LexThe KERALA MOTOR TRANSPORT WORKERS' PAYMENT OF FAIR WAGES ACT 1971
Kerala · state statute
Open in Lexace · Ask the AI about this actTHE KERALA MOTOR TRANSPORT WORKERS’ PAYMENT
OF FAIR WAGES ACT 1971 1
(Act 23 of 1971)
An Act to provide for payment of fair rates of wages for motor transport workers in the
State of Kerala and for matters incidental thereto
Preamble .-WHEREAS it is expedient to provide for payment of fair rates o f
wages for motor transport workers in the State of K erala and for matters incidental
thereto ;
BE it enacted in the Twenty Second Year of the Republic of India as follows:-
1. Short title, extent and commencement .- (1) This Act may be called the
Kerala Motor Transport Workers’ Payment of Fair Wages Act, 1971.
(2) It extends to the whole of the State of Kerala.
(3) It shall be deemed to have come into force on the first day of April,
1969.
2. Definitions .- In this Act, unless the context otherwise requires,-
(a) “employer” means in relation to any motor transport undertaking, the person who o
r
the authority which, has the ultimate control over the affairs of the motor transport
undertaking, and where the said affairs are entrust ed to any other person whether called
a manager, managing director, managing agent or by any other name, such other person ;
(b) “motor transport undertaking” means a motor t ransport undertaking
including a private carrier engaged in carrying passengers or goods or both b y road for
hire or reward ;
(c) “motor transport worker” means a person who i s employed in a moto
r
transport undertaking directly or through an agency , whether for wages or not, to wor k
in a professional capacity on a transport vehicle o r to attend to duties in connection with
the arrival, departure, loading or unloading of suc h transport vehicle and includes a
driver, conductor, cleaner, station staff, line checking staff, booking clerk ; cash clerk,
depot clerk, time keeper, watchman, or attendant ;
(d) “fair wages” means the rate of wages payable to the motor transport
workers specified in the Schedule to this Act or th e agreed rate of wages whichever is
higher.
3. Fair wages payable to motor transport workers .- Notwithstanding
anything contained in any other law, rule, order or notification having the force of law o
r
contract, every employer shall pay to any motor tra nsport worker under his employment
fair wages in respect of his employment, or the work done in such employment:
Provided that the arrears of fair wages payable b y an employer for any perio d
prior to the date of publication of this Act in the Gazette shall be paid before the expiry
of six months after the date of such publication in not mere than six monthly
instalments.
2 [“Provided further that the arrears of fair wages payable by an employer by
virtue of the Kerala Motor Transport Workers’ Payme nt of Fair Wages (Amendment)
Act, 1988 for any period prior to the date of publication of the said Act shall be pai d
before the expiry of three months after the date of such publication , in not more than
three monthly instalments.”]
4. Penalty for non-payment of fair wages.- Any employer who refuses to pay
fair wages as provided in this Act to any motor tra nsport worker without reasonable
cause shall, on conviction be punishable with impri sonment for a term which may
extend to six months or with fine which may extend to five hundred rupees or with both.
5. Application by motor transport workers not included in the schedule .- (1)
Any motor transport worker may within a period of on e month from the date o
f
publication of this Act in the Gazette, make an app lication to the Labour Commissione r
that he has not been included in a category of the schedule
(2) On receipt of such an application the Labour C ommissioner may,
after hearing the applicant and the employer and ma king such enquiries as he may
consider necessary pass orders deciding the categor y in which the applicant is to be
included.
(3) Against the orders of the Labour Commissioner an appeal shall lie to
the Government. The appeal shall be filed within one month of the date of receipt of the
orders of the Labour Commissioner.
6. Cognizance of offences.- (1) No court shall take cognizance of an offence
under this Act save on complaint made by such autho rity as the Government may, by
notification in the Gazette, specify.
(2) No court inferior to that of a Magistrate of the First Class shall try any
offence under this Act.
3 [“6A. Power of Government to amend the Schedule.- (1) The Government may
at any time and shall, at the expiration of five ye ars from the 15 th day of January, 1997
and thereafter at the expiration of every five year s, by order published in the Gazette
revise the rate of wages payable to the motor transport workers specified in the Schedule
to this Act by suitably amending the Schedule.
(2) Every notification made under this section sha ll be laid, as soon as
may be after it is made, before the Legislative Ass embly while it is in session for a total
period of fourteen days which may be comprised in o ne session or in two successive
sessions and if before the expiry of the session in which it is so laid or the sessio n
immediately following, the Legislative Assembly makes any modification in the
notification or decides that the notification shall not be made, the notification shall
thereafter have effect only in such modified form o r be of no effect, as the case may be;
so however that any such modification or annulment shall be without prejudice to the
validity of anything previously done under that notification.”]
7. Saving of other laws .-The provisions contained in this Act shall be i
n
addition to, and not in derogation of the provision s contained in the Payment of wages
Act, 1936 (Central Act 4 of 1936), the Minimum Wage s Act, 1948 (Central Act 11 o f
1948), the Motor Transport Workers Act, 1961 (Centr al Act 27 of 1961) and the
Industrial Dispute Act, 1947 (Central Act 14 of 1947).
8. Repeal and Saving .-(1) The Kerala Motor Transport Workers’ Payment o
f
Fair Wages Ordinance, 1971 (8 of 1971) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken or any
proceeding instituted under the said Ordinance shal l be deemed to have been done o r
taken or instituted under this
4 [ “SCHEDULE A
Category of
Employees
Pay Scale
I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
III
A
1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1600-30-1750-35-1925-40-2125-45-2350
Class of Employers I
(Employers owning 25 or
less than 25 Vehicles)
VI 1625-35-1800-40-2000-45-2225-50-2475
I 1475-10-1525-15-1600-20-1700-25-1825
II 1500-15-1575-20-1675-25-1800-30-1950
III A 1525-20-1625-25-1750-30-1900-35-2075
III B 1550-20-1650-25-1775-30-1925-35-2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1615-30-1765-35-1940-40-2140-45-2365
Class of Employers II
(Employers owning 26 or
more Vehicles)
VI 1640-35-1815-40-2015-45-2240-50-2490
Rules for fixation of Pay .-(1) The initial pay of a motor transport worker s hall be
fixed in the revised scale by adding the following, namely:-
(a) the basic pay in the existing scale,
(b) an amount of Rs.750 equivalent to dearness All owance point betwee n
500 and 1000, and
(c) an amount equal to 10% of the total amount men tioned in items (a)
and (b)
(2) The pay shall be fixed in the revised scale on the basis of the amoun
t
computed under sub-rule (1) if the same is a stage in the revised scale and, if not, at the
stage next above the amount so computed.
