the Rand every year an
amount not less than 7.5 per cent of the'employees' Contribution to the Rand by
way of grant.
Every employer shill payto the fund ten rupees eachfor every:
half year in the case of every coconut tree and twenty rupees each for every year.
in the case of every palmirab flee tapped, under his control to be utilized for tlt.
payment of compensation.
(4:A.) " Power of exemption._—(l) Notwithstanding anything
contained in section 4, where the Govemmcnt, on the recommendation of the Roanj
are of opinion that it is necessary in the public interest so to do, they may, by
notification in the Gazette, exempt any class of employers, either prospectively or
retrospectively, from payment of contribution under that section for such period as
may be specified in the notification.
(2) For the removal of doubt it is hereby declared that an employee
shall not be.liable to pay his contribution under sub-section (I) of section 4 for the
period for which his employer is exempted from payment of contribution.
S. Modificorion of Scheme..—Ø) The Govetnniint may, by notification in the
Gazette add to, amend or vary the scheme framed under this Act •
J pro nectivelv or reiosoectivcv
(2) Every notification under sub-section (I) shall be laid as son 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 inunediatcly following, the Legislative Assembly agrees in making any
modification in the notification or agrees that the notification should not be issued,
the notification shall thereafter have effect anl in such 'modified form or be of no
- effect, as the.case may be; so however that any such modification o. a annulment
shall be without prudice to the validity Of any hing Øeviousty done under that
notification.
Note: As per U 0. (Ia.) No. 2 114/99LLBR dt' 7-1-1999 the Govemmeni have
enhanced the contribution to 10 per cent. .
4 1
6. Constitution o( Bocrd—(l) The Governmeut may, by notification in the
Gazette, cotistitute with effect from such date as may be specified therein, a Board
to be called the ics Toddy Workers' Welfare Fund Board for the adminisbation
of the fund and'to supervise or carry out the activities financed from the fund.
The Board shall be a body coiporate by the name aforesaid, having
peapetnal succission and a common seal and shall by the said name sue and be
sucd, .
The Board shall consist of such, number of Directors as may be
pointed by the Government and •theysbill he.chosen in such manner as may be
provided for in the schertie:
Provided that the Board shall include an equal number of Directors representing
the Govemmeit, the employers and the employee.
One of the Directors of the Board shall be appointed bythe
Govànmont as Chairman,
The Government shall publish in the Gazette the names of all the
Directors of thefloard. .
The Board shall administer the Iliad vested in it in such manner as
may be specified in the scheme.
'(2) The Board may with the previous approval of the Government,
delegate to its Chairman or to the Chief Welfare FundInspector or to any Welfare
Fund Inspector such of j pgcr&and fi*nctions undir this Act or the Scheme as
it may c'oosider necessary for the efficient administration of the fund subject to
such restrictions and conditions, if any, as it may specify:
Provided that no delegation shall be made under this sub-section unless all
the members present support such delegation.
"'(8) Not act or proceeding of the Board shall be invalidated merely by
reason of any vacancy in, or ai' defect in the constitution of the Board.
7. AppoLniment of Off,cers.—(l) The Government may appoint a Chief
Welfare Fund Inspector and as many Welfare Fund Inspectors as they consider
necessary to assist the Chief, Welfare Fund Inspector in the discharge of his duties.
The Chief Welfare Fund Inspector in the discharge of his dutjes, The Chief Welfare
Fund Inspector shall be the Chief Executive Officer of the Board.
The Board may with the previous approval of the Government appoint
such staff as it may consider necessary
The method of recruitment, salty and allowaMes, discipline and other
conditions of service of the Chief Welfare. Fund Inspector and the Welfare Fund
Inspectors shall be such as may be specified by the Government and the method
of recruitment, salary and allowatices; discipline and other conditions ohervice of
the staff appointed by the Board, shall be such as may be specified by the Board
with the previous approval of the Government.
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ii 8. Detennlnafion of èqounts 4ue froni pn$) iiie Walfin
Fund lnsecWr or any other *ftre F inspccSauess by him in tbii behalf
may, by order, determine the áiount *ie from any employer under the provis lonE
of this Act or of the scheme as4 for this purpose may conduct such inquiry as he maydecntneocssajy. .
(2) The officer CánàÜCUIig the inqujxy under sub-sétkn (I) shall for
the purposes of such ir)ç have the same jowon as are vested in a cowl for
trying a suit under the Code of Civil Procedure, 1908, in respect Of the following mitten, niiniely.—
(a). entokutg the attancef any pemon or exsjnining hum on oath;
discoNiiry
receiving evidence 6 affidavit; I issuing commissloist the examination of witnesses.
