The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

ELFARE CESS RULES, 1977 
; vedi Workers Welf, sction 7 of the Beedi lfare Ceg 
E»imlment hereby make the followmg mle:' 
THE BEEDI WORKERS W 
yowers conferred by s 
In exercise of the | Central Gov Act, 1976 (56 of 1976), the 
,1<1’;’('1§u{‘g title and commencement.—These rules may be called Tyg Bery 
. ohori 
JORKERS WELFARE CESS RULES, 1977. ] W ol“‘\;I They shall come into force on the fifteenth day of Febru.ary, 197.7. 
2 ]())f'nit}i,(;ns (1) In these rules, unless the context otherwise requires — i py X ( ; “ Act” means the Beedi Workers Welfare Cess Act, 1976 (56 of 1976); 
X 
. 
(b) “Cess” means the cess levied and collected under sub-section (1) of 
Y e Ifare C issioner appointed und “ issioner” means a Welfare Comm or 
sub»s(ecc)tiocno(x?)nc:lfs:éggg; 8 of the Beedi Workers Welfare Fund Act, 1976 (62 of 
1976); . ; : . 
ds and expressions used herein and not defined but defined in the 
Centr(gl) g(iirses and Sal:l)t Act, 1944 (1 of 1944)? or the rules thereunder, have the 
meanings, respectively assigned to them in that Act or the rules. 
3. Application of Act 1 of 1944 and the rules made thereunder—Save a5 otherwise provided in these rules, the provisions of the Central Excises and Salt Act, 1944 (1 of 1944)* and the rules made thereunder, including the provisions relating to refund of duty, shall, so far as may be, apply in relation to the levy and collection of the cess as they apply in relation to the levy and collection of the duty of excise on tobacco under the Act. 4. Recovery of excise duty.—The duty of excise levied under section 3 of the Act on tobacco issued to any person from a warehouse for an purpose in connection with the manufacture of beedi, shall be collected by the Central Excise Officer-in-charge of the warehouse. : 5. Return regarding collection of cegs " i 
B o 7t g of cess.—The Collector of Central Excise of every month a return indicating th the lI':yund during the previous m%n 
—_— 
L Vide GSR Pp. 163150 > O4E), dated 291077 J6 s 
+ published jn the Gazette of India, - ee the Centra] Excise Act 1044 (1 c1p 00 . 
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THE BEEDI WORKERS WELFARE FUND RULES, 1978’ 
In u,n'r‘f‘isr of the powers conferred by section 12 of the Beedi Workers Welfare Fund Act, }9/6 (62 0f 1976), the Central Government hereby make the following rules, namely:— 
CHAPTERI 
y GENERAL 
1. Short title and commencement.—(1) These rules may be called THE Beeprt WORKERS WELFARE FUND RutEs, 1978. 
(2) They shall come into force on the date of their publication in the Official Gazette. 
2. Definitions.—In these rules, unless the context otherwise requires,— 
(1) “Act” means the Beedi Workers Welfare Fund Act, 1976 (62 of 1976); 
(2) “Advisory Committee” means an Advisory Committee constituted 
under section 5 of the Act; 
’[(2-A) The agency for the purposes of the provisions of the Act and rules framed thereunder shall satisfy the following criteria, namely:— 
(a) it shall be a legal entity; 
() it shall have the necessary set up in the area in which project to provide welfare measures and facilities, is proposed to be undertaken and also gained the relevant experience for a minimum period of three years; 
(¢) it shall have the objective to serve the social and economic needs of the community as a whole and mainly the weaker sections and unorganised 
sections like beedi workers. It must no work on profit motive but on no profit 
no loss basis; & 4 
(d) the activities of the agency shall be open to participation by all 
citizens of India irrespective of the religion, caste, creed, sex, race, place of birth orany of them; 
(e) it should have the necessary flexibility, professional competence 
and organisational skills to implement programme particularly in respect of 
unorganised work force; ” 
(f) it declares that it will adopt, constitutional and non-violent means for achieving its objectives; and 
(g) it is committed to secular and democratic concepts and methods of 
functioning;] 
(3) “Central Advisory Committee” means a Central Advisory Committee 
constituted under section 6 of the Act; 
(4) “Chairman” means the Chairman of an Advisory Committee or the 
Central Advisory Committee, as the case may be; 
(5) “Commissioner” means a Welfare Commissioner appointed by the 
Central Government under section 3, for any State or States concerned; 
(6) “Form” means form in Schedule V; 
(7) “Fund/ means the Beedi Workers Welfare Fund; 
1. Vide G.S.R. 1232, dated 25-9-1978. 
Ze Ins:rted by G.SiR. 750, dated 22-9-1989 (w.e.f. 7-10-1989). 