(3) Every motor transport worker who has put in mo re than 5 years o
f
service on or before 15 th day of January, 1997 shall be paid one increment i n the revise d
scale as weightage on completion of every five years of service. The pay of such worke r
shall be fixed in revised scale after adding the we ightage in the pay fixed under sub-rule
(2)
(4) For the purposes of these rules,
(a) “existing scale” means the scale mentioned in the Schedule
immediately prior to 15 th day of January 1997.
(b) “revised scale” means the scale substituted in the Schedule by the
Kerala Motor Transport Worker’s Payment of Fair Wages (Amendment) Act, 1977.
Note :
I. Dearness allowance :- The Dearness Allowances shall be paid on the basi s o
f
the All India Average Consumer Index Number publish ed by Labour Bureau, Simla fo r
the half years beginning from January to June and J uly to December every year at the
rate of rupees 2 per mensem for every point above 1000 points. The amount of Dearness
Allowance for January to June and July to December has to be calculated and paid in
September and March respectively.
II. House Rent Allowance .-Every worker shall be paid House Rent allowance, a
t
the rate of rupees 30 per mensem.
III. Grade .- Every worker who has ten years continuous service in a post without
any promotion shall be granted higher grade in the scale of pay of the immediate highe r
post.
IV. Washing Allowance .- Every worker shall be paid Washing Allowance at t he
rate of rupees 10 per mensem.”]
SCHEDULE B
CLASSIFICATION OF WORKERS
Category I – Unskilled
1 Cleaner 12 Peon
2 Helper 13 Khalasi
3 Loadman 14 Liftman
4 Porter 15 Gust Room attendant
5 RampAttendant 16 Sanitary Worker
6 Attendant/Attender 17 Roneo duplicator/Duplicating
Operator
7 Mazdoor 18 Sorter
8 Hammerman 19 Record Supplier
9 Packer 20 Daftry
10 Sweeper 21 Adrema Operator
22 Nursing Orderly
11
Watchman/Chowkidar/Gate
Keeper/Sepoy/Armed
Guard
5[“23 Backdoor Conductor or Assistant
Conductor”]
Category II – Semi -skilled
1 Conductor 22 Telephone Operator
2 Booking, Delivery and other
clerks in Goods Transport
23 Compounder/Dresser
3 Load Reporter 24 Storeman
4 Time-keeper (working at places
other than workshop depots and
offices)
25 Store Assistant
6[5 ***************] 26 Tracer
[6 ***************] 27 Assistant Draughtsman
[7 ***************] 28 Telephone Assistant
[8 ***************] 29 Assistant Cashier
[9 ***************] 30 Steno-typist
[10 ***************] 31 Assistant Store-keeper
[11 ***************] 32 Gardener
[12 ***************] 33 Watch and Ward Inspector
[13 ***************] 34 Record Assistant
[14 ***************] 35 Salesman
15 Assistant Liner 36 Shroff
16 Assistant Binder 37 Security Havildar
17 Assistant Compositor 38 Assistant Fire Warder
18 Stitching man 39 Record Keeper-cum-
Librarian
19 Cutting man 40 Inquiry Clerk
20 Junior Clerk 41 Estimator
42 Work Assistant 21 Typist 43 Blue Printer
Category III - Skilled -A
1 Checking Supervisor 14 Receptionist
2 Planning Inspector 15 Binder
3 Checking Inspector 16 Fire Warden
4 Time-keeper in workshop offices
and deposits
7 [“17 Assistant Fitter
5 Senior clerk 18 Assistant Tyre-man
6 Stenographer 19 Assistant Electrician
7 Store-keeper 20 Assistant Carpenter
8 Advertisement assistant 21 Assistant Backsmith
9 Art executive 22 Assistant Welder
10 Purchase assistant 23 Assistant Turner
11 Store Verifier 24 Assistant Greaser
12 Draughtsman 25 Assistant Battery-man
13 Statistical Clerk 26 Assistant Painter.”]
Category III - Skilled – B
1 Driver 17 Tinsmith
2 Technical Inspector 18 Assistant Mechanic
3 Route Inspector 19 Plumber
4 Tyre Examiner 20 Tinker
5 Crane Operator 21 Liner
6 Driving Inspector 22 Boilerman
7 Fitter 23 Machinist
8 Electrician 24 Pumb tender
9 Carpenter 25 Vulcaniser
10 Blacksmith 26 Assistant Electric
Supervisor
11 Welder 27 Overseer
12 Turner 28 Nurse
13 Tyreman 29 Comptist
14 Greaser 30 Cashier
15 Batteryman 31 Junior Assistant
16 Painter 32 Junior Accountant
Category IV – Skilled
1 Traffic Supervisor 8 Head Clerk
8 [2 *******************] 9 Statistical Superintendent
3 Electric Vulcanicer 10 Legal assistant
4 Head Painter 11 Confidential Secretary to
Chairman
5 Head Spray Painter 12 Chief Store Keeper
9[6 *******************] 13 Audit Assistant
7 Electric Supervisor 14 Head Drughtsman
Category V – Junior Supervisory
1 Superintendent of Training 9 Inspection and Claim
Officer
2 Public Complaint Officer 10 Medical Officer
3 Deputy Superintendent of
Operation
11 Junior Accounts Officer
4 Assistant Foreman 12 Advertisement Officer
5 Assistant Works Superintendent 13 Accident Officer
6 Store Supervisor 14 Auditor
7 Purchase Supervisor 10 [“15 Mechanic/Head Mechanic
8 Technical supervisor 16 Chief Mechanic”]
Category VI – Senior Supervisory
1 Depot Manager 8 Office Superintendent
2 Superintendent of Operation 9 Superintendent
workshop/Legal Assistant
3 Traffic Superintendent 10 Supervisor
Establishment/Statistic/Labour
4 Foreman 11 Statistical Officer
5 Accountants 12 Administrative and Personnel
Officer
6 Inspector of Accounts 13 Technical Officer
7 Internal Auditor 14 Assistant Manager
THE KERALA MOTOR TRANSPORT WORKERS' PAYMENT OF FAIR
WAGES (AMENDMENT) ACT, 1988 [1]
(ACT 19 OF 1988)
An Act to amend the Kerala Motor Transport Workers' Payment of FairWages Act,
1971.
