LexThe Kerala Employment Guarantee Workers Welfare Fund Act, 2021
Kerala · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF KERALA
Law (Legislation-C) Department
NOTIFICATION
No. 3116/Leg.C3/2021/Law. Dated,Thiruvananthapuram,14 th November, 2021
29 th Thulam, 1197
23rd Karthika, 1943.
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 Kerala Employment
Guarantee Workers' Welfare Fund Act, 2021 (29 of 2021).
By order of the Governor,
V .HARI NAIR,
Law Secretary.
[Translation in English of “2021-ലലെ കകേരള ലതതൊഴഴിലുറപപ്പ് ലതതൊഴഴിലെതൊളഴി കക്ഷേമനഴിധഴി ആകപ്പ് ”
published under the authority of the Governor.]
ACT 29 OF 2021
THE KERALA EMPLOYMENT GUARANTEE WORKERS' WELFARE
FUND ACT, 2021
An Act to provide for the constitution of a Fund to grant relief to, to ensure the
welfare of, to pay pension and other benefits to the workers those come
under the purview of Mahatma Gandhi National Rural Employment
Guarantee Scheme and Ayyankali Urban Employment Guarantee
Scheme in the State of Kerala and for matters connected therewith or
incidental thereto.
Preamble.-WHEREAS, it is expedient to provide for the constitution of
a Fund to grant relief to, to ensure the welfare of, to pay pension and other
benefits to the workers those come under the purview of Mahatma Gandhi
National Rural Employment Guarantee Scheme and Ayyankali Urban
Employment Guarantee Scheme in the State of Kerala and for matters
connected therewith or incidental thereto;
BE it enacted in the Seventy-second Year of the Republic of India as
follows:-
1. Short title and commencement .- (1) This Act may be called the Kerala
Employment Guarantee Workers' Welfare Fund Act, 2021.
(2) It shall come into force on such date as the Government may, by
notification in the Gazette, appoint.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) "Board" means the Kerala Employment Guarantee Workers'
Welfare Fund Board constituted under sub-section (1) of section 8;
(b) "Chief Executive Officer" means the "Chief Executive
Officer" appointed under sub-section (1) of section 13;
(c) “contribution” means the sum of money payable to the Fund
under sub-section (1) of section 4;
(d) “District Welfare Officer” means the “District Welfare
Officer” appointed under sub-section (1) of section 13;
(e) “Employment Guarantee Worker” means a worker who has
received employment guarantee card by registering in the grama panchayats
in the State on the basis of the provisions of the Mahatma Gandhi National
Rural Employment Guarantee Act, 2005 (Central Act 42 of 2005) or an
unskilled worker who has received employment guarantee card by registering
in the Municipal Council or Municipal Corporation in the State on the basis of
the provisions of Ayyankali Urban Employment Guarantee Scheme;
Explanation.- Ayyankali Urban Employment Guarantee Scheme means
the Scheme constituted as per G.O. (Ms) No. 210/2010/LSGD. dated 13 th day
of September, 2010.
(f) “family” means wife or husband, their minor children and
unmarried daughters and includes father, mother or mentally or physically
disabled children or widowed daughters who are solely dependent on the
worker;
(g) “Fund” means the Kerala Employment Guarantee Workers'
Fund constituted under sub-section (1) of section 3;
(h) “Government” means the Government of Kerala;
(i) "identity card" means an identity card issued by the Board to
the employment guarantee worker;
(j) "member" means a member of the Fund;
(k) "Mission Director" means the Kerala State Mission Director
for the implementation of Mahatma Gandhi National Rural Employment
Guarantee Scheme or Director of Urban Affairs, having State level charge of
Ayyankali Urban Employment Guarantee Mission;
(l) "Notification” means a notification published in the Official
Gazette of the Government of Kerala;
(m) "prescribed" means prescribed by rules made under this Act;
(n) “Schedule” means Schedule to this Act;
(o) "Scheme" means “the Kerala Employment Guarantee Workers'
Welfare Fund Scheme" framed under sub-secton (1) of section 3;
(p) "year" means a financial year which commence from
1st April.