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4 S, 1978 
BEEDI WORKERS WELFARE FUND RULES, R 
(8) “member” means a member of an Advisory Committee or the Ce“tral 
Advisory Committee, as the case may be; 
(9) “Schedule” means a Schedule ap, 
ion” ion of the Act; 10) “section” means a section o ) 
211; “treasury” means any Government Treasury or sub-treasury. 
CHAPTERII Y COMMITTEES RY COMMITTEE, ADVISOR 
CENTRAL ADVISOt H SUB-COMMITTEES 1 Advisory Committee shall consist of The Centrcilby e Cegi(ral Government, namely:— 
30 
pended to these rules; 
3. Composition.—(1)(@) ! 
the following persons, to be appointe 
3[(7) Chairman; : 
4{21’1)') two Vice-Chairman, of whom one shall be an officer of the Centra] 
Government; and the other either a representative of the employers or 5 
representative of the persons engaged in Beedi establishments;] 
(iii) two officer of the Central Government to be nominated by the 
Government, ex officio; - 
5[(iv) such number of Welfare Commissioners as may be nominated by 
the Central Government, ex officio;] 
(v) such number of persons of represent the owners of establishments, 
factories or contractors who are engaged in manufacture of beedis as are equal in number to the aggregate of those provided in sub-clauses (i) to (iv) to be appointed, after consultation with such organisations, if any, of the owners of beedi factories or establishments or contractors, as may be recognised by the Central Government in this behalf; 
(vi) such number of persons, of whom one shall be a woman to represent the persons employed in the manufacture of beedis employed by any establishment or factory; directly or through an agency, employers or contractor as are equal in number to those providec{ in sub-clause (v) to be - appointed after consultation with such organisations, if any, of the person so employed as may be recognised by the Central Governmentin this beialf-] (b) An officer of the Central Government shall be appointed by that Government as Secretary of the Central Advisory Committee and shall be entitled to attend an d take part in the meetin, i all not e oo B € p gs of the Committee, but sh: 
(2)(a) Each Advisory Committee ¢ the following persons, to b 
(i) the Chairman; 
(i) the Commissioners having jurisdiction in the States for which the Advisory Committee i i S R < 
Chatmmene exofiam y ittee 1s constituted, who shall be the Vice- 
ttee constituted under section 5 shall consists of ¢ appointed by the Central Government, namely:— 
: ore than one Commissioner i inted to the Committee the Centra] Government may appoint anyef)rt: g }t)fieu;\ to be the 
3. Substituted by G.S.R. 40(E), dated 22.1 4. Substituted by G.S.R, 629(1)3’), dated 1 -1991 (w.e.f, 22-1-1991). 
5. Substituted by G.S.R. 78(E), -9-2009 (w.e.£. 1-9-2009). dated 19-2-1998 (weedf. 20—2-19923). 
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R.4] BEEDI WORKERS WELFARE FUND RULES, 1978 31 
v ('v”)_m“"QPTES(‘nlahve each of the concerned State Government or State Governments, as the case may be, ex officio; ) ; 
(i) a mem.bgr of the State Legislature appointed in consultation with the Government or Governments of State or States concerned 5 () such number of persons to represent the owner of beedi estabhshments or factories or contractors who are engaged in the manufacture 
of beedxs, as are equal to the aggregate of those provided in sub-clauses (i) and 
(iif), to be appointed after consultation with the organisations of the owners of 
beedi establishments or factories or contractors, if any, as may be recognised by the Central Government in this behalf; 
(v) such number of persons to represents the persons employed in the 
manufacture of beedis, as are equal to the aggregate of those provided in sub- clauses (if) and (iii) to be appointed after consultation with the organisations of the persons so emplofyed, if any, as may be recognised by the Central 
Government in this behalf; 
°[(vii) a woman, if no woman has been appointed under sub-clause (v) 
or sub-clause (vi).] 
(b) An officer of the Beedi Workers Welfare Organisation of the State or 
States concerned shall be appointed as the Secretary of the Adviso 
Committee and the Secretary so appointed shall be entitled to attend and take 
part in the meetings of the Committee, but shall not be entitled to vote. 
4. Term of office of members.—(1)(7) A member (other than an ex officio 
member) shall unless he resign his office or dies or otherwise vacates his office 
at an earlier date, hold office for a period not exceeding three years as may be 
specified by the Central Government in each case while making the 
appointment, from the date of publication in the Official Gazette of the 
notification appointing him as a member of the Advisory Committee or the 
Central Advisory Committee, as the case may be, and shall be eligible for 
reappointment: 
Provided that an outgoing member shall continue in office until the 
appointment of his successor is notified in the Official Gazette. 
