LexThe Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund Act, 2012
Kerala · state statute
Open in Lexace · Ask the AI about this actGOVERNMENT OF KERALA
Law (Legislation-A) Department
NOTIFICATION
No. 15553/Leg. A2/2010/Law. Dated, Thiruvananthapuram, 10 th January, 2013
20th Pousha 1934.
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 the English language of the Kerala Document Writers’,
Scribes' and Stamp Vendors’ Welfare Fund Act, 2012 (7 of 2013).
By order of the Governor,
C. K. PADMAKARAN
Special Secretary (Law).
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[Translation in English of “2012-ലലെ കകേരള ആധധാരലമെഴുത്തുകേധാരുലടെയയ
പകേർലപ്പെഴുത്തുകേധാരുലടെയയ സധാമമ്പ് ലവെണ്ടർമെധാരുലടെയയ കക്ഷേമെനനിധനി ആകമ്പ്” published under the
authority of the Governor, ]
ACT 7 OF 2013
THE KERALA DOCUMENT WRITERS’, SCRIBES’ AND STAMP
VENDORS' WELFARE FUND ACT, 2012 *
An Act to provide for the constitution of a Welfare Fund for the welfare of the document
writers, scribes and stamp vendors in the State of Kerala, to pay pension and other
benefits to them and for other matters connected therewith or incidental thereto.
Preamble.- WHEREAS, it is expedient to provide for the constitution of a Welfare
Fund for the welfare of the document writers, scribes and stamp vendors in the State of
Kerala, to pay pension and other benefits to them and for other matters connected
therewith or incidental thereto;
BE it enacted in the Sixty-third Year of the Republic of India as follows:-
1. Short title and commencement.- This Act may be called the Kerala Document
Writers’, Scribes’ and Stamp Vendors’ Welfare Fund Act, 2012.
(2) It shall be deemed to have come into force on the 31st day of January, 2012.
2. Definitions.- In this Act unless the context otherwise requires,-
(a) “Board” means the Kerala Document Writers', Scribes’ and Stamp Vendors’
Welfare Fund Board constituted under section 9;
(b) “cessation of employment” means ceasing of employment of a licensee
consequent to the cancellation or surrender of the licence obtained for doing the
employment;
(c) “contribution” means the amount payable to the Welfare Fund by the
members under sub-section (1) of section 4 and by the Government under sub-section (1)
of section 26;
(d) “dependent” means wife or husband, minor sons, unmarried or widowed or
divorced daughters, mentally or physically disabled children, father, mother who are
solely dependent upon the member;
(e) “Document Writer” means a person having a licence who is engaged in the
profession of preparing documents including 'enquiry as to title, preparation of draft deeds
* Received the assent of the Governor on the 9th day of January, 2013 and published in the Kerala
gazette Extraordinary No. 94 dated 10th January,2013.
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and engrossing the deed on stamp paper for registration as per the Kerala Document
Writers’ Licence Rules, 1960;
(f) “Fund” means the Kerala Document Writers’, Scribes’ and Stamp Vendors ’
Welfare fund constituted under sub-section (1) of section 3;
(g) “Government” means the Government of Kerala;
(h) “Inspector General of Registration” means the Inspector General of
Registration of the Government of Kerala;
(i) “member” means a Document Writer or a Scribe or a Stamp Vendor, who has
been admitted as a member of the Welfare Fund under the provisions of this Act or who is
continuing as a member of the Kerala Document Writers’, Scribes’ and Stamp Vendors’
Welfare Fund Scheme, 1991;
(j) “notification” means a notification published in the Kerala Gazette;
(k) “prescribed” means prescribed by rules made under this Act;
(l) “Registering Authority” means the District Registrar (General) of the district
concerned;
(m) “Scheme” means the Kerala Document Writers’, Scribes’ and Stamp Vendors'
Welfare Fund Scheme framed under this Act;
(n) “Scribe” means a person who assists a Document Writer in the preparation of
documents and who possesses a valid scribe licence to transcribe the documents to be
presented for registration as defined in sub-rule (5) of rule 3 of the Kerala Document
Writers’ Licence Rules, 1960;
(o) “Secretary” means the Secretary of the Board constituted as per this Act;
(p) “stamp” means the Kerala Document Writers’, Scribes’ and Stamp Vendors'
Welfare Fund Stamp printed and distributed under section 24;
(q) “Stamp Vendor” means a person who has acquired a licence as per rule 35 of
the Kerala Manufacture and Sale of Stamp Rules, 1960 and actively engaged in the
profession of selling non-judicial stamps and stamp papers.
3. Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund.- (1) The
Government shall, as soon as may be, after the commencement of this Act, by notification,
frame a Scheme to be called the “Kerala Document Writers’, Scribes’ and Stamp Vendors’
Welfare Fund Scheme” and after the framing of the Scheme, constitute a Fund to be called
“the Kerala Document Writers’, Scribes’ and Stamp Vendors’ Welfare Fund” in
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accordance with the provisions of this Act and the Scheme.
(2) Subject to the provisions of this Act, the Scheme may provide for all or any of
the matters specified in the Schedule.
(3) The following shall be credited to the Fund, namely:
(a) contributions under sections 4 and 26;
(b) application fee realised under section 5;
(c) any amount borrowed under section 15;
(d) all amounts collected by way of sale of stamp under section 24;
(e) any donation voluntarily made to the Fund by any association or
institution or any other person;
(f) any profit, interest, dividend or other income on any investment made of
any part of the Fund;
(g) any grants, loans or advances as may be given by the Government of India
or the State Government or any other institution or organisation;
(h) two per cent of the amount being received by the Stamp Vendors as
commission;
(i) amount transferred under section 30;
(j) any fees levied under the Scheme;
(k) any other amount, to be credited to the Fund under the provisions of the
Scheme;
(l) any amount raised by the Board from other sources to augment the
resources of the Fund.
(4) The Fund shall vest in the Board and be administered by the Board.
(5) The Fund may be utilised for all or any of the following purposes, namely:
(a) for the payment of a fixed amount and pension to a person, who had
been a member and remitted contribution for not less than five years and ceased his
employment or unable to continue in the employment due to ill health, at such rate as may
be specified in the Scheme, based on the number of years in which he had remitted
contribution;
Explanation 1.- The Board shall have the power to take decision regarding the
eligibility of pensionary benefits payable to a member who could not continue his
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employment due to ill health.
Explanation 2.- A person who had completed sixty-five years of age and who had
been a Document Writer, Scribe or Stamp Vendor for twenty five years before the
commencement of this Act shall become eligible for special pension if he becomes a
member and remits contribution for a period of one year under the provisions of this Act.
(b) for the payment of family pension on the death of a member who had
remitted contribution for not less than ten years;
(c) for the payment of financial assistance on the death of a member due to
illness or accident;
(d) for the repayment of the contribution amount remitted by the members
with such interest, as may be specified in the Scheme, when they arc incapacitated to do
work due to permanent physical disability or on the cessation of their membership in the
Welfare bund;
(e) for the payment of financial assistance to meet the expense towards
medical treatment of the members affected with serious ailment;
(f) for the payment of financial assistance to meet the marriage expense of
the members and their daughters and for the maternity expense of the female members;
(g) for the payment of financial assistance or loans or advances to the
members for the purpose connected with their employment or for the construction of
dwelling house or for the maintenance or renovation of the house or for the purchase of
land for the construction of house or for the purchase of land and building and for the
education, including higher education of the children of the members;
(h) for the payment of special relief to the members who suffer from
physical disability;
(i) for any other purpose specified in the Scheme;
(j) for the day to day administrative expenses of the Board.
Explanation.- For the purpose of this sub-section the contribution remitted by a
person who had been a member of the Kerala Document Writers, Scribes and Stamp
Vendors Welfare Fund Scheme, 1991 and the number of years in which he had remitted
contribution to the said Welfare fund shall also be taken into account.
(6) The Scheme framed under sub-section (1) 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 modification in the Scheme or decides
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that the Scheme should not be issued, the Scheme shall, thereafter have effect only in such
modified form or be of no effect, as the ease may be; so however, that any such
modification or annulment shall be without prejudice to the validity of anything
previously done under that Scheme.
