The KERALA ABKARI WORKERS' WELFARE FUND ACT, 1989

THE KERALA ABKARI WORKERS' WELFARE FUND ACT, 1989 
CONTENTS 
Preamble.
Sections: 
1. Short title, extent and commencement. 
2. Definitions.
3. Abkari Workers' Welfare Fund. 
4. Contribution to the fund.
5. Modification of scheme.
6. Constitution of Board.
7. Term of office of the Directors.
8. Removal of non-official Directors. 
9. Appointment of Officers and employees. 
10. Power of the Board to borrow. 
11. Determination of amounts due from employers. 
12. Provisional assessment of amounts due from employers.
13. Mode of recovery of moneys due from employers. 
14. Priority of payment of contribution over other debts. 
15. Employer not to reduce wages.
16. Members of the Board, etc., to be public servants. 
17. Penalties. 
18. Enhanced punishment for second or subsequent offence. 
19. Offences by Companies. 
20. Power to recover damages. 
21. Protection for acts done in good faith.
22. Directions by Government. 
23. Power to order inquiry. 
24. Power to supersede the Board. 
25. Audit of accounts of the Board and appointment of auditors. 
26. Annual report and audited statement of accounts. 
27. Bar of jurisdiction of civil courts. 
28. Special provisions for transfer of accumulation from welfare funds established by
an Act or agreement. 
29. Removal of difficulties.
30. Power to make rules. 
31. Repeal. 
Schedule.
2
(English Translation)*
ACT 19 OF 1989 
THE KERALA ABKARI WORKERS' WELFARE FUND ACT, 1989 
(Received the assent of the Governor on the 15th day of July, 1989 and published as
Act 19 of 1989 in the Kerala Gazette Extraordinary No. 657 dated the 15th July, 1989.) 
An Act to provide for the constitution of a Fund to grant relief to, to promote the welfare of
and to pay pension to the Abkari Workers in the State of Kerala and for certain other
matters incidental thereto
Preamble.—WHEREAS it is expedient to provide for the constitution of a fund to grant
relief to, to promote the welfare of and to pay pension to the Abkari Workers in the State of
Kerala and for certain other matters incidental thereto;
BE it enacted in the Fortieth Year of the Republic of India as follows:—
1. Short title, extent and commencement.—(1) This Act may be called the Kerala Abkari
Workers’ Welfare Fund Act, 1989.
(2) It extends to the whole of the State of Kerala. 
(3) 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) “Abkari Worker” means any person who is employed for wages in connection
with the storing, bottling, 1[labelling, transport to warehouses or wholesale shops or bars or
clubs,] or sale of liquor and who gets his wages directly or indirectly from the employer but
does not include an employee, as defined in the Toddy Workers’ Welfare Fund Act, 1969 (22
of 1969); 
(b) “Board” means the Kerala Abkari Workers’ Welfare Fund Board constituted
under section 6; 
(c)  “Chief  Welfare  Fund  Inspector”  means  the  Chief  Welfare  Fund  Inspector
appointed under sub-section (1) of section 9;
(d) “contribution” means the sum of money payable to the Fund under section 4;
(e) “employer” means any person who employs whether by himself or through any
other person one or more abkari workers and includes any person who has a licence for
storing, distribution or sale of liquor under the Abkari Act (1 of 1077); 
(f) “family” means the wife, husband, minor sons, unmarried daughters and parents
solely dependant on the Abkari Workers; 
* Published in the Kerala Gazette Extraordinary No. 170 dated, 26.02.1990.
1 Substituted by Act 1 of 2023 (w.e.f. 07.01.2023).
3
(g) “Fund” means the Abkari Workers’ Welfare Fund established under the scheme; 
(h) “liquor” means liquor as defined in the Abkari Act (1 of 1077) but does not
include toddy; 
(i) “member” means a member of the Fund;
(j) “prescribed” means prescribed by rules made under this Act. 
(k) “Schedule” means a schedule to this Act; 
(1) “scheme” means a scheme framed under this Act;
(m) “Wages” means all emoluments which are earned by an abkari worker while on
duty or on leave with wages in accordance with the terms of the contract of employment and
which are paid or payable in cash to him but does not include—
(i) the cash value of any food concession, and
(ii) overtime allowance, bonus and commission. 
3.  Abkari Workers’ Welfare Fund .—(1) The Government may, by notification in the
Gazette, frame a scheme to be called the Abkari Workers’ Welfare Fund Scheme for the
establishment of a Fund under this Act for Abkari workers and there shall be established, as
soon as may be after the framing of the scheme, a Fund in accordance with the provisions of
this Act and the scheme. 