(b) An ex officio member shall hold office during the pleasure of the 
Central Government. 
(2) A member appointed to fill a casual vacancy shall hold office for as 
long as the member whose place he fills would have been entitled to hold office 
ifthe vacancy had not occurred. 
¢[(3) If a member is unable to attend a meeting of the Central Advisory 
Committee or the Advisory Committee, then in the case of a member 
appointed under sub-clause (}z"v) or sub-clause ('zg) of clause (a) of sub-rule (1) of 
rug (3) or under sub-clause () or sub-clause (vi) of clause () of sub-rule (2) of 
that rule the Central Government may in consultation with body which is 
represented by him in the Central Advisory Committee or the Advisory 
Committee, as the case may be, depute a member in his place to attend the 
meeting and in other cases may nominate a substitute in his place to attend the 
meeting and such detgzlted or nominated member shall have all rights of a 
member in respect of that meeting,] 
6. Substituted by G.S.R. 703, dated 6-8-1982 (w e.f. 21-8-1982). 
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d _ES, 1978 R 
32 BEEDI WORKERS WELFARE FUND RULE 0 
mber other than the Chairman of an 5. Resig“afion_;(l)/\non-official me e by writing under his hang i is offic Advisory Committee may resign his offi 
ddressed to the Chairman. : : Yesizmhinai il addr <;) The Chairman of an Adv1soryc(:0r§$1é§gief32’]ent g ¥y 
writing under his hand addressel((i to ;thh‘t film B ol 
i i hall take effect I \ C 
th (3)irT h:frtfilr%;iit;?/rsl fsrom the date of its ;ecelpt by ti\rehg’lalrman or, as the 
;iee 1);2 };)e by the Central Government, whichever B ; 1 . 
; by ! from India.—[* * *] Before a non-official member ;?jvets Ilf\d{a 
hy ghfill isxigf:ate to the Chairman the date of his departure frcimda};'l fora e of his 
e: ected return to India, and if he intends to _be ab.sent from Indi a period 
logger than six months, he shall tender his resignation. 
7[!(' * *] 
7. Vacation of office—A non-official member shall be deemed to have 
vacated his office— ‘ 
(a) if he becomes of unsound mind or is declared insolvent; or 
(b) if he is convicted for any offence which in the opinion of the Centra] 
Government involves moral turpitude; or 
(c)if he is absent from three consecutive meetin%s of the Adviso Committee or the Central Government, as the case may be, without leave of absence from the Chairman; or 
(d) if in the opinion of the Central Government, it is not desirable that he should continue to be a member of the Advisory Committee or the Central Government as the case may be; 
(e)in the case of a member of a State Legislature, member of such State Legislature; 
(f)if he ceases to represent the interest for representing which he was appointed. 
s Allowances payable to member.—(1) Every non-official member cluding a non-official member €0-0 1 ) i Eted under section 7 shall be entitled to ;ii?)l:’cleaxtxraVEI}’tflgth alllowtance, daily allowance and conveyance allowance in ce wil € Instructions contained in Minj i 4 6(26)/EIV /59, dated 5th September, 1960 as T P e T 3 
) The ol f for the time being in force. e allowaj i g . of a certificae by txfize x?é}-l Hay this rule shall be admissible only on production official members to the effect th, t claimed or drawn travelling allo: ol thgy e journeys and halts from anyg otherlsztiecgi o el ueds e 4 CHAPTER I CEDURE RELATING TO M 9. Disposal of business, 
BRI Committee or the Central A;(l) Ever question which an Advisory consideration shal] be considere‘gs;r ommittee is required to take intd 0 ’ er at a i i i directs, by sending the necessary papers to eve;;ifltelxr;x grr 'fi;fi ct}l;tiemco};la'lrman - 7. Omitted by G.S.R. 703, dated 6-8- 
‘ 
: 1982 (w.e.f, 21.8- 8. Substituted by G.SR.251, dated 6-4-19(90 ?w.:}. gll-(flzgw) 
on his ceasing to be 
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R.13] BEEDI WORKERS WELFARE FUND RULES, 1978 33 
Provided that the papers are sent to the 
acknowledgment due and with the re 
should reach the Othge of the Advisory Committee or the Central Government as the case may be, within a specified period: # 
Provided further that the p 
from India. 