3. Kerala Employment Guarantee Workers' Welfare Fund.- (1) The
Government shall, by notification, frame a scheme to be called “the Kerala
Employment Guarantee Workers' Welfare Fund Scheme" for the workers and
after framing the scheme, as soon as possible, constitute a Fund under the
provisions of this Act and the Scheme.
(2) The following shall be credited to the Fund, namely:-
(a) contributions under section 4;
(b) amount borrowed by the Board under section 14;
(c) fine realised under section 19;
(d) grants, loans or advances granted by the Government of
India or the State Government or the Local Self Government Institutions or
any other institution or organisation;
(e) any donation from any other source;
(f) any amount raised by the Board from other sources to
augment the resources of the Board;
(g) fees levied under the provisions of the Scheme and any
other amount to be credited to the Fund.
(3) The Fund shall vest in the Board and shall be administered by the
Board.
(4) The Fund may be utilised for all or any of the following purposes,
namely:-
(a) for payment of pension to a member who have completed
sixty years of age and have remitted contribution without interruption upto the
age of sixty years;
(b) for payment of family pension, in case of death of a member
who have remitted the contribution for a period not less than ten years;
(c) for payment of financial assistance to a member who died due
to illness or accident;
(d) for payment of the amount remitted by a member as
contribution, with interest as may be specified on cessation of membership of a
member in the Fund, who is unable to work due to infirmity or disablement
and for the grant of disability pension;
(e) for providing financial assistance for the treatment of members
who suffers from serious ailments;
(f) for providing financial assistance to the expenses in connection
with the marriage of women members, daughters of the members and for
providing maternity benefits to the women members;
(g) for providing financial assistance for the purpose of education
and incentive to the children of members;
(h) for providing financial assistance to any other purposes
specified in the Scheme;
(i) to meet the day to day administrative expenses of the Board
and other expenses as directed by the Government, from time to time.
(5) 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 sub-
section (4) and in the schedule.
(6) The Scheme after it is framed shall be laid, as soon as may be after
it is framed, 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 immediately following, the Legislative Assembly makes any
amendment in the Scheme or decides that the Scheme should not be made, the
Scheme shall, thereafter have effect, only in such amended form or be of no
effect as the case may be; so however that any such amendment or annulment
shall be without prejudice to the validity of anything previously done under the
Scheme.
4. Contribution to the Fund.- (1) Every worker who join as a member of
the Fund shall contribute to the Fund, an amount of rupees fifty per month as
contribution.
(2) The contribution payable under sub-section (1), shall be remitted in
any nationalised bank or co-operative bank as approved by the Board for
collecting the same or institutions as decided by the Government. It may be
paid in advance monthly, half yearly or yearly.
(3) The Government shall contribute to the fund such amount as
contribution or grant, as fixed in accordance with the number of workers and
the number of days of work.
(4) The State Government shall contribute a fixed amount,
monthly or yearly, for the welfare of the employment guarantee workers.
(5) The Government may, by notification, modify the rate of
contribution specified in sub-section (1), for the smooth functioning of the
Scheme, once in three years.
(6) Every notification under sub-section (5), shall be laid as soon 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 immediately following, the Legislative Assembly
makes any modification in the notification or decides that, the notification
should not be issued, 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.
5. Membership of the Fund. - (1) Every employment guarantee worker
who have completed eighteen years of age and not completed fifty five years,
and who have received employment guarantee card by registering in grama
panchayats in the State under the provisions of the Mahatma Gandhi National
Rural Employment Guarantee Act (Central Act 42 of 2005) and who has
received employment guarantee card by registering in the Municipal Council
or Municipal Corporation in the State under the provisions of Ayyankali Urban
Employment Guarantee Scheme and who have engaged in the unskilled work
at least twenty days in the year in which he has applied for membership or in
any year during the period of two years immediately preceding such year, shall
be eligible to apply for registration as a member in the Fund.
(2) An application for becoming a member in the Fund shall be
in such manner and along with such fees as may specified in the scheme.