(3) Any inquiry under thinection shall be deemed to be a judicial
proceeding within the theaning of sccftoms 193 and 228 and (attIre purpose of
sectirjn 196 of the Indian Penal Code. c- ...
(4) No order 4etennining the amount due from any employer shall be
made under sub-section (I) unlesa the employer has been given a rcaso$ble.
opportunity of being heard.
(5) Any person aggrieved by an order wider sub-section (I) may prefer
an appeal to the Government or any other authority as may be specified by the
Government within sixty days from the date of the receipt of the order and the
decision of the Governsñcnt or of such authority on suchappeal shall be final.
" BA. Provisional Ass enmen! of Con!,!bullbn.—(I) Every employer shall;
pending determination under section 8 of the amount due from him in any year, pay •evefli month by way at advance contribution an amount equivalent to one-twelfth
of the amount payable innually in respect of his rmployces according to the lAtest
determinationunder the said section:
Provided that every employer, iii respect of whom an o1dd of determination
tinder section 8 has not beaimadc at any time,sball pay every month by vayof
advance contribution an amount equivalent to one-twelfth of the amount of
conuiburiori payable by hini under section 4 in respect of his employeeS accoiding tothebeastofhiajudent:''
• - Pinvided further that where advance contribution is paid by an employer
according to the best of his judAcm,.a;st6tcziient showing the manner in which
sudhjudgmeaf was mide by him shill cad af the time of pAyment
• (2) The Advance Conumhtibn tot a month shall become payable on or
before the 5th datof the succeeding month.
(3) Where the advance contribution isnot paid ott or before the due
date, the: Welfare Fund hInsptprobaU isiue wnotke to the defaulter showing the
amount of asrean and if the ampunt is not paid within seven days of the receipt of
such notice, it may be recovered In the aamanner as wean of land revenue.
__ I.
(4) The amountpaid under this section for an year shalt be adjusted
against the amount deteirnined under SectionS fiw that year.
BE. Power to ftciifr errors, etc—(I) The Chief Welfare Fund Inspector or
any other Welfare Fund Inspector who has passed an order under sub-section (1)
of sectionS, against which no appeal has been made to the Qovemment as provided.
in sub-section (5), may, on ajplication or othcrwise,'at any time within four years
from the date of passing such order, rectify any error apparent on the face of the
Provided that np such rectification, whichhas the effect of enhancing the
amount determined, ihailbe made unless the employer concerned has been given
a reasonable opportunity of being heard:
Provided further that the time-limit mentioned in this sub-sectibn shall not be
applicable, for a period of six months from the date of commencement of the Kerala
Toddy Workers' Welfare Fuiid.(Amendnuent) Act, 1996, in the case of an order made
under sub-section (1) of section $ which is prejudicial to the'interests of the Fund.
• (2) Where any such rectification has the effect of reducing the amount
diterminéd, the officei concerned shall make refund to the employer entitled thereto
or adjustment against future contribution of the employei according to his option.
(3) Where any such rectification has the effect of enhancingthe amount
detennined, the provisions of this Act and the scheme made there under shall apply
to every such order of enhancement, as if such determination has been made under
sub-section (I) of section 8.
8C. Power of revision—The Chairman of the Boardmay, on his own motion,
call for and exarninc,ariy order passed under sub-section (1) of section 8 or
sub-section (I) of section 8B at any time with in a period Of two years from the date
of passing such order if he has reason to believe that such an order is prejpdicial'
to the interests of the Board; and subject to the provisions of this Act and the 4
scheme made thereunder may pass such orders as he thinks fits:
Provided that no such order shall be passed unless the employer concerned '
has been given a reasonable'Opportunity of being heard:
Provided further that the time limit mentioned in this section shall not be
appticable for a period of six months from the date of commencement of the lCernla
Toddy Workers' Welfare Fund (Amendment) Act, 1996.
9. Mode of recovery of months due from employers—Any amount due from
the enaloyer in pursuance of the provisiens of this Act or the scheme may, if the
amount i5 in arrear, be recovered * together with interest thereon at the same
rate as applicable, from time to time, to the dues in arream'under the Abkari Act, I
of 1077 in the same manner as an antar of land revemse.