(2) When a question is referred to the members for opinion by sending papers, any member may request that the question be considered at a meeting and thereupon the Chairman may, and if the request is made by three or more members shall direct that it be S0 considered, () If not less than three members of an Advisory Committee or the Central Advisor Committee request the Chairman to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly. °[10. Time, place and date of meeting.—An Advisory Committee or the Central Advisory Committee shall meet at least once a year at such places and onsuch dates and at such times ag may be appointed by the Chairman.] 11. Notice of meetings and list of business.—(1) Notice shall be given to every member present in India of the time and place fixed for each ordinas meeting at least fifteen days before such meeting and every member shall be furnished with a list of business to be considered at the meeting. 
(2)(a) An g[grgent] meeting of an Advisory Committee or the Central Advisory Committee may be called by the Chairman thereof to discuss matters onwhich a decision had to be taken immediately. 
(b) Notice shall be given either by registered post or by telegram or in person to every member present in India, of the place, time and of an °[ur ent] mecting at least four days before such meeting and every member shall be furnished with a list of business to be considered at the meeting. 
(3) No business which is not included in the list shall be considered at a meeting without the permission of the Chairman. 
12. Presiding at meeting —The Chairman shall preside at every meeting at whichhe s present and in his absence the Vice-Chairman shall preside. 
13. Quorum.—No business shall be transacted at a meeting whether it be an ordinary or emergency meeting of an Advisory Committee or the Central Advisory Committee unless at least one-third of the total number of members of the Advisory Committee or the Central Advisory Committee, as the case may be, having the right to vote are é:)resent and at least one of the member so present is the Chairman or the Vice-Chairman: 
Provided that if at any meeting less than one-third of the total number of members are present the Chairman or in the absence of Chairman the Vice- Chairman may adjourn the meeting to a date not less than seven days from the date of the meetings informing the members present and sending registered notice to the other member that he proposes to dispose of the business at the adjourned meeting irrespective of the quorum and it shall thereupon be lawful todispose of the business at the adjourned meeting whether there is quorum or not. 
members by registered post with quest that the views of the members 
apers will not be sent to a member who is absent 
9. Substituted by G.S.R. 703, dated 6-8-1982 (w.e.f. 21-8-1982). 
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ne 'S, 1978 R. 34 BEEDI WORKERS WELFARE FUND RULE : ] {f 14 
stion of a meeting of 14. Recommendation by majol’“}’-"(.l) Evggln?r?l?ttee shall be decidged b h: Advisory Committee or the Central /\dVlSOr}é oting on that question, but ¢he majority of votes of the members present an Yrin their dissent to be noteq minority shallin all cases have the right of requi ? 1 opinion shall unless g, 
(2) Every question referred to the members for op: e ves it for consideration a Chairman in pursuance of sub-rule (2) of rule 9 reser t { ini ajority of memp a meeting be decide in accordance with opinion of the majority ers 
i ini ithi ime ified. recording opinion within the time speci e ¢ 
(3) In the case of an equals division of votes or optltn.lori’lsflcigr?s}l}ggrxu; f};fiu 
have an additional or casting vote whether the ma er -l be 
meeting the Central Advisory Committee or the Advisory y 
sending the papers for the opinion of members. 
i i i i f an Advisg 15. Minutes of meetings.—The proceedings of each meeting o 
Committee or the Cent;gal Advis%ry Committee shall be _cu‘culated to all 
members present in India, as soon as may be after the megtmg, and shall be read out and confirmed at the next meefing of the Committee, and shall be signed by the Chairman or as the case may be, the Vice-Chairman or other person presiding at such next meeting and shall thereafter be recorded in a minute gook, which shall be kept for permanent record. 
16. Headquarters of an Advisory Committee or the Central Adviso, Committee—The headquarters of the Central Advisory Committee shall bein New Delhi and the headquarters of an Advisory Committee shall be at such place or places as may be fixed by the Central Government from time to time, 17. Executive of an Advisory Committee—10[* * *] The Welfare Commissioner shall be the Chief Executive of an Advisory Committee and exercise the executive functions of the Committee on its behalf. IU[# * !-] 
the Act. 
19. Conditions of service of persons appointed under section 8 —Persons appointed under section 8 shall be governed by such rules relating to the terms and conditions of service as are applicable to Central Govemmentg Servants. 20. Schemes of expenditure.—(1) The Commissioner shall have power subject to the provisions in the sanctioned b incur 'l'urp 
e . 
u 
7 
administrative staff and welfare schemeg: Sestiuns e Provided that— 
(7) he shall ha ction a h i in the budget, if it involyes ex; enditu; th oy iia ot mcludefi - 
pudget, recurringayear;l;nd 1ture exceeding Rs. 50,000 non-recurring and 
(2) The Commissioner 
Committee, expenditure on 
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R.27] BEEDI WORKERS WE] FARE FUND RULES, 1978 35 
of al‘f.lCll?S lt\l(l lwl'l}t‘ldl |0fl: the Smooth and efficient running of the organisation under him subject to financial provision in the sanctioned budget and to the condition that the expenditure on an single object or service shall not exceed Rs. 4,000 non-recurring and Rs. 800 reycurré\g : s ] POWERS OF ADVISORY COMMITTEES 
21. Budget.—(1) The annual bud et as prepared by the Commissioner in consultation with the Finance sub§C0mn£)itt§e shallybe considered by the Advisory Committee concerned each year and thereafter a copy of the budget, asapproved by the Advisory Committee, shall be forwarded not later than the 1st day of October each year for sanction to the Central Government which may make such alterations therein as it considers necessary before according its sanction. 