6. Cessation of Membership .- (1) A person shall cease to be a member
when he fails to contribute to the Fund, continuously for a period of one year:
Provided that the Chief Executive Officer is satisfied that the non-
payment of contribution was on reasonable grounds, he may revive the
membership of the defaulter on payment of arrears of contribution in the
manner, as may be specified in the scheme.
(2) If a member violates any of the provisions of the scheme for
the payment of contribution his membership shall be ceased immediately:
Provided that the membership of a person that has been ceased due to
violation of procedure specified for remitting the contribution, may be revived
on such conditions, as may be specified, in the scheme.
7. Modification of the Scheme.- (1) The Government may, by
notification, amend the Scheme framed under this Act, either retrospectively or
prospectively.
(2) Every notification under sub-section (1) shall be laid as soon 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 immediately following, the Legislative Assembly
makes any amendment in the notification or decides that, the notification
should not be issued, the notification shall thereafter, have effect only in such
amended form or be of no effect, as the case may be; so however that any such
amendment or annulment shall be without prejudice to the validity of anything
previously done under that notification.
8. Constitution of the Board .- (1) The Government may, by notification,
constitute with effect from such date, as may be specified in such notification,
a Board to be called, "the Kerala Employment Guarantee Workers' Welfare
Fund Board" for the administration of the Fund, to supervise the activities
financed from the Fund, and for implementing the same.
(2) The Board shall be a body corporate by the name aforesaid, having
perpetual succession and common seal and shall, by the said name sue and be
sued.
(3) The Board shall consist of five official members nominated by
Government and eight non-official members as Directors, as hereinafter
provided, namely:-
(a) Secretary, Local Self Government Department;
(b) a representative from the Finance Department not below
the rank of Joint Secretary nominated by the Government;
(c) Director of Panchayats;
(d) Director of Urban Affairs;
(e) State Mission Director, Mahatma Gandhi National Rural
Employment Guarantee Scheme;
(f) eight non-official members, who are beneficiaries and
having interest in the implementation of Employment Guarantee Scheme,
nominated by the Government;
(4) The Government shall appoint one of the Directors of the
Board as it's Chairman.
(5) The Government shall publish the names of the Chairman and
Directors of the Board in the Gazette.
(6) The Board shall administer the Fund vested in it, in such
manner as may be specified in the Scheme.
(7) The Board may, with the previous approval of the
Government, subject to any restrictions and conditions the Board may direct,
delegate to the Chairman or any Director or Chief Executive Officer or any
other officer of the Board, such of its powers and functions under this Act or
Scheme, as it may consider necessary for the efficient administration of the
Fund.
(8) The Board may every year utilise, towards the payment of
salary of the officers and staff of the Board and other office expenses, up to
five per cent of the amount collected as contribution by the Board or such
amount as may be determined by the Government from, time to time.
(9) The functioning of the Board in relation to the employment
guarantee Scheme shall be in accordance with the guidelines specified by
Central Government and State Government.
9. Term of office of the Directors.- (1) The term of office of the
Directors, except those who are appointed as ex-officio Directors under sub-
section (3) of section 8, shall be for three years.
(2) Notwithstanding anything contained in sub-section (1), the
Government may, at any time, for reasons to be recorded in writing remove
from office any non-official Director of the Board and such removal shall be
made after giving him a reasonable opportunity to show cause against such
removal:
Provided that it shall not be necessary to record in writing the reasons
for the removal or to give an opportunity to show cause against the proposed
removal, if the Government are of the opinion that it is not expedient in the
public interest to record the reason in writing or to give such opportunity.
(3) Any Director may resign his office by giving notice in
writing to the Government, but shall continue in office until the resignation is
accepted by the Government.
10. Removal of non-official Directors .- (1) The Government may, by
notification, remove any non-official Director of the Board from his office for
the following reasons,-
(a) if he has, without the permission of the Board, been absent in
three consecutive meetings of the Board:
Provided that such absence may be condoned by the Board for sufficient
reasons before the publication of the notification in the Gazette; or
(b) if, in the opinion of the Government, he is ineligible or has
become incapable of functioning as Director or has so abused his position as
director detrimental to public interest:
Provided that before removing a Director under this sub-section, he shall
be given a reasonable opportunity to show cause why he should not be
removed.