4. Contribution to the Fund. -(1) Every Document Writer, Scribe and Stamp Vendor
who is eligible to become a member shall pay one hundred rupees per month as
contribution to the Fund.
(2) The Government may, by notification, from time to time, revise the rate of
contribution referred to in sub-section (1) up to a maximum limit of five hundred rupees,
taking into account the amount required for the management of the Scheme.
(3) The contribution shall be paid in the name of the Secretary or officer
authorised in this behalf, in the manner specified in the Scheme.
5. Membership in the Fund.- (1) Any person holding a valid licence of document
writer or scribe under the Kerala Document Writers' Licence Rules, 1960 or a valid
licence of a Stamp Vendor under the Kerala Manufacture and Sale of Stamp Rules, 1960,
as the case may be, and is below the age of 65 years on the date of application may apply
to the Board for admission as a member of the Fund in such form and manner as may be
specified in the Scheme:
Provided that, where the Fund under the Kerala Document Writers, Scribes and Stamp
Vendors Welfare Fund Scheme, 1991 is transferred to the bund under sub-section (1) of
section 30, those who arc members of the said Scheme shall be deemed to be the members
of the Fund from the date of such transfer:
Provided further that no person employed as a Document Writer, Scribe or Stamp
Vendor after retiring from the service of the Central Government or any State Government
or any public sector undertaking or local Authority with retirement benefits, shall be
eligible for membership in the Fund.
(2) On an application under sub-section (1), the Board may make such enquiry as
it deem fit and either admit the applicant to the Fund or for reasons to be recorded in
writing reject the application:
Provided that no order rejecting an application shall be passed unless the applicant
has been given an opportunity of being heard:
Provided further that any person aggrieved by an order rejecting any application for
membership may prefer an appeal to the Government within such period as may be
specified in the Scheme.
(3) Every applicant shall pay an application fee of one hundred rupees along with
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the application in such manner as may be specified in the Scheme.
(4) A member of the Fund, on completion of 65 years of age or on voluntarily
applying for pension by surrendering his licence after 25 years of membership, shall cease
to be a member of the Fund.
(5) Every person who has been enrolled as member in the Fund shall be given a
certificate of membership and a pass book recording the rate of contribution, details of
enrolment in the register, date of birth, due date for payment of contribution etc., by the
Registering Authority. The Registering Authority shall keep a register of the members
coming under its jurisdiction and at the State level, the Secretary of Board shall keep a
register of members enrolled in the Fund, showing the district-wise details of members.
6. Cancellation of Membership.-(1) The membership of a member shall be cancelled
by the Registering Authority if it is found that a member has made manipulation of any
kind or has given false information at any time in connection with the conditions for the
membership or to obtain benefits as per the Scheme:
Provided that, no order of cancellation of membership shall be passed unless the
applicant has been given an opportunity of being heard.
(2) Membership in the Fund shall automatically cease if a member commits
default in payment of contribution for six months continuously.
(3) If the Registering Authority is of the opinion that a member is not
functioning as a Document Writer or Scribe or Stamp Vendor, as the case may be, his
membership in the Fund shall be cancelled. The date of cancellation in such cases shall be,
as may be fixed by the Registering Authority and shall be intimated to the members in
writing.
(4) Appeal against the orders of the Registering Authority shall be filed before
the Inspector General of Registration within such period as may be specified in the
Scheme.
(5) A member may voluntarily retire from the Fund by submitting a letter
addressed to the Registering Authority. In such case, the date of retirement shall be the
dale on which the member has submitted his letter.
7. Revival of Membership.- The membership of a member which has been ceased
under sub-section (2) of section 6 may be revived on payment of arrears along with
interest at twelve per cent per annum within six months from the date of cessation of such
membership:
1[Provided that the membership, of a member who is in arrears for a period of more
than one year, shall not be revived without the permission of the Government.]
2[7A. Onetime settlement scheme .- The Government, shall by notification, frame
1.Inserted by Act 4 of 2023.
2.Inserted by Act 4 of 2023.
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onetime settlement scheme for revival of membership of persons , who have ceased to be
members on account of default in the payment of contribution towards the fund under sub-
section (2) of section 6.]
8. Amendment of the Scheme.- (1) Government may, by notification, amend the
Scheme framed under this Act, either prospectively or retrospectively.
