Section 8B(1) in Kerala Toddy Workers' Welfare Fund Act, 1969
(1)The Chief Welfare Fund Inspector or any other Welfare Fund Inspector who has passed an order under sub-section (1) of section 8, against which no appeal has been made to the Government as provided in sub-section (5), may, on application or otherwise, and any time within four years form the dare of passing such order, rectify any error apparent on the face of the record:Provided that no such rectification, which has the effect of enhancing the amount determined, shall be made unless the employer concerned has been given a reasonable opportunity of being heard:Provided further that the time-limit mentioned in this sub-section shall not be applicable for a period of six months from the date of commencement of the Kerala Toddy Workers' Welfare fund (Amendment) Act, 1996, in the case of an order made under sub-section (1) of section 8 which is prejudicial to the interests of the Fund.