(2) There shall be credited to the Fund,— 
(a) the contributions and gratuity specified in section 4; 
(b) the amount borrowed by the Board under section 10; 
(c) damages realised under section 20; 
(d) grants or loans or advances made by the Government of India or the State
Government or any institution; 
(e) any donation from whatever source; 
(f) any amount raised by the Board from other sources to augment the resources
of the Board; 
(g) fee levied under the scheme; 
(h) any other amount which, under the provisions of the scheme, shall be credited
to the fund. 
(3) The Fund shall vest in and be administered by the Board constituted under
section 6. 
(4) The Fund may be utilised for all or any of the following purposes namely:—
(a) for payment of pension; 
(b) for payment of provident fund; 
(c) for payment of gratuity; 
(d) for payment of family pension;
4
(e) for payment of financial assistance to a member who suffers from permanent
disablement; 
(f) for payment of loans or grants to a member to meet expenses for the marriage
of children or in connection with disease or death of dependents or for the
education of children or for construction or maintenance of houses; 
(g)  to  provide  for  maternity  benefits  to  women  abkari  workers  who  are  not
eligible for such benefits under any other law for the time being in force; 
(h) to provide for distress relief to the family of a member affected by natural
calamities or epidemics; 
(i) to provide for the abkari workers and members of their families,— 
(i) medical facilities;
(ii) education and vocational training and facilities for part-time employment; 
(j) to provide for the establishment of nurseries and creches for the children of the
abkari workers; 
(k) for implementation of any other purpose specified in the scheme. 
(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 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, the scheme shall there after have effect only in such
modified form; so however that any such modification shall be without prejudice to the
validity of anything previously done under the scheme.
1[3A. Publication of list of Abkari Workers as members.—(1) The Chief Welfare
Fund Inspector shall keep a register of workers enrolled as members in the Abkari Workers’
Welfare Fund, indicating the name of the employer.
(2) The Chief Welfare Fund Inspector shall publish each year a list containing the
name and details of those who have got membership in the Abkari Workers’ Welfare Fund
and those who were removed from membership, before 31st March of each year, for public
notice and to record objections, if any, in the notice board of his office as well as in all other
offices subordinate to it.
(3)  Any  objection  regarding  the  list  published  as  per  sub-section  (2)  shall  be
submitted before the Chief Welfare Fund Inspector within 30 days from the publication of the
said list.
(4)  The  Chief  Welfare  Fund  Inspector  shall  submit  all  objections  before  the
Chairman of the Board.
1. Inserted by Act 1 of 2023 (w.e.f. 07.01.2023).
5
(5) The Chairman of the Board shall consider objections and take a decision after
giving a reasonable opportunity of being heard to the aggrieved persons and make changes in
the list consequential to the decision.]
4.  Contribution  to  the  fund.—1[(1)  The  contribution  which  shall  be  paid  by  the
employer to the fund shall be ten per cent of the wages for the time being payable to each of
the abkari worker and the abkari workers’ contribution shall be eleven and half per cent of the
monthly wage of the abkari worker.] 
(2) The employer shall, in addition to the contribution payable under sub-section (1),
contribute to the Fund as gratuity an amount equal to 2[seven per cent] of the wages for the
time being payable to each of the abkari worker: 
Provided that where the amount of any contribution payable under this Act involves a
fraction of a rupee, the scheme may provide for the rounding off of such fraction to the
nearest rupee. 
5. Modification of scheme.— (1) The Government, may, by notification in the Gazette,
add to, amend or vary the scheme. 
(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 agrees in making 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.
6.  Constitution of Board .—(1) The Government may, by notification in the Gazette,
constitute with effect from such date as may be specified therein a Board to be called “the
Abkari Workers’ Welfare Fund Board”, for the administration of the Fund and to supervise or
carry out the activities financed from the Fund. 
(2) The Board shall be a body corporate by the name aforesaid, having perpetual
succession and a common seal and shall by the said name sue and be sued. 
(3)  The  Board  shall  consist  of  fifteen  Directors  nominated  by  Government  as
hereinafter provided,— 
(i) Five members representing Abkari workers,
(ii) Five members representing the employers,
(iii) Five members representing the Government. 
(4) One of the Directors of the Board shall be appointed by the Government to be its
Chairman. 