2) The budget to. be forwarded to the Central Government shall be accompanied by detailed self-contained notes explaining new schemes included therein. 
22. Other matters to be considered by an Advisory Committee.—An Advisory Committee shall consider the budget and any other matter that may be laid before it by the Commissioner with permission of the Chairman. 
23. Committee to be informed of expenditure—A memorandum setting forth any §rant made or expenditure since the last meeting shall be laid at each meeting of an Advisory Committee. 
24. Finance sub-Committee.—(1) An Advisory Committee shall elect from among its members, two persons of whom one shall be a person to represent owners of establishments or factories or contractors who are engagenij in the manufacture of beedis, and the other to represent the persons employed in the manufacture of beedis to constitute a Finance sub-Committee of which the Commissioner shall be an additional member and Chairman. 
(2) An Advisory Committee may at any time co-opt a person or persons to the Finance sub-Committee and any person so co-opted shall exercise all the gowers and functions of a member of the Finance sub-Committee, but shall not 
e entitled to vote and shall not solely by reason of being so co-opted be a member of the Advisory Committee. 
(3) Notice of every meeting of the Finance Committee shall be sent to the 
Chairman of the Advisory Committee who may, attend such meeting if he so desires and if he does so attend, he shall notwithstanding anything contained 
insub-rule (1), preside at the meeting and shall be entitled to vote. 
25, Duties of the Finance sub-Committee.—The duties of the Finance sub- 
Committee shall be to frame schemes of expenditure, to advise on the budget 
drawn up by the executive of the Advisory Committee ar}d on the accounts of 
the Advisory Committee and also in regard to all expenditure and to consider 
all schemes referred to in clause (i) of the proviso to rule 20. 
26. Other sub-Committees.—An Advisory Committee may, as and when 
considered necessary, constitute from its members, :as many sub-Committees 
asit may deem necessary for considering and reporting on such matter as may 
be specifically assigned to t. ; . 
27. Meeting of the sub-Committees.—The meeting and proceeding of the 
Finance sub-Committee and any" other sub-Committees which may be 
constituted under rule 26 shall be governed by the provisions herein continued 
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36 BEEDI WORKERS WELFARE FUND RULF [R.28 
g of an Advisory Committee in S0 for regulating the m"““”lf" and pl‘(K'f‘Cd‘” 
far as the same are applicable. ¥ 
CHAPTER IV 808 
GRANTS AND WELFARE STANDVA B s 
a8 Sranta 1) Iy each case in which 2 ggatg:elsGrz?vemmZnt, a n[lotc};? approval of the Central Government to a t or factory or contract authority /agency] the owner of an efitab!IShmen ;)cheme prtsrbe ‘r}?r 
engaged in the manufacture of beedis, in aid of a}TyCentral Government};n e 
Central Government for the purposes of the Act, the ay 
impose conditions necessary for ensuring— ; ; 
(a) that the work for which the grant is made is dulyfand Pi—fiofiqpfl-y 
executed and the money is actually utilised for the purpose for which it jg 
granted; : ; 
(b) that the data on which the grant is calculated are in accordance wigh 
facts; 
(c) that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly 
supplied. 
(d) that all necessary facilities for inspection are accorded to persons duly authorised by the Central Government for the purpose of Sahsf_fi itself that the provisions of clause (a) are comqlied with or for checki the correctness of any particulars supplied under clause () or for the collection of any such particulars; 
(e) that dprloier accounts of the money granted are kept and are . submitted for adult by such persons as the Central Government may authorise in the behalf; 
({) that the labour employed on regular basis and that employed on contract basis are given 2[same] welfare faci%ifies. (2) Before making a grant to a State Government a "local authority/ agency], or the owner of establishment or factory or contractor who is engaged in the manufacture of beedis, the Centra] Government shall require such State of the conditi i Government under sub-rule (1). st o Eocge ik the Tentzgl (3) It shall be the condition of every bond exec in the event of the State Government, [local authori 1 A rity /agency] or owner of the establishment or factory or contractor violating ?;xy %on igion imposed under sub-rule (1) such State Government, "local owner or contractor shall be liable . authority/agency], or ’ to pay to th t exceeding the amount paid as grantbl; M};ay ofe contral Government a sum no t int enalty in addition to the refund of thg entire remaining grant, and ‘where tEe ant\)c;unt of penalty and the remaining grant is huge, payment maybe allowed in two or three instalments. 11. Substituted by G.S.R. 750, dated 22- -1989 (w.e.f. 7-10- 12. Substituted by G.S.R, 703, dated 6-8-1982 (t(v‘e.ef. 21-;?1332)9.). 