Preamble. — whereas it is expedient to amend the Kerala Motor Tran sport Workers'
Payment of Fair Wages Act, 1971 for the purposes here inafter appearing;
BE it enacted in the Thirty-ninth Year of the Republic of India as follows : —
1. Short title and commencement.— (1) This Act may be called the Kerala Motor
Transport Workers' Payment of Fair Wages (Amendment) Act, 1988 .
( 2) It shall be deemed to have come into force on the 1st day of April, 1987.
2. Amendment of section 3. — In the Kerala Motor Transport Wo rkers' Payment of
Fair Wages Act, 1971 (23 of 1971) (hereinafter referred to as the principal Act), in
section 3, after the proviso the follow ing proviso shall be inserted, namely: —
“Provided further that the arrears of fair wages payable by an employer by virtue of
the Kerala Motor Transport Workers' Payment of Fair Wages (Amendment) Act, 1988
for any period prior to the date of publication of the said Act shall be paid before the
expiry of three months after the date of such publication, in not more than three monthly
instalments.”
3 . Substitution of Schedule A.— In the principal Act, for Schedule A, the following
Schedule shall be substituted, namely : —
“SCHEDULE A
Category of Employees Pay Scale (Rs.)
Class of Employers I
(Employers owning 25 or less
than 25 vehicles)
I
600-8-640-10-690-12-750
II 620-10-670-12-730-15-805
IIIA 635-12-695-15-770-18-860
IIIB 655-15-730-18-820-21-925
IV 670-15-745-18-835-21-940
V 690-17-775-20-875-23-990
VI 710-18-800-21-905-25-
1030
SCHEDULE A- (cont)
Category of Employees Pay Scale (Rs.)
Class of Employers II
(Employers owning 26 or more
vehicles)
I
600-8-640-10-690-12-750
II 620-10-670-12-730-15-805
IIIA 635-12-695-15-770-18-860
IIIB 655-15-730-18-820-21-925
IV 670-15-745-18-835-21-940
V 700-18-790-21-895-24-
1015
VI 720-18-810-22-920-25-
1045
Note:
Dearness Allowance.— The fair wages are equated to 500 points of the average of
the all India Consumer Price Index of Industrial Workers for the year 1986, that is to say,
661 (Base 1960-100). For every point of rise above 500 points, the workers shall be paid
Dearness Allowance at the rate of Rs. 1.50 per mensem.
The Dearness Allowance is subject to adjustments, every six months on the basis of
the All India Average Consumer Index Number Published by Labour Bureau, Simla, for
the months from January to June and July to December of the Year respectively, that is to
say, the amount of Dearness Allowance for January to June and July to December has to
be calculated and paid in September and March respectively.
House Rent Allowance.— Workers shall be paid House Rent Allowance at the rate of
Rs. 20 per mensem.
Fitment Rules.— The existing fair wages of a worker includes his bas ic pay, fixed
Dearness Allowance of Rs. 88.20 (200 points), variable Dearness Allowance at Cost of
Living Number (300 points x 90 paise per point) and interim relief of Rs. 35.
Every worker who is drawing fair wages at the existing rate will be brought on to the
revised pay scale with effect from the first day of April, 1987 and fitted into that pay
scale at the appropriate stage, either at the initial or higher stage in the revised pay scale
as the case may be”.
4. Repeal and saving. —(1) The Kerala Motor Transport Workers' Payment of Fair
Wages (Amendment) Ordinance, 1988 (13 of 1988) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action 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.
ACT 5 OF 1997 [1]
THE KERALA MOTOR TRANSPORT WORKERS' PAYMENT
OF FAIR WAGES (AMENDMENT) ACT, 1997
An Act further to amend the Kerala Motor Transport Workers' Payment of Fair
Wages Act, 1971.
Preamble : — WHEREAS it is expedient further to amend the Kerala Motor
Transport Workers' Payment of Fair Wages Act, 1971 (23 of 1971), for the purposes
hereinafter appearing;
BE it enacted in the Forty-eighth Year of the Republic of India as follows: —
1 . Short title and commencement : — (1) This Act may be called the Kerala Motor
Transport Workers' Payment of Fair Wages (Amendment) Act, 1997.
(2) It shall be deemed to have come into force on the 15th day of January, 1997.
2 . Insertion of new section 6A : — In the Kerala Motor Transport Workers'
Payment of Fair Wages Act, 1971 (23 of 1971) (hereinafter referred to as the principal
Act) after section 6 the following section shall be inserted, namely: —
"6A. Power of Government to amend the Schedule : — (1) The Government may at
any time and shall, at the expiration of five years from the 15th day of January, 1997 and
thereafter at the expiration of every five years, by order published in the Gazette revise
the rate of wages payable to the motor transport workers specified in the Schedule to this
Act by suitably amending the Schedule.
(2) Every notification made under this section shall be laid, as soon as may be after
it is made, before the Legislative Assembly while it is in session for a total period of
fourteen days which may be comprised on 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 notification or
decides that the notification shall not be made, 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 annulment shall be without prejudice to the validity of anything
previously done under that notification.".
3 . Substitution of Schedule A : — For Schedule A of the principal Act the followi ng
Schedule shall be substituted, namely: —
"SCHEDULE A
Category of Employees Pay Scale
Class of Employers I I 1475-10-1525-15-1600-20-1700-25-1825
(Employers owing 25
or less than 25 Vehicles) II 1500-15-1575-20-1675-25-1800-30-1950
IIIA 1525-20-1625-25-1750-30-1900-35-2075 IIIB 1550-20-1650-25-1775-30-1925-35-
2100
IV 1575-25-1700-30-1850-35-2025-40-2225
V 1600-30-1750-35-1925-40-2125-45-2350
VI 1625-35-1800-40-2000-45-2225-50-2475
Class of Employers II I 1475-10-1525-15-1600-20-1700-25-1825
(Employers owing 26 or II 1500-15-1575-20-1675-25-1800-30-1950
more Vehicles) IIIA 1525-20-1625-25-1750-30-1900-35-2075
IIIB 1550-20-1650-25-1775-30-1925-35-2100 IV 1575-25-1700-30-1850-35-
2025-40-2225 V 1615-30-1765-35-1940-40-2140-45-2365 VI 1640-35-1815-40-2015-
45-2240-50-2490
Rules for Fixation of Pay : — (1) The initial pay of a motor transport worker
shall be fixed in the revised scale by adding the following, namely: —
(a) the basic pay in the existing scale.