(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 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.
9. Constitution of the Board.- (1) The Government may, by notification 1, with effect
from such date as specified therein, constitute a Board to be called the “Kerala Document
Writers’, Scribes’ and Stamp Vendors’ Welfare Fund Board” for the administration and
management of the Fund and to implement and supervise connected activities.
(2) The Board shall be a body corporate by the name Kerala Document Writers’,
Scribes’ and Stamp Vendors’ Welfare Fund Board having perpetual succession and a
common seal and shall by the said name, sue and be sued.
(3) The Board shall consist of seven official members representing the
Government and five non-official members representing the beneficiaries of the Fund as
may be nominated by the Government and as hereinafter provided, namely:
(a) 2[Minister in charge of Registration Department]- he shall be the
Chairman of the Board;
(b) 3[The Secretary to Government, Taxes Department]- he shall be the
Vice-Chairman of the Board;
(c) The Joint Inspector General of Registration - he shall be the Secretary of
the Board;
(d) An officer of the Finance Department not below the rank of Deputy
Secretary nominated by the Government;
(e) An officer of the Labour Department not below the rank of Deputy
Secretary nominated by the Government;
1. G.O (P) No. 116/2013/T axes dated 28-5-2013 ( Extraordinary Gazette No.1479 dated 29-5-2013
( S.R.O No.435/2013).
2. Substituted by Act 4 of 2023.
3. Substituted by Act 4 of 2023.
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(f) An officer of the faxes Department not below the rank of Deputy
Secretary nominated by the Government;
(g) An officer of the Law Department not below the rank of Deputy
Secretary nominated by the Government;
(h) Five non-official members representing the Document Writers, Scribes
and Stamp Vendors nominated by the Government, of whom one person shall be a
woman.
(4) The Board shall administer the Fund vested in it in such manner as specified in
the Scheme.
(5) The Board may, with the previous approval of the Government, delegate to the
Chairman or to the Secretary such of its powers and functions under this Act or the
Scheme as it may consider necessary, for the effective management of the Fund, subject to
such restrictions and conditions, as it may deem fit.
10. Meeting of the Board.- (1) The Board shall meet at least once in three months to
transact its business.
(2) Six members of the Board including at least four official members and two
non-official members shall form the quorum for a meeting of the Board.
(3) The Chairman or in his absence the Vice-Chairman, or in the absence of the
Chairman and the Vice-Chairman, a member of the Board to be elected from among the
members present at the meeting shall preside over the meeting of the Board.
(4) Any matter coming up before a meeting of the Board shall be decided by a
majority of the members of the Board present and voting at the meeting and in the ease of
equality of votes, the Chairman or the Vice-Chairman or the member of the Board who
presides over the meeting, shall have right for a casting vote.
11. Term of Office of members of the Board.- (1) The non-official members appointed
under sub-section (3) of section 9 shall hold office for a period of three years from the
date of publication of the notification constituting the Board in the Gazette.
(2) Any non-official member may resign his membership by giving notice in writing
to the Government, but shall continue to hold office until his resignation is accepted by the
Government.
(3) The Government may at any time, for reasons to be recorded in writing, remove
from office any official member, if the Government arc of opinion that, in public interest it
is improper to allow such member to continue in office.
12. Disqualification and removal of non-official members.- (1) The Government may
remove any non-official member of the Board from office.
(a) if he is of unsound mind;
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(b) if he is adjudged as undischarged insolvent;
(c) if he, without the permission of the Board, has been absent from > three
consecutive meetings of the Board; and
(d) if in the opinion of the Government, he is not suitable or has become
incapable of acting as a member of the Board or has so abused his position so as to render
his continuance as member of the Board detrimental to public interest:
Provided that before removing a member of the Board under this sub-section, he
shall be given a reasonable opportunity to show cause why he should not be removed.
(2) A non-official member of the Board removed under clause (c) of sub-section
(1) shall be disqualified for renomination as a member 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 member of the Board removed under clause (d) of sub-section
(1) shall not be eligible for renomination until he is declared by an order of the
Government to be no longer ineligible.