uted under sub-rule (2) that 
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R.31] BEEDI WORKERS WELFARE FUND R JLES, 1978 37 
29. Standal‘?i .Of d‘sl’l‘“h'dl'y or hospital services. (1) The standard of dispensary SD‘\"‘CC‘“‘ be provided by owners of establishments or factories or Canracuws \«jhu are qng‘aqu in the manufactu re of beedis for the purpose of etting the gr fll\t—ll\-md_Ql\v1§agccl in clause (c) of sub-section (1) of section 4 of the Act shall be as specified in Schedule II, hereinafter in this rule and in rules 30and 31 referred to as the prescribed standard. 
(2) There shall be maintained an independent dispensary or ho?uital at he site of each establishment or factory engaged in the manufacture of beedis according to the prescribed standard: 
Provided that a common main dispensary may be maintained for several estabhshments or factories engaged in the manufacture of beedis with branch 
dispensaries attached to each establishment or factory engaged in the manufacture of beedis subject to the following conditions, namely:— 
(i) the common main dispensary shall maintain the standards prescribed for the aggregate number of workérs of all the establishments or factories engaged in the manufacture of beedis served by it or the standard maintained by it during the year 1975, whichever is higher; 
(if) every branch dispensary shall have a qualified doctor and a qualified pharmacist (compounderf; 
(.iz‘i) the common main dispensary shall be so situated that none of the 
establishment or factory engaged in the manufacture of beedis served by it is more than fifteen kilometers away from it; and 
_ (i) the common main dispensary shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensaries to the 
common main dispensary. 
(3) The Commissioner -may if he is satisfied that any dispensary or hosiital is being efficiently run and served the purpose for which it is 
established, waive any of the requirements specified in the prescribed standard: 
Provided that no such dispensary or hospital shall contain any room other 
than a store room which is less than four metres by three metres in area: 
Provided further that a Registered Medical Practitioner may be appointed to 
be incharge of a dispensary catering to more than 250 workers, only if he has 
ten years experience as medical officer in independent charge of a dispensary. 
30. Inspection.—The dispensaay services maintained by establishments or 
factories or contractors engaged in the manufacture of beedis shall be 
inspected at intervals not exceeding one year by such medical or other officer 
as may be authorised by the Commissioner for \the purpose or by the 
Commissioner himself whenever he considers it necessary and the inspecting 
officer or the Commissioner, as the case may be, shall, if the dispensa 
conforms to the prescribed standard issue a certificate in Form “A” which shall 
be valid for a period of one year from date of issue. 
31. Submission of periodic returns.—Every owner or contractor engaged 
in the manufacture of geedis, who maintain a disPensary service according to 
the prescribed standard shall submit to the Commissioner— 
i d July of each year a statement showing the total number of Pe(r)stl)x;lgare\;\ap oagd J'b : him inythe manufacture of bgeedis during the 
Preceding six months; an 
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& BEEDI WORKERS WELFARE FUND RULES, 1978 [R.3 
(if) In January of each year a certified :;\nion’m;:l\IL:( expenditure incurreq 
on the dispensary during the preceding fW(:.JV(? mor d e sty 
32. Standard of maternity centre.—(1) The stany:]a(rjd (in e ;flanufacturs to(; 
be provided by owners or contractors who are Ln%( %fivisaged s e o 
beedis for the purpose of getting the grants-in-ai epedfizd in Scha g 
sub-section (1) of section 4 of the Act shall b35as fgrred i o T 
hereinafter in this rule and as in rules 33, 34 and 35 re 
standard. 
— ; ternity centre at eacp 2) There shall be maintained as independent mate X 
estabfis)hm\eexl;t sengaged in the manufacture of beedis according to the 
prescribed standard: 
Provided that a common main maternity centre may be méii:l];ltalqed fo;' 
several establishments of factories engaged in tl}e manufacture of beedis wth 
branch maternity centre attached to each establishment or factory lerfgaged in the manufacture of beedis subject to the following conditions, namely:— 
i) the common main maternity centre shall maintain the. rescribed stand(aid for the aggregate numbert{:f workers of all the gstabhs ents or factories engaged in the manufacture of beedis served by it or the standard maintained %y it during the year 1975, whichever is higher; 
(ii) every branch maternity centres shall have a qualified doctor and 2 qualified compounder; 
(iii) the common main maternity centre shall be so situate that none of the establishments manufacturing beedis served by it is more than fifteen kilometres away from it; and 
(iv) the common main maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre. 