(b) an amount of Rs.750 equivalent to Dearness Allowance point between 500
and 1000, and
(c) an amount equal to 10% of the total amount mentioned in items (a) and (b).
(2) The pay shall be fixed in the revised scale on the basis of the amount
computed under sub-rule (1) if the same is a stage in the revised scale and, if not, at the
stage next above the amount so computed.
(3) Every motor transport worker who has put in more than 5 years of service on
or before 15th day of January, 1997 shall be paid one increment in the revised scale as
weightage on completion of every five years of service. The pay of such worker shall be
fixed in revised scale after adding the weightage in the pay fixed under sub-rule (2).
(4) For the purposes of these rules,
(a) "existing scale" means the scale mentioned in the Schedule immediately prior
to 15th day of January, 1997.
(b) "revised scale" means the scale substituted in the Schedule by the Kerala
Motor Transport Workers' Payment of Fair Wages (Amendment) Act, 1997.
Note:
1. Dearness Allowance: — The Dearness A llowances shall be paid on the basis
of the All India Average Consumer Index Number published by Labour Bureau, Simla
for the half years beginning from January to June and July to December every year at the
rate of rupees 2 per mensem for every point above 1000 points. The amount of Dearness
Allowance for January to June and July to December has to be calculated and paid in
September and March respectively.
II. House Rent Allowance : — Every worker shall be paid House Rent Allowance,
at the rate of rupees 30 per mensem
. III. Grade : — Every worker who has ten years continuous service in a post
without any promotion shall be granted higher grade in the scale of pay of the immediate
higher post.
IV . Washing Allowance : — Every worker shall be paid Washing Allowance at
the rate of rupees 10 per mensem.".
4. Amendment of Schedule B:-- In Schedule B of the principal Act, under the
heading "Classification of Workers", —
(a) under the sub heading "Category I, Unskilled", after serial No.22, the
following serial number and entry shall be added, namely: —
23 Backdoor Conductor or Assistant Conductor";
(b) under the sub heading "Category II, Semiskilled" the following serial numbers
and the entries shall be omitted, namely: —
"5. Assistant Fitter
6. Assistant Electrician
7. Assistant Carpenter
8. Assistant Blacksmith
9. Assistant Welder
10. Assistant Turner
11. Assistant Tyre-man
12. Assistant Greaser
13. Assistant Battery-man
14. Assistant Painter.";
(c) under the sub heading "Category III Skilled A", the following serial numbers
and entries shall be added, namely:
17. Assistant Fitter
18. Assistant Tyre-man
19. Assistant Electrician
20. Assistant Carpenter
21. Assistant Blacksmith
22. Assistant Welder
23. Assistant Turner
24. Assistant Greaser
25. Assistant Battery-man
26. Assistant Painter.";
(d) under the sub heading "Category IV Skilled", the following serial numbers and
entries shall be omitted namely:
"2. Mechanic/Head mechanic
6. Chief Mechanic";
(e) under the sub heading "Category V Junior Supervisory" the following serial
numbers and entries shall be added, namely: —
"15 . Mechanic/Head Mechanic
16. Chief Mechanic.";
5. Repeal and saving:-- (1) The Kerala Motor Transport Workers' Payment of Fair
Wages (Amendment) Ordinance, 1996 (1 of 1997), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action 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.
GOVERNMENT OF KERALA
NOTIFICATION
The following Act of the Kerala State Legislature is hereby published for general
information. The Bill as passed by the Legislative Assembly received the assent of the
Governor on the 14 th day of October, 2023.
By order of the Governor,
K.
G. SANAL KUMAR ,
Law Secretary.
Dated , Thiruvananthapuram, 16th October, 2023
29th Kanni, 1199
24th Aswina, 1945.
No. 84/Leg.C2/2022/Law.
Law (Legislation-C) Department
©
േകരള സർപgടു6ാർ
Government of Kerala
2023
േകരള ഗസപgടവ7്
KERALA GAZETTE
അസാധാരണം
EXTRAORDINARY
ആധികാരികമായി പgടുടപസിപgട72െപgടവ0ടുപgട66ുപgട77പgടെ6
PUBLISHED BY AUTHORITY
Regn.No. KERBIL/2012/45073
dated 05-09-2012 with RNI
Reg No.KL/TV(N)/634/2021-2023
വാലപgടു2ം 12
Vol. XII
തിരുവനപgട7ടപുരം,
െചാപgടവല
Thiruvananthapuram,
Tuesday
2023 ഒപgട0െേടാബർ 17
17th October 2023
1199 കപgട77ി 30
30th Kanni 1199
1945 ആശപgടു5ിനം 25
25th Aswina 1945
നപgടവുർ
No. 3379
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
ACT 26 OF 2023
THE KERALA MOTOR TRANSPORT WORKERS’ PAYMENT OF
FAIR WAGES (AMENDMENT) ACT, 2023
An Act further to amend the Kerala Motor Transport Workers’ Payment of Fair Wages Act, 1971 .
Preamble .—W HEREAS , it is expedient further to amend the Kerala Motor Transport
Workers’ Payment of Fair Wages Act, 1971 (23 of 1971) for the purposes hereinafter appearing;
BE it enacted in the Seventy-fourth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Kerala Motor
Transport Workers’ Payment of Fair Wages (Amendment) Act, 2023.
(2) It shall come into force on such date as the Government may, by notification in
the Gazette, appoint.