(2) A non-official Director of the Board removed under clause (a) of
sub-section (1), shall be disqualified for re-nomination as a Director of the
Board for a period of three years from the date of his removal, unless
otherwise ordered by the Government.
(3) A non-official Director of the Board removed under clause (b)
of sub-section (1) shall not be eligible for re-nomination until he is declared by
an order of the Government to be no longer ineligible.
11. Meetings of the Board. - (1) The Board shall hold meeting, atleast
once during three months, for the transaction of its business.
(2) The quorum of the meeting shall be seven members including
two official members.
(3) The Chairman or in his absence any person chosen by the
members present from among themselves shall preside at the meeting of the
Board.
(4) Any case which comes for the consideration of the Board shall be
decided by the majority of votes of the members present and in the case of
equality of votes, the Chairman or the member presiding in the meeting shall
have a casting vote.
12. Travel allowance and daily allowance of Board members .- The
Chairman and the members of the Board shall be eligible for sitting fees, travel
allowance and daily allowance at the rate, as may be prescribed.
13. Appointment of officers and staff .- (1) The Government may appoint
Joint Development Commissioner of the department of Panchayat, Town or
Rural Development or an officer of the similiar post as the Chief Executive
Officer, District Welfare Fund Officers and such number of other officers and
staff as it may deem necessary, in such manner, as may be prescribed to assist
the Board to exercise its powers and perform its functions under this Act.
(2) Subject to the provisions of sub-section (1), the method of
appointment, salary and allowances, discipline and other service conditions of
officers and staff appointed under the said sub-section shall be in such
manner, as may be determined by the Government.
14. Power of the Board to borrow .- The Board may, with the previous
approval of the Government and subject to such terms and conditions, as may
be specified, by the Government from, time to time, borrow money for the
purposes of the Scheme.
15. Determination of the amount due .- (1) The Chief Executive Officer
or any other officer authorised by the Board in this behalf may, after making
such enquiry, as may be necessary and after giving an opportunity of being
heard, to every person liable to pay contribution under section 4, by order,
determine the amount of contribution due under the provisions of this Act or
the Scheme.
(2) The Officer conducting the enquiry under sub-section (1),
shall for the purpose of such enquiry, have the same powers as are vested in a
Civil court while trying a suit under the Code of Civil Procedure, 1908
(Central Act 5 of 1908) in respect of the following matters, namely:-
(a) enforce the attendance of any person and examine him on oath;
(b)require the discovery and production of records and
documents;
(c)receive evidence on affidavit;
(d)issue commission for the examination of witnesses.
(3) Any enquiry under this section shall be deemed to be a judicial
proceeding within the meaning of sections 193 and 228 of the Indian Penal
Code (Central Act 45 of 1860) and for the purpose of section 196 of the said
Code.
(4) In the event of non-payment of the amount determined under
sub-section (1) to the Fund the same shall be recovered as if arrears of revenue
due from the land.
(5) Any person aggrieved by an order under sub-section (1) may,
within sixty days from the date of receipt of the order, prefer an appeal to an
officer not below the rank of the Deputy Secretary of the Local Self
Government Department, authorised by Government in this behalf, and such
officer may, after making necessary enquiry on such appeal and after giving
the appellant a reasonable opportunity of being heard, [within forty five days
of the receipt of the appeal] pass such orders as he thinks fit.
(6) The Government may, either suo-motu or on an application of
the aggrieved person, call for the records of any proceedings of an officer
authorised by the Government under sub-section (5) and make such enquiry as
the Government may think fit and pass orders thereon:
Provided that an application for revision under this sub-section shall be
made within thirty days from the date of receipt of the order under sub-section
(5) by the applicant:
Provided further that no order shall be passed under this sub-section,
without giving an opportunity of being heard to the person affected thereby.