1. Substituted by Act 1 of 2023 (w.e.f. 07.01.2023).
2. Substituted by Act 1 of 2023 (w.e.f. 07.01.2023).
6
(5) The Government shall publish in the Gazette the names of all the Directors of the
Board. 
(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, delegate to the
Chairman or to any Director of the Board or to the Chief Welfare Fund Inspector such of the
powers and functions under this Act or the scheme as it may consider necessary for the
efficient administration of the Fund, subject to such restrictions and conditions, if any, as it
may specify. 
7. Term of office of the Directors.—(1) Non-official Directors nominated under section
6 shall hold office for a period of three years. 
(2) Notwithstanding anything contained in section 8, the Government may, at any
time, for reasons to be recorded in writing, remove from office any non-official Director of
the Board after giving him a reasonable opportunity of showing cause against the proposed
removal: 
Provided that it shall not be necessary to record in writing, the reason for removal or to
give an opportunity of showing cause against the proposed removal, if the Government are of
the opinion that it is not expedient, in the public interest, to record the reasons in writing or to
give such opportunity. 
(3) Any Director may resign his membership by giving notice in writing to the
Government. His resignation shall be deemed to have come into force on the date of sending
the letter of resignation. 
8. Removal of Non-official Directors.—(1) The Government may, by notification in the
Gazette, remove any non-official Director of the Board from office,— 
(a) if he has, without the permission of the Board, been absent from the meetings
of the Board for three consecutive meetings: 
Provided,  however,  that  such  absence  may  be  condoned  by  the  Board  before  the
publication of the notification in the Gazette; 
(b) if in the opinion of the Government, he is unsuitable or has become incapable
of acting as a Director or has so abused his position as a Director as to render his continuance
as such Director detrimental to the public interest: 
Provided  that  before  removing  a  Director  under  this  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 reappointment as a Director of the Board for a period of three years
from the date of his removal unless other wise 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 reappointment until he is declared by an order of the Government to
be no longer ineligible. 
7
9.  Appointment of Officers’ and employees .—(1) The Government may appoint the
Chief Welfare Fund Inspector and as many Welfare Fund Inspectors and such number of
officers and employees as the Government consider necessary to assist the Board in the
discharge of its functions and duties under this Act. The Chief Welfare Fund Inspector shall
be the Chief Executive Officer of the Board. 
(2) Subject to the provisions of sub-section (3), the method of appointment, salary
and allowances, discipline and other conditions of service of the officers and employees
appointed under sub-section (1) shall be such as may be prescribed. 
(3) In the case of posts in the service under the Board to which appointment is made
by direct recruitment, the Government shall  mutatis mutandis  observe  the provisions of
clauses (a), (b) and (c) of rule 14 and the provisions of rules 15, 16, 17 and 17A of the Kerala
State and Subordinate Service Rules, 1958 as amended from time to time. 
10.  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 may be
specified by the Government, borrow money for the purposes of the scheme. 
11.  Determination  of  amounts  due  from  employers.—(1)  The  Chief  Welfare  Fund
Inspector or any other Welfare Fund Inspector authorised by him in this behalf, may, by
order, determine the amount due from any employer under the provisions of this Act or of the
scheme and for this purpose may conduct such inquiry as he may deem necessary. 
(2) The Officer conducting the inquiry under sub-section (1) shall, for the purpose of
such inquiry have the same powers as are vested in a court for 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 production of documents; 
(c) receiving evidence on affidavit; 
(d) issuing commissions for the examination of witnesses; 
(3) Any inquiry 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) No order determining the amount due from any employer shall be made under
sub-section (1) unless the employer has been given a reasonable opportunity of being heard.
(5) Any person aggrieved by an order under sub-section (1) may prefer an appeal to
the Government or any other authority as may be specified by the Government within sixty
days from the date of the receipt of the order and the decision of the Government or of such
authority on such appeal shall be final. 
12. Provisional assessment of amounts due from employers .—(1) An employer who is
liable to pay Contribution to the Fund under section 4 shall, pending determination of the
amount under section 11, himself assess the same at such rates as mentioned in section 4 and
pay the amount in such manner as specified in the scheme on or before the 5th day of every
month. 
8
(2) In case of default to pay the amount as mentioned in sub-section (1), the Chief
Welfare Fund Inspector or any other officer authorised by him in this behalf, shall send a
notice to the person who has defaulted showing the amount of arrears and if the amount is not
remitted within 15 days from the date of receipt of notice, the same may be recovered as
arrears of public revenue due on land. 
(3) The amount paid for one year under this section shall be set off against the
amount determined under section 11. 
