Section 80D in Kerala Cooperative Societies Act, 1969
80D. The Kerala State Co-operative Employees' Welfare Board.
(1)The Government shall, by notification in the Gazette, constitute a Board to be called "the Kerala State Co-operative Employees' Welfare Board" for implementing the welfare schemes for the regular employees, commission agents and the persons working in the capacity of any other name on commission basis in a Co-operative society registered or deemed to be registered under this Act and coming under the administrative control of the Registrar of Co-operative Societies as well as other departments of the State Government in accordance with the provisions of this Act and the Scheme.(2)The Board constituted under sub-section (1) shall provide for the constitution of a Welfare Fund and specify therein, the manner in which its fund Shall be raised and administered for the welfare of the employees and the rates of contribution to be paid by the employees and the co-operative societies towards the fund.(3)The Board may provide money and other aids to the employees in their indigent conditions and for the following purposes, namely:-(i)for the payment of financial assistance to the family of the deceased employees;(ii)for the payment of medical assistance to the employees who have undergone treatment for diseases to be specified therein;(iii)for refund of the contributions made by the employees on their - retirement or relief on other grounds;(iv)for the grant of advances to the employees for meeting their medical expenses;(v)for awarding cash prizes to the children of employees at such rates and subject to such conditions as may be specified therein; and(vi)for any other purposes provided for in the Scheme or which necessary Scheme.(4)The Government may make rules with regard to the terms and conditions of the services of the employees of the Kerala State Co-operative Employees' Welfare Board.