2. Amendment of section 2.— In the Kerala Motor Transport Workers' Payment of Fair
Wages Act, 1971 (23 of 1971) (hereinafter referred to as the principal Act) in section 2,—
(i) the existing clause (a) shall be re-lettered as clause (ab) and before clause (ab)
as so re-lettered, the following clauses shall be inserted, namely:—
“(a) “authority” means the authority appointed under section 3A of the Act;
(aa) “Deputy Labour Commissioner” means the Deputy Labour Commissioner
of the State having jurisdiction in the respective areas;”;
(ii) after clause (ab), as so re-lettered, the following clauses shall be inserted,
namely:—
“(ac) “Inspector” means the Chief Inspector or any Inspector appointed under
sub-section (1) of section 4 of the Motor Transport Workers Act, 1961 (Central Act 27 of 1961);
(ad) “Labour Commissioner” means the Labour Commissioner of the State of
Kerala;”;
(iii) after clause (d) the following clause shall be inserted, namely:—
“(e) “Government” means Government of Kerala.”.
2
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
3. Insertion of new section 3A.— After section 3 of the principal Act, the following
section shall be inserted, namely:—
“3A. Claims arising out of non-payment of fair wages and penalty thereof.—(1) The
Government may, by notification in the Gazette, appoint an officer not below the rank of a
Deputy Labour Commissioner of the State Government as authority to hear and decide for any
specified area, all claims arising out of payment of less than the fair wages to the motor
transport workers employed or paid in that area, including all matters incidental to such claims.
(2) Where a motor transport worker has any such claim of the nature referred to
in sub-section (1), he himself or any legal practitioner or any official of a registered trade union
authorised in writing to act on behalf of such worker or any Inspector or any person acting with
the permission of the authority appointed under sub-section (1) may apply to such authority for
a direction under sub-section (3):
Provided that every such application shall be presented in such form as may be
prescribed, within six months, from the date on which the fair wages become payable:
Provided further that any such application may be admitted after the said period of six
months, if the authority is satisfied that the applicant had sufficient cause for not making the
application within such period.
(3) When any application under sub-section (2) is entertained, the authority
shall hear the applicant and the employer responsible for the payment of fair wages under
section 3, or give them an opportunity of being heard, and after such further enquiry, if any, as
it may deem necessary, the authority may, without prejudice to any other penalty to which the
employer may be liable under this Act, direct that payment shall be made to the motor transport
worker, of the amount by which the amount actually paid to him falls short of the fair wages
actually payable to him, together with the payment of such compensation as the authority may
think fit, not exceeding ten times the amount of such deficit.
(4) If any amount directed to be paid under sub-section (3) is not paid by the
person liable for the payment thereof, within the time limit fixed by the authority in this behalf,
the authority shall, on application made to it by the person entitled thereto, either directly or by
any person authorised by him in writing, issue a certificate for that amount to the Collector,
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who shall recover the same as arrears of public revenue due on land and pay the same to the
person entitled thereto.
(5) Any person aggrieved by an order under sub-section (3) may, within sixty
days from the date of receipt of the order, prefer an appeal to the Labour Commissioner
(hereinafter referred to as the appellate authority):
Provided that no appeal shall be admitted unless, at the time of preferring the appeal, the
appellant either produces a certificate issued by the authority to the effect that he has deposited
an amount equal to the amount required to be paid under sub-section (3) or deposits such
amount with the appellate authority.
(6) The appellate authority may, after giving the parties to the appeal an
opportunity of being heard, confirm, modify or revise the decision of the authority.”.
4. Amendment of section 4 .—In section 4 of the principal Act, for the words “five
hundred rupees”, the words “two thousand rupees” shall be substituted.
5. Amendment of section 6 .—In sub-section (1) of section 6 of the principal Act, for the
word “authority”, the word “Inspector” shall be substituted.
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േകരള സർ്gയയ(ാർ
നിയമ (നിയമനിർേഠളെ9ാണ-സി) വകുേഠളതഴ്
വിേഠള2ൊപനം
േകരള സംേഠളട2ാന നിയമസഭയുെട താെഴേഠളതഴറയുേഠളെത ആക്േഠളഴട് െപാതുജനേഠള22ളുെട
അറിവിേലേഠളളടായി ഇതിനാൽ േഠളള2പസിേഠളെളെേഠളതഴടുേഠളഭെുേഠളെതു. നിയമസഭ പാേഠളഴഭാേഠളളടിയ േഠളള2പകാരമുേഠളടട
ബിേഠളറെിന് 2023 ഒേേഠളതരാബർ 14 -ാം തീയതി ഗവർേഠളതടറുെട അനുമതി ലഭിേഠളടതു.
ഗവർേഠളതടറുെട ഉേഠളഭെരവിൻേഠളള2പകാരം,
െക. ജി. സനൽ കുമാർ ,
നിയമ െസേഠളള2കേഠള29റി.
നേഠളെറർ 84/ െലഗ്.സി 2/2022/ നിയമം. തിരുവനേഠളെ2പുരം, 20 23 ഒേേഠളതരാ ബർ 16
1199 കേഠളെതി 29
1945 ആശേഠളളെിനം 24 .
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202 3-െല 26-ാം ആക്േഠളഴട്
2023-െല േകരള േമാേ്gയത)ാർ വാഹനെ്gയംൽാഴിലാളികൾ്gയയ(് ന്gയയയായമായ
േവതനം നൽകൽ (േഭദഗതി) ആക്്gയദ(്
1971-െല േകരള േമാേേഠള29ാർ വാഹനെേഠളഭൊഴിലാളികൾേഠളളട് നേഠളളളായമായ േവതനം
നൽകൽ ആക്േഠളഴട് വീേഠളഭരും േഭദഗതി െചേഠളടറുേഠളെതതിനുേഠളടട
ഒരു
ആക്േഠളഴട്
പീഠിക.—1971-െല േകരള േമാേേഠള29ാർ വാഹനെേഠളഭൊഴിലാളികൾേഠളളട് നേഠളളളായമായ േവതനം
നൽകൽ ആക്േഠളഴട് ( 1971-െല 23) ഇതിനുേശഷം കാണുേഠളെത ആവശേഠളളളേഠള22ൾേഠളളടായി വീേഠളഭരും
േഭദഗതി െചേഠളടറുേഠളെതത് യുേഠളളതമായിരിേഠളളടുകയാൽ ;
ഭാരത റിേഠളതഴേഠളറളിേഠളളടിെേഠളതത എ ഴുപേഠളഭെിനാലാം സംവേഠളഭ9രേഠളഭെിൽ താെഴേഠളതഴറയും േഠളള2പകാരം
നിയമമുേഠളഭരാേഠളളടുേഠളെതു:—
1. ചുരുേഠളളടേേഠളതഴരും േഠളള2പാരംഭവും.—(1) ഈ ആക്േഠളഴടിന് 2023-െല േകരള േമാേേഠള29ാർ
വാഹനെേഠളഭൊഴിലാളികൾേഠളളട് നേഠളളളായമായ േവതനം നൽകൽ (േഭദഗതി) ആക്േഠളഴട് എേഠളെത് േപര്
പറയാം.