13.  Mode of recovery of moneys due from employers .—Any amount due from the
employer in pursuance of the provisions of this Act or the Scheme may, if the amount is in
arrears be recovered with interest at twelve per cent per annum in the same manner as arrears
of public revenue due on land. 
14.  Priority of payment of contribution over other debts .—Where any employer is
adjudicated as insolvent or being a company, an order for winding up is made, the amount
due from the employer under the scheme shall, where the liability therefore has accrued
before the order of adjudication or winding up is made, be deemed to be included among the
debts which  under  section  64 of the  Insolvency  Act, 1955 or under section 530 of the
Companies Act, 1956 are to be paid in priority to all other debts in the distribution of the
property of the insolvent or the assets of the company being wound up, as the case may be. 
15. Employer not to reduce wages .—No employer shall by reasons only of his liability
for the payment of any contribution and gratuity to the Fund reduce, whether directly or
indirectly the wages of any abkari worker to whom the scheme applies or the total quantum
of benefits to which the abkari worker is entitled under the terms of his employment express
or implied. 
16.  Members of the Board etc. to be public servants .—Every Director of the Board
nominated under sub-section (3) of section 6, the Chief Welfare Fund Inspector and every
Welfare Fund Inspector and other officers and employees of the Board appointed under sub
section (1) of section 9 shall be deemed to be public servant within the meaning of section 21
of the Indian Penal Code, 1860 (Central Act, 45 of 1860). 
17.  Penalty.—(1) Whoever for the purpose of avoiding any payment to be made by
himself under this Act or under the scheme or of enabling 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 hundred rupees, or with both.
(2) Whoever contravenes or makes default in complying with any of the provisions
of this Act or of the scheme shall, if no other penalty is elsewhere provided by or under this
Act for such contravention or non-compliance, be punishable with imprisonment for a term
which may extend to two months or with fine which may extend to four hundred rupees, or
with both.
(3) No court inferior to that of a Judicial Magistrate of the First Class shall try any
offence punishable under this Act.
9
(4) No court shall take cognizance of any offence punishable under this Act except
on a report in writing of the facts constituting such offence made with the previous sanction
of the Chief Welfare Fund Inspector. 
18.  Enhanced punishment for second or subsequent offence .—Whoever, having been
convicted by a court of an offence punishable under this Act again commits the same offence
shall be punishable for every such subsequent offence with imprisonment for a term which
may extend to one year, but which shall not be less than three months, or with fine which
may extend to four thousand rupees: 
Provided that the court may, for any adequate and special reasons to be recorded in the
judgement, impose a sentence of imprisonment for a term of less than three months. 
19. Offences by Companies.—(1) Where an offence under this Act has been committed
by a company, every person who at the time the offence was 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 accordingly: 
Provided that nothing contained in this sub-section shall render any such person 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 any 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 liable to be proceeded against and punished accordingly. 
Explanation.—For the purpose of this section—
(a)  "company"  means  any  body  corporate  and  includes  a  firm,  co-operative
society or other association of individuals; 
(b) "Officer of the company" means the Managing Director, Director, Secretary,
Treasurer or Manager of the company and includes the office bearers of a firm, co-operative
society or other association of individuals; 
(c) ‘Director in relation to a firm'’ means a partner in the firm. 
20. Power to recover damages .—Where an employer makes default in the payment of
any contribution to the fund under this Act the Government may recover from the employer
damages not exceeding twenty-five per cent of the amount of arrears as it may think fit to
impose. 
21. Protection for acts done in good faith .—No suit or other legal proceeding shall lie
against any Director of the Board or the Chief Welfare Fund Inspector or any other person in
respect of any thing which is in good faith done or intended to be done under this Act or
under the scheme. 
22. Directions by Government.—(1) The Government may give to the Board general or
special directions to be followed by the Board. 
10
(2) In the exercise of the powers and performance of its duties under this Act the
Board shall not depart from any directions issued under Sub-section (1), except with the
previous permission of the Government. 
23. Power to order inquiry .—(1) The Government may, at any time appoint an officer
not below the rank of a Joint Secretary to inquire into the working of the Board and to submit
a report to the Government. 
(2) The Board shall give the person so appointed, under sub-section (1) all facilities
for the proper conduct of the inquiry and furnish to him such documents, accounts and
information in the possession of the Board as he may require. 