16. Directors of Board etc. to be public servants .- Every Director of the
Board, Chief Executive Officer appointed under sub-section (1) of section 13
and other officers and staff of the Board, shall be deemed to be public servants
within the meaning of section 21 of the Indian Penal Code, 1860 (Central Act
45 of 1860).
17. Penalty.- (1) A person who, for the purpose of avoiding any payment
to be made by him under this Act or rules or the Scheme, or for assisting any
other person to avoid such payment, knowingly makes or causes to be made
any false statement or false representation, shall be punishable with
imprisonment for a term, which may extend to three months or with fine which
may extend to five thousand rupees or with both.
(2) Any offence punishable under this Act shall be tried by the
First Class Judicial Magistrate Court.
(3) No court shall take cognizance of any offence punishable
under this Act except on a report regarding the details of the offence in writing
made with the prior sanction of the Chief Executive Officer.
18. Offences by Company.- (1) Where an offence under this Act has been
committed by a company, every person, who at the time of offence committed
was in charge of, and was responsible to the company for the conduct of the
business of the company, as well as the company, shall be deemed to be guilty
of the offence and shall be liable to be proceeded against and punished:
Provided that nothing contained in this section shall render any such
person made liable to any punishment, if he proves that the offence was
committed without his knowledge, or that he had exercised all due diligence to
prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any offence
under this Act has been committed by a company and it is proved that the
offence has been committed with the consent or connivance of, or is
attributable to, or on any wilful neglect on the part of any officer of the
company, such officer of the company shall be deemed to be guilty of that
offence and shall be punished.
Explanation.- For the purpose of this section,-
(a) "Company" means any body corporate and includes a firm or
a co-operative society or other association of persons;
(b) "Officer of the Company" means the Managing Director or
Director or Secretary or Treasurer or Manager of the Company and includes
the office bearers of a firm or co-operative society or other association of
persons;
(c) "Director" in relation to a firm includes a partner in that firm.
19. Power to recover fine .- Where any person makes default in the
payment of any contribution to the Fund under this Act or the Scheme or rule,
made thereunder, the Board may recover from him an amount not exceeding
twenty five per cent of the arrears, the Board may deems fit as fine.
20. Protection of action taken in good faith .- No suit or other legal
proceedings shall lie against any Director of the Board or any other person in
respect of anything which is done or intended to be done in good faith under
this Act or rules or Scheme made thereunder.
21. Directions given by Government .- (1) The Government may, give
directions to the Board regarding the matters to be followed by the Board.
(2) The Board shall not deviate from any direction given under
sub-section (1), while exercising the powers and discharging its duties under
this Act.
22. Power to order inquiry .- (1) The Government may, at any time,
appoint any officer not below the rank of a Joint Secretary to Government to
inquire into the functioning of the Board and to submit report to the
Government.
(2) The Board shall provide all facilities for the proper conduct of
the inquiry to the officer appointed under sub-section (1), and furnish to him
such documents, accounts and information in the possession of the Board, as
he may require.
23. Power to supersede the Board .- (1) If , after consideration of the
inquiry report, under sub-section (1) of section 22 or otherwise, the
Government are of the opinion that the Board has persistently made default in
the performance of the duties imposed on it by or under the provisions of this
Act or the Scheme or has superseded or abused its powers, the Government
may, by notification, supersede the Board for a period not exceeding six
months:
Provided that before issuing a notification under this sub-section, the
Government shall give a reasonable opportunity to the Board to show cause
why it should not be superseded and shall consider the explanation and
objections, if any, of the Board.
(2) On the publication of a notification under sub-section (1),-
(a) all Directors of the Board shall, from the date of such
publication, be deemed to have vacated their offices as Directors;
(b) all the powers and duties which may be exercised or
performed by the Board shall, during the period of supersession shall be
exercised or performed by such officer or officers, as may be specified in the
notification; and
(c) all funds and other properties vested in the Board shall,
during the period of supersession, vest in the Government.
(3) On the expiration of the period of supersession specified in the
notification issued under sub-section (1), the Government shall re-constitute
the Board, in such manner as may be provided under sub-section (1) of
section 8.