13. Sitting fees, travelling allowance and daily allowance to members of the Board.-
Sitting fees to the non-official members, travelling allowance and daily allowance to all
members of the Board shall be at such rate as may be prescribed. .
14. Appointment of Officers and Staff.- (I) The Government may appoint such
officers and staff as they may deem necessary, in such manner as may be prescribed, on
deputation from the Registration Department for assisting the Secretary m the
performance of the functions of the Board under this Act.
(2) The Secretary of the Board shall be responsible for the implementation of the
decisions of the Board.
15. Power of the Board to borrow.- The Board may, from time to time, with the
previous approval of the Government and subject to such terms and conditions as
specified by the Government, borrow money for the purposes of the Fund.
16. Non-official Members of the Board to be public servants. -Every non-official
member of the Board shall be deemed to be a public servant within the meaning of section
21 of the Indian Penal Code (Central Act 45 of 1860).
17. Protection of action taken in good faith.- No suit or other Legal proceedings shall
lie against any member of the Board or any other person .assisting the Board in the
discharge of its functions and duties in respect of anything which is in good faith done or
intended to be done under this Act or under the Scheme.
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18. Directions by Government.-The Government may, from time to time, give
directions to the Board, and the Board is bound to implement them.
19. Power to order enquiry.- (1) The Government may, at any time, appoint an
officer not below the rank of a Secretary to Government as enquiry officer to enquire into
the working of the Board and to submit report to the Government.
(2) The Board shall give the enquiry officer so appointed facilities for the proper
conduct of the enquiry and furnish to such documents, accounts and informations in the
possession of the Board as he may require.
20. Audit of Accounts of the Fund and appointment of auditors.- (1) The Board
shall appoint such auditors to audit the accounts of the Fund in such manner as may be
prescribed.
(2) The accounts of the fund shall be audited once in every year by such
auditors.
21. Annual report and audited statement of accounts.- (1) The annual report of the
Fund shall be prepared under the direction of the Board and after approval by the Board, a
copy of the report together with audited statement of accounts shall be submitted to the
Government before the 31st of July every year.
(2) The Government shall, as soon as the annual report is received, cause the
same together with the audited statement of accounts to be laid before the legislative
Assembly.
22. Bar on 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 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 the Secretary or any officer authorised by the Board.
23. Power to summon witness and take evidence.- The Board shall, for the purposes
of enquiry under this Act. have the same powers as arc 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) enforcing the attendance of any person or examining him on oath:
(b) requiring the discovery and the production of documents:
(c) receiving evidence on affidavit; and
(d) engaging Commission for the examination of witnesses.
24. The Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund
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Stamp.- (1) The Board shall get printed at the Government Press stamps of' the value of
fifty rupees inscribed as “the Kerala Document Writers’, Scribes’ and Stamp Vendors’
Welfare Fund Stamp”, in such form and in such manner as may be prescribed.
(2) Every document prepared by a licensed document writer and presented in any
of the Sub-Registrar Offices in the State to be registered in book L III or IV, as the case
may be, shall be affixed with a stamp as specified in sub-section (1), in addition to the
stamp duty chargeable under the Kerala Stamp Act 1959 (17 of 1959):
Provided that this sub-section shall not apply to any document prepared and
presented for registration on behalf of the Central Government or the State Government or
Local Self Government Institution.
(3) Every stamp affixed as specified in sub-section (2) shall be cancelled in the
manner provided for in section 12 of the Kerala Stamp Act, 1959 (17 of 1959).
(4) The custody of the stamps printed under this section shall be with the Board
and the supply and sale of stamps shall be in such manner as may be prescribed.
25. Payment of money in case of default or disqualification.- (1) In case of cessation
of membership due to default or disqualification, the member or his nominee may apply
for the amount remitted as contribution in the manner stated in the Scheme.
(2) Any member whose membership has been ceased or his nominee shall not be
eligible for any benefit from the Welfare Fund.
(3) The contribution if any remitted after the date of cessation of membership,
shall be refunded in full without any interest thereon.
(4) Any amount that has been received wrongly by a member or person
nominated by him. shall be recovered from such person by appropriate legal proceedings.