24. Power to supersede the Board.—(1) If, on consideration of the report under section
23 or otherwise, the Government are of 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 exceeded or abused its powers, the Government may, by notification in the
Gazette, supersede the Board for such period not exceeding six months as may be specified in
the notification: 
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 explanations and objections, if any, of the Board. 
(2) Upon the publication of a notification under sub-section (1),—
(a) all the Directors of the Boards shall, as from the date of such publication, be
deemed to have vacated their offices as such Directors; 
(b) all the powers and duties which may be exercised or performed by the Board
shall, during the period of supersession be exercised or performed by such officer or officers
as may be specified in the notification; 
(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  constitute  the  Board  in  the  manner
provided in section 6. 
25. Audit of Accounts of the Board and appointment of auditors .—(1) The Board shall
appoint auditors to audit the accounts of the Board.
(2) The Accounts of the Board shall be examined and audited once in every year by
such auditors. 
26.  Annual report and audited statement of accounts .—(1) The annual report of the
Board shall be prepared under the direction of the Board and after approval by the Board, a
copy of the report shall be submitted to Government before the end 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 on the Table of the Legislative
Assembly. 
11
27. Bar of Jurisdiction of civil courts.— No civil court shall have jurisdiction to settle,
decide or deal with any question or to determine any matter which is by or 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 Chief Welfare Fund Inspector or any officer authorised by
the Board.
28. Special provisions for transfer of accumulation from welfare funds established by
an Act or Agreement .—Notwithstanding anything contained in any other law for the time
being in force, on the date of publication of this Act, the sums standing to the credit of a
member in any welfare fund established by any law or agreement shall stand transferred to
and credited to the fund established under this Act and the liability of such member to pay
contribution to such welfare funds shall cease from such date. 
29.  Removal  of  difficulties.—(1)  If  any  difficulty  arises  in  giving  effect  to  the
provisions of this Act, the Government may, as occasion may require, by order, do anything
not inconsistent with this Act or the rules made thereunder, which appears to them necessary
for the purposes of removing the difficulty: 
Provided  that  no  such  order  shall  be  passed  after  two  years  from  the  date  of
commencement of this Act. 
(2) Every order made under sub-section (1) shall he laid before the Legislative
Assembly. 
30.  Power to make rules .—(1) The Government may, by notification in the Gazette,
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 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 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. 
31. Repeal.—The Kerala Abkari Workers' Welfare Fund Ordinance, 1989 (2 of 1989) is
hereby repealed.
SCHEDULE 
[See Section 3 (5)] 
MATTERS FOR WHICH PROVISIONS MAY BE MADE IN THE SCHEME 
1. The time and manner in which contributions shall be made to the Fund by employers
on behalf of abkari workers and the contributions which an abkari worker may make under
section 4 and the manner in which such contributions may be recovered. 
12
2. The manner in which the registration of abkari workers is to be done. 
3.  The  manner  in  which  contribution  of  the  abkari  worker  may  be  recovered  by
contractors from abkari workers employed by or through such contractors. 
4. The constitution of any committee for assisting the abkari workers Welfare Fund
Board. 
5. The manner in which accounts shall be kept, the investment of moneys belonging to
the Fund in accordance with any directions issued or conditions specified by the Government,
the preparation of the budget, the audit of accounts and the submission of reports to the
Government. 
6.  The  conditions  under  which  withdrawals  from  the  fund  may  be  permitted  any
deduction  or  forfeiture  may  be  made  and  the  maximum  amount  of  such  deduction  or
forfeiture. 
7. The fixation by the Government in consultation with the Board the rate of interest
payable to members. 
8. The form in which an abkari worker shall furnish particulars about himself and his
family whenever required. 
9. The nomination of any person to receive the amount standing to the credit of a
member on his death and the cancellation or variation of such nomination. 
10. The registers and records to be maintained with respect to abkari workers and the
returns to be furnished by the abkari workers or employers.
11. The form or design of any identity card, token or disc for the purpose of identifying
any abkari worker and for issue, custody and replacement thereof. 
12. The fees to be levied for any of the purposes specified in this schedule.
13. Additional powers if any, which may be exercised by the officers appointed under
this Act. 
14. The conditions under which a member may be permitted to pay premia on life
insurance from the Fund. 
15. The conditions of service, duties and remuneration of officers appointed under this
Act. 
16. The manner in which any welfare fund vested under section 24 or 28 is to be
brought and credited to the accounts of the abkari workers entitled hereto. 
17. Any other matter which is to be provided for in the scheme or which may be
necessary or proper for the purpose of implementing the scheme.
____

‹ Prev All Kerala acts Next ›