(3) The Commissioner may, if he is satisfied that a maternit centre is being efficiently run and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard: Provided that the functions of a lady health visitor may be performed by a fully qualified and registered midwife who has not Yess than ten years experience as a midwife: 
Provided further that a lady medical licentiate ma be appointed to be incharge of a maternity centre catering to more than 1,300 workers if she has ten years experience as a medical officer in independent charge of a maternity centre. 
ue. 34, Submission of periodic returns.—Every owner of i t or factory or a contractor engaged in the manufat}:’ture of beeSir;; :’slt"ac}) lx;?mlmeal:l;s a 
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BEEDI WORKERS w1z 23] DI WORKERg WELFARE | UND RULES, 1978 39 materfl“_\[ centre according to the prescribe Commissioner in January of each year urred on the maternity centre durin 
d standard shall submit to the a certified statement of the expenditure g the preceding twelve months. 
Iy owner of an establishment or factory or a acture of beedis who maintains a dispensary benefit of workers emplo ed in his establishment which conforms to be prescribed standard under fu]g; 29 and 32, as the case may be and is subject to Inspection under ryl 
inc 
wl ) entral Government may decide, subject to the condition that it shall not exceed 50 per cent of the said expenditure. 36. Standard of facilities for education and recreation.—(1) The standard of facilities for education and recreation of workers to be provided by owners of establishments or factories or contractors who are engaged in the manufacture of beedis for the purpose of getting grant-in-aid as envisaged in clause (c) of sub-section (1) of section 4 ‘of the Act shall be as specified in schedule IV hereinafter in this rule and in rules 37, 38 and 39 reforred fo as the prescribed standard. 
(2) There shall be maintained an independent welfare centre at each establishment or factory engaged in the manufacture of beedis according to the prescribed standard. 
(8) The Commissioner may, if he is satisfied that the centre is being efficiently maintained and serves the purposes for which it is established, waive any of the requirements specified in tlge prescribed standard. 
37. Inspection.—The welfare centre maintained by owners of establishments or factories or contractors engaged in the manufacture of beedis shall be inspected at intervals not exceeding one year by such officer as may be authorised by the Commissioner for the purpose or by the Commissioner himself whenever he considers it necessary and the inspecting officer or the Commissioner, as the case ma be, shall, if the centre conforms to the prescribed standard issue a certificate in Form C which shall be valid for a period of one year from the date of issue. 
38. Submission of periodic returns—Every owner of an establishment or factory or contractor engaged in the manufacture of beedis who maintains a welfare centre according to the prescribed standard shall submit to the Commissioner— 
(i) immediately on the establishment of the welfare centre, adequate Proof to the satisfaction of the Commissioner showing the capital expenditure 
incurred on the construction and equipment of the welfare centre; and 
(1) in January, each year a certifieql statement of the expenditure incurred onthe welfare centre during the preceding twelve months: 
Provided that the statements shall not include expenditure, if any, incurred Onrepairs and replacements. n pppreshe o 39. E; -in-aid.—Every owner of an establishment engaged in 
e mat:(lt;:cttgfegorfa;geldnisa‘l:ho r}iain{ains a wegfare centre for the benefit of the 
Workerg in his establishment which conforms to the prescribed 
Standarq irr?gég}r,fi?e 13% arllf:l is subject to inspection under rule 37 be eligible to a 
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7o) S, 1978 [R. 40 40 BEEDI WORKERS WELFARE FUND RULES, 
f the amount spent by the a1 cent ¢ grant-in-aid which shall not exceed 50 per cei d equipment of the wélfare : " ion an owner of the establishment in the mnst(;g(c):tlon 
centre subject to the maximum of Rs. 10,000. 
MISCELLANEOUS A 13 The owner of ap 40. Statistics and other informahon:—h[(rlr)lg”r)l{lfacmre of beedis sha]] establishment, factor or contractor engaged mr;e‘;t may specify and shall alao maintain such registers as the Central Governi that Government or any persoq furnish such statistics and other mformatlor} as for the purposes e Act, in 
S0 authorised may, by written order, hgirih thirty days from the date o Form D and within such time (being not less than A S TN which the order is served on the person concerned), an T, as may be specified in the order. b s de 8 
[(1)(ab) The agency shall mamica\mf suc?h rsefcl}S\t T e ange;:}t::: Government may specify and shall also furni e g ) informations that Government or any person so autholrlsgé ma}}‘/ by Written order, require for the purposes of the Act, in Form D-1 within suc hrfile (being not less than 30 days from the date on which the order is served on the person concerned), and in'such manner, as may be specified in that order.] 