1 •.&C 'f a" • - -
.. -r'-- e amoyxti standing to the credit of
i n5
lthefimdsballnotinanyway afbeingassignedorcharged
be liable to attachment under decree or order of any court ih
debi Or liability incurred by the snnbór and no.mccivei
• 'tda.ge lnsolvScy Act, 1955jWb entitled to or have any claim on any such
• . •.-e_ - ( .
• • (2) Any *niott stapdingto the creditof a mcmber frfl&$mdas bethne
of his deàth.ed payable to his nominee under the schemeisbalI;:ét to tiy -
deneon authdtised by the scheme vest in the nominee and shall be*eeftUm any
debt or other liability incurred by the deceased or the nominee bethre the death ot.
themezuber . I • II. Priority of payment of contributions over other debts.Where any
employer is adjudicated insolvent orbeing a company an order fir winding up is
•• the amount due from the employer under the scheme shall, where thèlisbiliiy
tlefor has accrued before the order of adjudication or winding up is made be
• a -deS to be included among the debts which under section 64 of the Insélvancy.
4Q1, i955 or under section 530 of the Corlipanies Act, 1956 ire to be paid in priority
to all other-debts in the distribution of the property of the insotveit or the assets
of the codpany being wOund up as the case may be.
Employer not to rSwe rnige etc.--Noeniploycr shall by reason only
• of his liability for the payment of any contribution to the fil, reduce whether.
directly or indirectly the wages of anjientployee to whom the scheme applies or
the total quantum of benefits to which the employee is entitled under the terms of
his employment express or implied. . .
MEmbersof Board etc, to be public servants—Every Director of the
Board, the Chief Welfare Fund Inspector and every Welfare Fund -Inspector
ppoinS under this Act shall be deethãd toe a public tenant within the meaning
ofsectionzlofthelndianpetialcode. . .
• 14. Penally.—{l) Whoever for the pwpose M avoiding any-payment to be
made by himself under this Act or widcflhe scheme or of enabling anyotber person
to avoid such payment knowingly makes or causes to be made any thIle stAtement
or false represcñti on shall be punishable with impthotthicnt for a tans which may
extend to jnonths or with fine which may extend to 'one thousand rupees, or
withboth.
(2) WboevcrconUavenfloTndefràtirnpt,ingwithAoyof*c
• proVisions of this1ct or of the scheme shk if no other penalty is elsévbcre
• . provided by or under this Act for such cori¼avention ornoncotppliarice, tt .
punishable with imprisonment for a tennwbich fr bdendtctl.ne rndt%ot with 'N
fine Which may extend to five hundred )upeea or with -...-
• '(2A) Nocowt inferith to that ofajtzdjcial strateMthe fit&th
'4*.: •-;:. ___ -
Q No eou&hall take C5gitlsunca of any offenct p
thisMt except ol a eport$Cfiñgof the facts constituting suI
withthipintiousaarLCtiOuOf St Cbiàf Welfare Fund Inspecto
14 A. Enhanced punishment far default in paymen ployees
contributions already 'dethscted.—(l) WhoeQer makes default in thc"ymeflt of
the employees sham of the contribution to the funflr having dedticId it fenn
the wages. of the employees, in accordance with the prSions of this Act or the
Scheme shall be punishable with inprisonment fora tcmi'which ma 'xtendto one.
year but which shall not be less than three months and With fine w ich may extend
".tofourthonsandntpees.. .
(2) Notwithstanding anything contained in the code of criminal
procedure, 1973 (Ceniral Act 2 of 1974); an otThnce under sub section (I) shaft be
cognialt. . . .
• - - 1411. Enhanced punishment for Second or subsequent offence.—Whoev*
having been convicted by a court of an offende punishable under this Act, commits.
the same offence again shall be punishable for every such subsequent offence with
imprisonment for a term which may extend to one year but which shall not he less
than three months and with free which may eatead to fourthousand rupees.
15. Offence by Companies—(l) If the per$on committing an offence under
thisAct isa company r eveiy, offlcer.of the compaffy who is in default as well as the
cémpany; shill be deemed to be guilty of the offence and shalt be 'liable to be
proceeded against and punished accordingly:
Provided that in any proceeding against an officer of the company in respect'
of an offence under this Act is appears to the Court hearing the ease that the offencc
is attributable to the 'negligence, default, breach of duty, misfeasance or,breach of
trust committd by the officer, but that he has noted honestly and reasonably, and
that having regard to all the circumstances of the case, including those connected
with his appointment he out fairly tobe excused, the Court mdy relieve him either
wholly or partly, from his liability on such terms as itniay think fit S
(2) NoSithstanding anything contained in sub-section (I), where an
offence under this Act has been commited by a Eompany and it is proved that the
offence has been committed with the consent or connivance of, or is attributable to
any wilfiul negligence, default, breach of duty, rnisfeasance'or breach-of trust on
the part of any officer of the company/such officer of the company, shall be deemed
to heUtlty of offence and shalt be liable to be proceeded against and punished
/ atcordingly. . .
