Section 3 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
3. Kerala Employment Guarantee Workers’ Welfare Fund.—
(1)The Government shall, by notification, frame a scheme to be called “the Kerala Employment Guarantee Workers’ Welfare Fund Scheme” for the workers and after framing the scheme, as soon as possible, constitute a Fund under the provisions of this Act and the Scheme.(2)The following shall be credited to the Fund, namely:—(a)contributions under section 4;(b)amount borrowed by the Board under section 14;(c)fine realised under section 19;(d)grants, loans or advances granted by the Government of India or the State Government or the Local Self Government Institutions or any other institution or organisation;(e)any donation from any other source;(f)any amount raised by the Board from other sources to augment the resources of the Board;(g)fees levied under the provisions of the Scheme and any other amount to be credited to the Fund.(3)The Fund shall vest in the Board and shall be administered by the Board.(4)The Fund may be utilised for all or any of the following purposes, namely:—(a)for payment of pension to a member who have completed sixty years of age and have remitted contribution without interruption upto the age of sixty years;(b)for payment of family pension, in case of death of a member who have remitted the contribution for a period not less than ten years;(c)for payment of financial assistance to a member who died due to illness of accident;(d)for payment of the amount remitted by a member as contribution, with interest as may be specified on cessation of membership of a member in the Fund, who is unable to work due to infirmity or disablement and for the grant of disability pension;(e)for providing financial assistance for the treatment of members who suffers from serious ailments;(f)for providing financial assistance to the expenses in connection with the marriage of women members, daughters of the members and for providing maternity benefits to the women members;(g)for providing financial assistance for the purpose of education and incentive to the children of members;(h)for providing financial assistance to any other purposes specified in the Scheme;(i)to meet the day to day administrative expenses of the Board and other expenses as directed by the Government, from time to time.(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 after it is framed 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 amendment in the Scheme or decides that the Scheme should not be made, the Scheme shall, thereafter have effect, only in such amended form or be of no effect as the case may be; so however that any such amendment or annulment shall be without prejudice to the validity of anything previously done under the Scheme.