(2) ഇത് സർേഠളളടാർ, ഗസേഠളഴട് വിേഠള2ൊപനംവഴി , നിേഠളടരയിേഠളളടുേഠളെത തീയതി മുതൽ
േഠളള2പാബലേഠളളളേഠളഭെിൽ വരുേഠളെതതാണ്.
2. 2-ാംവകുേഠളതഴിെേഠളതത േഭദഗതി.—1971-െല േകരള േമാേേഠള29ാർ വാഹനെേഠളഭൊഴിലാളികൾേഠളളട്
നേഠളളളായമായ േവതനം നൽകൽ ആക്േഠളഴടിെേഠളതത ( 1971-െല 23) ( ഇതിനുേശഷം േഠളള2പധാന ആക്േഠളഴട്
എേഠളെതാണ് പരാമർശിേഠളളടെേഠളതഴടുക) 2-ാം വകുേഠളതഴിൽ ,—
() നിലവിലുളള (എ) ഖേഠളഭളം (എബി) ഖേഠളഭളമായി പുനരേഠളളഴരം െചേേഠളടറേഠളഭരതും
അേഠളള2പകാരം പുനരേഠളളഴരം െചയ്ത (എബി) ഖേഠളഭളേഠളഭെിന് മുൻപായി താെഴേഠളതഴറയുേഠളെത
ഖേഠളഭളേഠള22ൾ േചർേേഠളളടേഠളഭരതുമാണ്, അതായത്:—
“(എ) “അധികാരേഠളട2ാനം ” എേഠളെതാൽ 3എ വകുേഠളതഴിൻകീഴിൽ നിയമിേഠളടതിേഠള29ുളള
അധികാരേഠളട2ാനം എേഠളെതർേഠളഭടമാകുേഠളെതു ;
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(എഎ) “െഡപേഠളളളൂേഠള29ി േലബർ കേഠളെ9ീഷണർ ” എേഠളെതാൽ ബേഠളെടെേഠളതഴേഠള29 േഠളള2പേദശേഠളഭെ്
അധികാരിതയുളള സംേഠളട2ാന െഡപേഠളളളൂേഠള29ി േലബർ കേഠളെ9ീഷണർ എേഠളെതർേഠളഭടമാകുേഠളെതു ;”;
( ) അേഠളള2പകാരം പുനരേഠളളഴരം െചയ്ത (എബി) ഖേഠളഭളേഠളഭെിനുേശഷം താെഴേഠളതഴറയുേഠളെത
ഖേഠളഭളേഠള22ൾ േചർേേഠളളടേഠളഭരതാണ്, അതായത്:—
“(എസി) “ഇൻസ്െപേഠളതരർ ” എേഠളെതാൽ 1961-െല േമാേേഠള29ാർ പരിവഹണ
െേഠളഭൊഴിലാളികൾ ആക്േഠളഴടിെേഠളതത ( 1961-െല 27 -ാം േകേഠളള2േഠളെെ ആക്േഠളഴട്) 4-ാം വകുേഠളതഴ് ( 1) -ാം
ഉപവകുേഠളതഴിൻ കീഴിൽ നിയമിേഠളടതിേഠള29ുളള ചീഫ് ഇൻസ്െപേഠളതരർ അെേഠളറെേഠള2ളിൽ ഏെതേഠള2ളിലും
ഇൻസ്െപേഠളതരർ എേഠളെതർേഠളഭടമാകുേഠളെതു ;
(എഡി) “േലബർ കേഠളെ9ീഷണർ ” എേഠളെതാൽ േകരള സംേഠളട2ാന േലബർ
കേഠളെ9ീഷണർ എേഠളെതർേഠളഭടമാകുേഠളെതു ;”;
( ) (ഡി) ഖേഠളഭളേഠളഭെിനുേശഷം താെഴേഠളതഴറയുേഠളെത ഖേഠളഭളം േചർേേഠളളടേഠളഭരതാണ്,
അതായത്:—
“(ഇ) “സർേഠളളടാർ” എേഠളെതാൽ േകരള സർേഠളളടാർ എേഠളെതർേഠളഭടമാകുേഠളെതു. ”.
3. 3എ എേഠളെത പുതിയ വകുേഠളതഴ് േചർേഠളളടൽ.—േഠളള2പധാന ആക്േഠളഴടിെേഠളതത 3-ാം വകുേഠളതഴിനുേശഷം ,
താെഴേഠളതഴറയുേഠളെത വകുേഠളതഴ് േചർേേഠളളടേഠളഭരതാണ്, അതായത്:—
“3എ. നേഠളളളായമായ േവതനം നൽകാേഠളഭെത് സംബേഠളെടിേഠളടത് ഉേഠളഭരാകുേഠളെത അവകാശ
വാദേഠള22ളും അതിനുളള ശിേഠളളഴയും.—(1) ഏെതേഠള2ളിലും ഒരു േഠളള2പേതേഠളളളക േഠളള2പേദശേഠളഭെ്
നിേയാഗിേഠളളടെേഠളതഴേഠള29ിരിേഠളളടുേഠളെതവേരാ അവിെട േവതനം നൽകെേഠളതഴടുേഠളെതവേരാ ആയ
േമാേേഠള29ാർ വാഹനെേഠളഭൊഴിലാളികൾേഠളളട് നേഠളളളായമായതിേനേഠളളടാൾ കുറേഠള2റ േവതനം
നൽകിയതിൽ നിേഠളെതുൽഭവിേഠളളടുേഠളെത എേഠളറൊ അവകാശവാദേഠള22ളും , അേഠള22െനയുളള
അവകാശവാദേഠള22ൾേഠളളട് ആനുഷംഗികമായ എേഠളറൊ കാരേഠളളളേഠള22ളുമുൾെേഠളതഴെട ,
േകൾേഠളളടുേഠളെതതിനും തീർേഠളതഴാേഠളളടുേഠളെതതിനു മുളള അധികാരേഠളട2ാനമായി സംേഠളട2ാന
സർേഠളളടാരിെേഠളതത െഡപേഠളളളൂേഠള29ി േലബർ കേഠളെ9ീഷണറുെട പദവിയിൽ താെഴയേഠളറൊേഠളഭെ ഏെതേഠള2ളിലും
ഉേദേഠളളളാഗേഠളട2െന , സർേഠളളടാരിന് ഗസേഠളഴട് വിേഠള2ൊപനം വഴി , നിയമിേഠളളടാവുേഠളെതതാണ്.