(2)(a) The Commissioner may require that executive authority of any local body such as Municipality, District Board, Panchayat Boards, Block Development Units in any State or Union Territory where persons are engaged in the manufacture of beedis to prepare a register of beedi workers residing within the jurisdiction of that authority. 
(b) The registers referred to in clause (a) shall contain the following particulars relating to the beedi workers in the area under the jurisdiction of thelocal authority: 
1. Name 
2. Age 
3. Sex 
4. Address 
5. Place of work 
5 3 ocal ay i ohther Information from the register referred t _thormes 0 collect statistics or the Act. 
(3) Any owner of an establishment o fafe, : 1 Ty Or i manufacture of beedis who, withoyt reasonabl}; exc(zx[;g.}cati?r fngfauge‘.i I}Ttfl}:: statgstgcs or other information l”equired under syb. S to rnist - statistics or other information containing a state tule (1) or furnishe not to the best of his knowledge or belief tmment, ooy or detail which is € Or any executive authority 13.R. 40 renumbered as sub-R. (1) \ 7-10-1989). theteof by G.SR. 750, qaeq 2291989 (w.e.f. 14. Inserted by G.S.R. 750, dated 22-9.-1989 (we.f. 7-10-1989) 
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oCH. 11 BEEDI WORKERS WELFARE JND RULES 
rated under sub-p 3 enumerated 1 Sub-rule (2 i Jrepare a register as required l(ul/loWhO/ g whichmay extend to Rs, 500 
41. Identity card.—"[(1)] The 
¢ e ed i owner of an establi 3 
m“'t}laf\tfi(i)t‘\’t?inf;fi Il:n s ]{“nanllfflCtUl'e of beedis ghqe ]qith :;Illlzhtr(?éxl’yfaecr:”%}’(t an identity ¢a orm E : s shall is: b 
be affixed. on which a photograph of the worker would also 
5, 1978 41 
& reasonable excuse, fails to t that sub rule shall be punishable with fine 
*[(2) Any owner of an establ; | A blishment, factor gzggtg;g‘t;‘;s $e2§231§~¥3h§s mflh(')utj reai[onable cause fails to issue to any nplo : a uired un - i with fine which may extend to t\«\c}o thousancf i:;:z)egjle Py i i 7[42. Power to file complaints.—W issi i = —Welfare Commissioners, Assistant Welfare Commissioners and Welfare Administrators shall have power to file complaint before the appropriate Court for breach of these rules.] 
SCHEDULEI 
184 %] 
SCHEDULE II 
(See rule 29) 
STANDARD OF DISPENSARY SERVICES 
1. BUILDING 
1. ¥[Dispensary catering for 1,000 workers or less—four rooms to be used as follows: 
(i) Consulting room (5 metres x 4 metres) 
(ii) Dressing room (5 metres x 4 metres) 
(iii) Dispensary and store room (5 metres x 4 metres). Covered waiting 
accommodation 15 square metres two latrines (flush type) each 2 metres x 3 metres] 
#[(iv) Minor operation room (5 metres x 4 metres)] 
2. Dispensary catering for 1,001 to 2,000 workers—Six rooms to be used as follows: 
(¢) consulting room for males (5 metres x 4 metres) 
(ii) consulting room for females (5 metres x 4 metres) 
(iif) Minor operation room (5 metres x 4 metres) 
(iv) Dispensary room (5 metres x4 metres) 
(v) Laboratory room (15 to 18 square metres) 
(vi) Store room (5 metres x 4 metres) 
Covered waiting accommodation—20 square metres. Two latrines (flush type) each 2 
metres x 3 metres 
3. Dispensary catering fo ‘ 
(i) Consulting room for males (5 metres x4 metres) 
(if) Consulting room for females (5 metres x 4 metres) 
(1) thereof by GSR. 750, dated 22-9-1989 (w.e.f. 
y or contractor engaged in the 
12,001 workers or more—Nine rooms to be used as follows: 
15.R. 41 renumbered as sub-R. 
7-10-1989). 
ted 11-4-2000 (w.e.f. 11-4-2000). 
18. Schedule [ omitted by G.S.R- 
19. Subestilt‘u‘:e; g;G‘S.R?,mB, dated 6-8-1982 (w.e.f. 21-8-1982). 
20. Inserted by G.S.R. 703, dated 6- 
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