24. Audit of accounts of the Board, appointment of Auditors and
remuneration.-(1) The Board shall appoint the auditors with the approval of
the Government to audit the accounts of the Board.
(2) The Board shall give remuneration to the said Auditors
as directed by the Government.
(3) Such Auditors shall inspect and audit the accounts of the Board
once in every year.
25. Annual report and audited statement of accounts. -(1) The annual
report of the Board shall be prepared by the Chief Executive Officer, under the
direction of the Board after the end of the Financial year and after getting
approval by the Board and a copy of the report together with the audited
statement of accounts shall be submitted to the Government before the end of
December, every year.
(2) As soon as the annual report is received, the Government shall
cause it to be laid together with the audited statement of accounts before the
Legislative Assembly.
26. Bar of jurisdiction of Civil Courts .- No Civil Court shall have
jurisdiction to settle or decide or deal with any issue or matter which is by or
under this Act or the Scheme required to be settled, decided or dealt with or to
be determined by the Government or the Board or any other officer authorised
by the Government or the Chief Executive Officer or any other officer
authorised by the Board.
27. Special provisions for transfer of accumulations from the existing
Welfare Funds.- The amount in the account of a member in the existing
Welfare Fund on the date of commencement of this Act, shall be transferred to
and credited to the Fund established under this Act in such a manner as may be
specified in the Scheme and the liability of such member to pay contribution to
such Welfare Fund shall be ceased on such date.
28. Removal of difficulties .-(1) If any difficulty arises in giving effect to
the provisions of this Act, the Government may, by order published in the
Gazette do anything which appear to them to be necessary and not inconsistent
with the provisions of this Act for the purpose of removing the difficulty:
Provided that no such order shall be passed after the expiry of two years
from the date of commencement of this Act.
(2) Every order passed under sub-section (1) shall be laid before
the Legislative Assembly.
29. Power to make rules.-(1) The Government may, by notification,
make rules, either retrospectively or prospectively, for the purpose of carrying
into effect the provisions of this Act.
(2) Every rule made under this Act 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 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 immediately following, the Legislative Assembly makes any
amendment in the rule or decides that the rule should not be made, the rule
shall thereafter have effect only in such amended form or be of no effect, as the
case may be; so however that any such amendment or annulment shall be
without prejudice to the validity of anything previously done under that rule.
30. Repeal and saving.-(1) The Kerala Employment Guarantee
Workers' Welfare Fund Ordinance, 2021 (125 of 2021) 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 said
Ordinance shall be deemed to have been done or taken under this Act.
SCHEDULE
[ See section 3(5)]
MATTERS FOR WHICH PROVISION MAY BE MADE IN THE SCHEME
(1) Registration of employment guarantee workers in the fund.
(2) Constitution of any committee for assisting the Board, head
quarters of Board.
(3) The manner in which account shall be maintained, the investment of
money belonging to the fund in accordance with any direction issued or
conditions specified by the Government, preparation of budgets, audit of
accounts, and submission of reports to the Government.
(4) The condition under which withdrawal from the fund and the
provisions for any deduction or forfeiture may be made and the maximum
amount of such deduction or forfeiture.
(5) The form in which the member shall furnish particulars about
himself and his family whenever required.
(6) The nomination of a person to receive family pension or other
benefits of a member on the event of his death, and the procedure of
cancellation or modification of such nomination.
(7) The Registers and records to be maintained with respect to
members.
(8) The form or model of identity card for identifying a member of the
fund and the issue, upkeep and replacement.
(9) The fees to be levied for any of the purposes specified in the Act.
(10) Any of the additional powers which can be exercised by the officers
appointed under this Act.
(11) The procedure for meeting the expenditure that may be occurred
while handling the fund.
(12) The procedure for paying pension, family pension, grants and
other allowances or loans and advances.
(13) The matter specified under sub-section (4) of section 3.
(14) The manner in which the amount is transferred under section 27.
(15) Any other matter which is to be provided or necessary or proper for
the implementation of the scheme.
//True Translation//
K.A. Sreelatha
Additional Law Secretary.