(2) (1) -ാം ഉപവകുേഠളതഴിൽ പരാമർശിേഠളടത സേഠളളെഭാവമുളള ഏെതേഠള2ളിലും
അവകാശവാദം ഒരു േമാേേഠള29ാർ വാഹന െതാഴിലാളിയ്േഠളളടുളളപേഠളളഴം , അയാൾേേഠളളടാ
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ഏെതേഠള2ളിലും ലീഗൽ േഠളള2പാേഠളതരീഷണർേേഠളളടാ അേഠള22െനയുളള െതാഴിലാളിേഠളളട് േവേഠളഭരി
േഠളള2പവർേഠളഭെിേഠളളടാൻ േരഖാമൂലം അധികാരെേഠളതഴടുേഠളഭെിയിേഠള29ുളള രജിേഠളഴെർ െചേഠളടറെേഠളതഴേഠള29
ഒരു െതാഴിലാളി സംഘടനയുെട ഔേദേഠളളളാഗിക ഭാരവാഹിേേഠളളടാ ഏെതേഠള2ളിലും
ഇൻസ്െപേഠളതരർേേഠളളടാ ( 1) -ാം ഉപവകുേഠളതഴുേഠളള2പകാരം നിയമിേഠളളടെേഠളതഴേഠള29 അധികാരേഠളട2ാനേഠളഭെിെേഠളതത
അനുവാദേേഠളഭൊടുകൂടി േഠളള2പവർേഠളഭെിേഠളളടുേഠളെത ഏെതേഠള2ളിലും ആൾേേഠളളടാ ( 3) -ാം ഉപവകുേഠളതഴുേഠളള2പകാരം
ഉളള ഒരു നിർേേഠളെരശേഠളഭെിനായി അേഠള22െനയുളള അധികാരേഠളട2ാനേേഠളഭൊട്
അേപേഠളളഴിേഠളളടാവുേഠളെതതാണ്:
എേഠളെതാൽ , അേഠള22െനയുളള എേഠളറൊ അേപേഠളളഴയും നിർേഠളതടയിേഠളളടെേഠളതഴടാവുേഠളെത
േഠളള2പകാരമുളള അേഠളഭെരം ഫാറേഠളഭെിൽ നേഠളളളായമായ േവതനം നൽേകേഠളഭരതായി വരുേഠളെത തീയതി
മുതൽ ആറു മാസേഠളഭെിനകം സമർേഠളതഴിേേഠളളടേഠളഭരതാണ്:
എേഠളെതുമാേഠളള2തമേഠളറെ , അേഠള22െനയുളള കാലയളവിനുളളിൽ അേപേഠളളഴ
സമർേഠളതഴിേഠളളടാതിരുേഠളെതതിന് അേപേഠളളഴകന് മതിയായ കാരണമുേഠളഭരായിരുേഠളെതുെവേഠളെത്
അധികാരേഠളട2ാനേഠളഭെിന് േബാേഠളെളേഠളളളമാകുേഠളെതപേഠളളഴം , േഠളള2പസ്തുത ആറുമാസേഠളളടാലയളവിനു
േശഷവും അേഠള22െനയുളള ഏെതാരു അേപേഠളളഴയും സേഠളളെീകരിേഠളളടാവുേഠളെതതാണ്.
(3) (2) -ാം ഉപവകുേഠളതഴ് േഠളള2പകാരമുളള ഏെതേഠള2ളിലും അേപേഠളളഴ സേഠളളെീകരിേഠളളടുേഠളെത
പേഠളളഴം , അധികാരേഠളട2ാനം , അേപേഠളളഴകെനയും 3-ാം വകുേഠളതഴുേഠളള2പകാരം നേഠളളളായമായ േവതനം
നൽകാൻ ബാേഠളെളേഠളളളേഠളട2നായ െതാഴിലുടമേയയും േകൾേേഠളളടേഠളഭരേതാ അവ൪േഠളളട്
പറയുവാനുളളത് പറയാൻ ഒരവസരം നൽേകേഠളഭരതും ആവശേഠളളളെമേഠളെത് കരുതുേഠളെത പേഠളളഴം
അേഠളള2പകാരമുളള കൂടുതൽ അേനേഠളളെഷണേമെതേഠള2ളിലുമുെേഠളഭരേഠള2ളിൽ , അതിനുേശഷം
അധികാരേഠളട2ാനേഠളഭെിന്, ഈ ആക്േഠളഴട് േഠളള2പകാരം െതാഴിലുടമ വിേധയനാേയേഠളളടാവുേഠളെത
മേേഠളഴടെതേഠള2ളിലും ശിേഠളളഴയ്േഠളളട് ഭംഗം വരാെത , േമാേേഠള29ാർ വാഹന െതാഴിലാളിേഠളളട്
യഥാർേഠളഭടേഠളഭെിൽ നൽകെേഠളതഴേഠള29 േവതനം അയാൾേഠളളട് യഥാർേഠളഭടേഠളഭെിൽ ലഭിേേഠളളടേഠളഭരതായ
നേഠളളളായമായ േവതനേഠളഭെിൽ നിേഠളെത് എേഠളള2ത കുറവാേണാ അേഠളള2തയും തുക , അേഠള22െന കുറവ് വേഠളെത
തുകയുെട പേഠളഭെിരേഠള29ിയിൽ കവിയാേഠളഭെതും അധികാരേഠളട2ാനേഠളഭെിന് യുേഠളളതെമേഠളെത്
േതാേഠളെതുേഠളെതതുമായ അേഠളള2പകാരമുളള നേഠളഴ2പരിഹാരേേഠളഭൊെടാേഠളതഴം നൽകുവാൻ
നിർേേഠളെരശിേഠളളടാവുേഠളെതതുമാണ്.
