Section 8B in Kerala Toddy Workers' Welfare Fund Act, 1969
8B. [ Power to rectify errors, etc. [Inserted by Act No. 3 of 1996.]
(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.(2)Where any such rectification has the effect of reducing the mount determined, the officer concerned shall make refund to the employer entitled thereto or adjustment against future contribution of the employer according to his option.(3)Where any such rectification has the effect of enhancing the amount determined, the provisions of this Act and the scheme made thereunder shall apply to every such order of enhancement, as if such determination has been made under sub-section (1) of section 8.]