26. Contribution of the Government.- (1) Ten per cent the total amount contributed by
the members during a financial year of the expenses to be incurred under the head of pay
and allowances of the staff including bonus and encashment of leave but excluding
travelling allowance, assigned for the administration of the Welfare Fund, whichever is
less, shall be given as Government contribution.
(2) At the end of every financial year, the Secretary shall calculate the expenses
including bonus and encashment of leave but excluding travelling allowance, assigned for
the administration of the Welfare Fund, under the head of account of pay and allowances
of the staff and shall intimate the same to the Government.
(3) If the amount so calculated is found to be more than ten per cent of the yearly
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contribution of the members, the difference between this amount and ten per cent of the
yearly contribution of the members, shall be withdrawn from the Welfare Fund and
remitted to the head of account concerned fixed from time to time.
27. Act of Board not to be invalid by defect etc.- No act done or proceedings taken
under this Act or the rules or scheme made thereunder by the Board shall be invalid
merely by reason of.
(a) any vacancy or defect in the constitution of the Board: or
(b) any defect or irregularity in the nomination of any person as a member
thereof; or
(c) any defect or irregularity in any act or proceedings of the Board.
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, make
provisions 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) The order issued under sub-section (1) shall be placed before the Legislative
Assembly.
29. Power to make rules.- (1) The Government may, by notification, make rules
either prospectively or retrospectively 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 alter 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 modification in the rule or decides that the rule should
not be made, the rule 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 rule.
30. Provision for the transfer of fund from the Kerala Document Writers’, Scribes'
and Stamp Vendors' Welfare Fund, Scheme,1991.- (1) Notwithstanding anything contained
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in any other law for the time being in force, from the date to be notified by the
Government, all amounts standing in the credit of the Kerala Document Writers’, Scribes'
and Stamp Vendors’ Welfare Fund Scheme, 1991 shall stand transferred to and credited to
the Fund established under this Act and with effect from such date the liability of a
member to pay contribution to the Kerala Document Writers’, Scribes’ and Stamp
Vendors’ Welfare Fund Scheme, 1991 shall cease.
(2) All claims in respect of the said Fund may be determined by the Board
constituted under this Act.
31. Repeal and saving.- (1) The Kerala Document Writers’, Scribes’ and Stamp
Vendors’ Welfare Fund Ordinance, 2012 (48 of 2012) 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.
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SCHEDULE
[See section 3(2)]
MATTERS FOR WHICH PROVISION MAY BE MADE IN THE SCHEME
1. The manner in which the Fund is to be administered by the Board.
2. Registration of the members.
3. The manner in which the contribution and two per cent of the commission of
Stamp Vendors shall be made to the fund.
4. The manner in which the contribution from different sectors and the two per cent
of the commission of Stamp Vendors may be recovered.
5. The constitution of any committee for assisting the Board.
6. Duties of the Secretary.
7. The manner in which accounts shall be maintained, the investment of money
belonging to the Fund in accordance with any direction issued or conditions
specified by the Government, the preparation of budget, the audit of accounts
and the submission of reports to the Government.
8. The conditions under which withdrawal from the Fund may be permitted and any
deduction or forfeiture may be made and the maximum amount of such
deduction or forfeiture.
9. The form in which a member shall furnish particulars about himself and his
family whenever required.
10. The nomination of a person to receive the benefits of a member from, the Fund
on his death and cancellation or verification of such nomination.
11. The registers and records to be maintained with respect to members.
12. The form of pass book, certificate and identity card and the procedure for their
issue, custody and replacement.
13. The fees to be levied for any of the purposes specified in the Schedule.
14. The manner in which the amount transferred under section 30 is to be transferred
and credited to the Fund.
15. The matters for which the Fund may be utilized for the welfare of the members or
their dependents.
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16. The procedure for defraying the expenditure to be incurred in the administration of
the fund.
17. The procedure for paying benefits, grants, advances etc., from the fund.
18. Regularisation of the rate of the amount from the fund that may be given to the
members who had ceased their employment or are unable to continue in
employment due to ill health, based on the number of years of remittance of
contribution, and pension.
19. The manner and rate in which the contribution is to be refunded in the case of the
members who have committed default.
20. Any other matter which is necessary or proper for implementing the Scheme.