(4) (3) -ാം ഉപവകുേഠളതഴ് േഠളള2പകാരം നൽകുവാൻ നിർേേഠളെരശിേഠളളടെേഠളതഴേഠള29 ഏെതേഠള2ളിലും
തുക നൽകാൻ ബാേഠളെളേഠളളളേഠളട2നായ ആൾ , അധികാരേഠളട2ാനം ഇതിനായി നിേഠളടരയിേഠളടത
സമയപരിധിേഠളളടുളളിൽ നൽകാേഠളഭെപേഠളളഴം അധികാരേഠളട2ാനം , ആ തുക കിേഠള29ാൻ
അവകാശമുളള ആൾ േനരിേേഠള29ാ അെേഠളറെേഠള2ളിൽ അയാൾ അധികാരെേഠളതഴടുേഠളഭെിയ ഏെതേഠള2ളിലും
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ആൾ മുേഖനേയാ േരഖാമൂലം നൽകുേഠളെത അേപേഠളളഴയിൻേമൽ, ആ തുകയ്േഠളളടുളള ഒരു
സർേഠള29ിഫിേഠളളടേഠളഴട് കളേഠളതരർേഠളളട് നൽേകേഠളഭരതും , കളേഠളതരർ അത് ഭൂമിയിൻേമലുളള റവനേഠളളളൂ
കുടിേഠളഴളികെയേഠളെതതുേപാെല വസൂലാേേഠളളടേഠളഭരതും അത് അവകാശെേഠളതഴേഠള29 ആൾേഠളളട്
നൽേകേഠളഭരതുമാണ്.
(5) (3) -ാം ഉപവകുേഠളതഴ് േഠളള2പകാരമുളള ഒരു ഉേഠളഭെരവ് മൂലം സേഠള2ളടമനുഭവിേഠളളടുേഠളെത
ഏെതാരാൾേഠളളടും ഉേഠളഭെരവ് ലഭിേഠളടത തീയതി മുതൽ അറുപത് ദിവസേഠളഭെിനകം േലബർ
കേഠളെ9ീഷണർേഠളളട് (ഇതിനുേശഷം അേഠളതഴീലധികാരേഠളട2ാനം എേഠളെതാണ് പരാമർശിേഠളളടെേഠളതഴടുക)
ഒരു അേഠളതഴീൽ േബാധിേഠളതഴിേഠളളടാവുേഠളെതതാണ്:
എേഠളെതാൽ , അേഠളതഴീൽവാദി , (3) -ാം ഉപവകുേഠളതഴ് േഠളള2പകാരം നൽകാൻ ആവശേഠളളളെേഠളതഴേഠള29
തുകയ്േഠളളട് തുലേഠളളളമായ തുക ആ അധികാരേഠളട2ാനേഠളഭെിെേഠളതത പേഠളളടൽ നിേേഠളളഴപിേഠളടതിേഠള29ുെേഠളഭരേഠളെത്
ആ അധികാരേഠളട2ാനം നൽകിയ ഒരു സർേഠള29ിഫിേഠളളടേഠളഴട് ഹാജരാേഠളളടുകേയാ അെേഠളറെേഠള2ളിൽ
അേഠളള2പകാരമുളള തുക അേഠളതഴീലധികാരേഠളട2ാനേഠളഭെിെേഠളതത പേഠളളടൽ നിേേഠളളഴപിേഠളളടുകേയാ
െചേഠളടറാേഠളഭെപേഠളളഴം യാെതാരു അേഠളതഴീലും സേഠളളെീകരിേഠളളടാൻ പാടിേഠളറൊേഠളഭെതാണ്.
(6) അേഠളതഴീലധികാരേഠളട2ാനേഠളഭെിന് അേഠളതഴീലിെല കേഠളളഴികൾേഠളളട് പറയുവാനുളളത്
പറയാൻ ഒരു അവസരം നൽകിയതിനുേശഷം , അധികാരേഠളട2ാനേഠളഭെിെേഠളതത തീർേഠളതഴ്
േഠളട2ിരെേഠളതഴടുേഠളഭെുകേയാ േഭദഗതി വരുേഠളഭെുകേയാ പരിഷ്േഠളളടരിേഠളളടുകേയാ
െചേഠളടറാവുേഠളെതതാണ്. ”.
4. 4-ാം വകുേഠളതഴിെേഠളതത േഭദഗതി.—േഠളള2പധാന ആക്േഠളഴടിെല 4-ാം വകുേഠളതഴിൽ “അേഠള2റൂറു രൂപ ”
എേഠളെത വാേഠളളടുകൾേഠളളട് പകരം “രേഠളഭരായിരം രൂപ ” എേഠളെത വാേഠളളടുകൾ േചർേേഠളളടേഠളഭരതാണ്.
5. 6-ാം വകുേഠളതഴിെേഠളതത േഭദഗതി.—േഠളള2പധാന ആക്േഠളഴടിെല 6-ാം വകുേഠളതഴ് ( 1) -ാം ഉപവകുേഠളതഴിൽ
“ഗസേഠളഴടിൽ പരസേഠളളളം മൂലം ഗവൺെമേഠളതത് േഠളള2പേതേഠളളളകം പറയാവുേഠളെത അധികാരേഠളട2ാനം ” എേഠളെത
വാേഠളളടുകൾേഠളളട് പകരം “സർേഠളളടാർ ഗസേഠളഴട് വിേഠള2ൊപനം മുേഖന നിേഠളടരയിേഠളളടുേഠളെത
അേഠള22െനയുളള ഇൻസ്െപേഠളതരർ ” എേഠളെത വാേഠളളടുകൾ േചർേേഠളളടേഠളഭരതാണ്.
(ശരിേഠളഭെർേഠള2ഭമ)
ബി. േഠളള2പതാപചേഠളള2േഠളെെൻ,
നിയമവകുേഠളതഴ് അഡീഷണൽ െസേഠളള2കേഠള29റി.
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This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
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AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2023