&planation.-t,br the purpose of this section,-
)tccenpany" means any body corporate and includes a firm, a co-operative
society of other association of individuals;'
"Director" in relation to a finn means a parther in the firm.; .• H
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"Officer of die èompanf means the Móarg Directot Directors;.
Managing Agent, Secrttaty, Tmas4rcràt4anagr of.thecoinpany and includes
the office bearers of a fir co-operative i' or. niañ000fbxbviduals; and
"Officer of th&company who is in deft&' means any officer of the
company who is ImSingly guilty of not'cOmpliance, failure or conbavention of
the provisions of this Actor the Schathtade thereunder or who kfiowingly and
t'illy authorises or permits such nonmpUaMe, failure orconbaventioñ..
IS& . Directions by Gàvernme,jg—The Govertunent May, after consultation
with the Board, give to the Board genmi ã,uuctions to be foflowed by the Board.
(2) In exercise of its powers aodpetformaacof its duties under this
Act, the Board sball.not depaitfronz any general instructions issued under
sub-iection (I), except with the previous permission of the Govenunent
* 1'5B. .Powèrtoo1deihzthy_(l1iieGovemmentmjy,.atanytijne,çpojm
any ptrson to inquire into the working oftho. Board and to submit a mpozt•tothe
Govrmmcnt . . .
(2) The Board shall give the penn so appointed all facilities for the proper •:.
conduct of the üiquisy and furnish to him such documenti, accournsorinformatiâ.
in possession of th' Board as he niay.require. . -. . . ,. '..
fl5C. Powerto Supersede the Boa,d.— (1)14 ân,considaution df the teppit
under section 158 or otherwise, the Government arenf opinion that the BasS has
paisinitIy made default in the performance of the duties imposed on itby winder
the provisions of this Act or the scheme or has exceeded or abused its pgm, the
GovernMent may, by notification in the Gazette, itiperscile, the Dodd fri such period
not exceedingrix months as may be specified in the noificatio
Provided that, before Issuing a notification tinder this sub-section', the
Government shall give a reasonable opportunity to the Bond to show cause ihy it
should not be superseded and shill consider the aplAnaions and *ctios if
any, of the Board.
(2) Upon the publication ofañotificationunder sub-section (1),
all the members ,f the Board shall; as from the
publiátion, vacate their offices as stich members; ..
nithepowersanddutieswhichmaybeeiercisedorp.jfo.ns
by the Board shall, during the periodof euperseesion be exercised orperformed by
such officer or officers as may be specified in the notificaDon4'.
(a) all funds and other prvpettiei csted lathe BOsS ibsU, dog
the pSod of supetsession, vest in the GOVeZWIIenL .. :. .
(3) Onthe expiration of the period of supersesskOn4ecifitd.i.itbt
notification issued under sub-section (l),theGovenimentsltaljreconstitute the
Beardm the manna provided in section 6"
ei R 0111.
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'.95 I); Power to bonvw.---The Board may, with the previous approval of
th Governmtttt and subject to such terms and conditions as may be specified by
the Government, boitow money for the purposes of the Scheme.
15E. Audit pf Accounts of the Board--The accounts of the Board shall be
examined and audited once in every year by the Director of Local Fund Audit.
15K Laying of annual report and audited accounts of the Board before the
Legislative Assembly—(l ) The copy of the annual report of the Board, prepared
under the direction of, and approved by, the Board together with an audited
statement of accounts shall be submitted to Government before the end of the
month of December, evcry ycati
(2).The Government shall, as soon as the receipt of the same, cause to be
laid on the table of the Legislative Assembly.
• 16. Deleted.
17: Protection for acts done in good faith—No suit or other legal
proceeding shall he against any Director of the Board or the Chief Welfare Fund
liisptctor or any other person in respect of anything which is in good faith doneor
intended to be dane Under this Act or under the scheme.
*12A. tBar of jurisdiction of civil courts—No civil court shall have
jurisdiction to settle, decide or deal with any question or to determine any matter
which is by or udder this.Act required to be settled, decided or deaLt with or to be
determined by the Góvesnment or the Board or the Chief Welfare Fund Inspector or
any Welfare Fund Inspector".
18. Specie/provision for transfer and vesting ofwelfarefrnds established
by custom or agreement—MI welfare funds established either by custom or
agreement before the date of commencement of this Act and standing to the credit
of the employees on the date of commencement of thisAct shall, notwithstanding
anything to the contrary contained in any law for the time being in fbrce or in any
deed or other instrument, stand transferred to and vest in the find established under
section 3 and shall be credited to the accounts of the employees entitled thereto in
t he jtñid
* 19. P6wer to make rute.c.—(t) The Government, may by notification in
• the Gazette, make rules for the purpose of carrying into effect the provisions of this
Act..
(2) Every rule made under this Act shall be Laid, as soonas may be after
it is made, before the Legislative Assembly while it is in sessiorf for a total period
of fourteen days which may be comprised in one session or in two successive
sessions, and if, bakre the expiry of the session in which it is so laid or the session
immediately following, the Legislative Assembly r.oakes any modification in the rule
or detides that the rule should not be made1 the rule ihall thereafter have effect
only in such nwdified form or be no effect, as they case may be; so however that
any sash modification or annulment shall be without prejudice to the validity of
aaything previouslydorie under that nile".
- ScMto
[See Section 3 (3)] :•--
MATrFRS FO!. WmCR!aovIsloN MAY BEMAD N Tlili
I. The time and maimer in which contributions shall be made to the Sd by.
employers ardby, or on behalf of emptâyecs (whether employed directly, or by or
through a cohtractor) the contributions which an.employee may-make tinder
section 4 and The manner in which such ctntributivnj may he recovered.
the manner in which cmploya'. cottribrstians may be recovered by
colincton from employees employed by or through such contractors,
,_y payment by the employer of such sum of money as may be
necessary to meet the cost of administetisig the fund and the rate at which and the
manner in which such payment shall be made.
The constitution bf any con4nijtee for assisting the BqaM
The manner in which accounts shall be kepi, the invesünent of inoney
belonging- to the fluid in accotdance with any directions issued or conditions
specified by the Government, the preparation of the budget, the audit of accounts
and the submission of reports to the Government. .:
The conditions wider which1withdrawals from the fund may be permitted
and any deduction or forfeiture may be made and the maximum amount of such
deduction or forfeiture. .
The fixation by the Governnnt in consultation with the Board thente of
interest payible to membEà.
The form in which an employee shall throish pafliculara about himself and.
his family whenever required..
S. The nómindtion of a person to receive the amount standing to the credit
of a member after his dcath and the cancellition or variation of such nomination,
9. The registers and records to ?e maintained with respect to the employees
and the returns robe furnished by the enployeesorconnactora,
tO. The form or design of any identity card, token or discfor the purpose of
identifying any employee and for issue, custody ondieplacement thereof.
II. The fees to be levied for ao of die purposes specified in this Schedule.
12. The further powers, if any, whichinay be exercised by the officers
• appointedunderthéAct - -
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.13: The conditions under which a member may be permitted to pay premia
on1ifeSce6umthe1id
The manner in which the Directors of the Board shall be chosen and
• appointed. .
The conditions of service, duties and remuneration of officers apppinted
under this Act. -
The manner in which any welfare fund vested under section 18 is to be
bmught and credited to the accounts of the employees entitled thereto in the fund.
*16A.The rate of gratuity payable to members and the conditions for such
payment.
"16AA. Eligibility for, and the manner of payment of, pension from the .
fund....
•"' I6AAA. Eligibility for and the manner of payment of compensation
*ointhe fund.
The condititins under which any amount due to the Board may be •
writtenoff.
Any other matter which is to be provided for in the scheme or which
may be necessary or proper for the pulpose of iitiplemeñting.the scheme.
Ms amended by the Kerala Toddy Workers' Welfare Fund (Amendment) Act,
1978-It shall conic into kite with effect from 1-2-1919.
"As amended by the Keraia Toddy Workers' Welfare Fund (Amendment) Act,
1978(31 of 1978). It thaI1 come into force with effect kin1-4-1979.
"M amend4 by the1S a Toddy Workers' Welfare Fund (Amendment)
Act 1996(3 of1996). it shall come into force from 26-3-1996.
tm'As amended by the Kerila Toddy Workers' Welfare Fund (Anleudment)
• Ordinance 2009 (5 of 2009) it shall come into force with effect from
19-1-2009. ., . .