Section 3 in The Assam Handicraft Artisans Welfare Fund Scheme, 2000
3. Registration of Handicraft Artisans, Self Employed Persons, Employers, Dealers and producers of handicraft products.
(1)Every Handicraft Artisan who desires to become a member of the fund shall, within 90 days of commencement of this Scheme, apply to the Chief Executive Officer or any other officer authorised by the Board in this behalf in Form No.l on payment of an application fee of Rs.5.00 (Rupees Five) only. The applications shall be accompanied by 3 copies of recent passport size photograph duly attested by a government Gazetted Officer.(2)The nomination of the beneficiary in the application may, subsequent to the allotment of membership number, be altered at any time by request in writing sent by registered post or delivered in person to the Chief Executive Officer.(3)Every dealer or Producer of Handicraft Products shall, with in 90 days of commencement of this Scheme, apply to the Chief Executive Officer or any other officer authorised by the Board on payment of a fee of Rs. 20.00 (Rupees Twenty) only for registration as dealer or Producer of Handicraft Products as the case may be, in Form No.2 along with his self assessed contribution for 1 month, equivalent to 1/12th of 1 per cent of their sale proceeds for the year.(4)Every employer shall, within 90 days of commencement of this Scheme apply to the Chief Executive Officer or any other officer authorised by the Board for registration in Form No.3 along with his self assessed employer's contribution for the month at the rate of Rs. 2.00 (Rupees two) only per Handicraft Artisan employed by him and the employees contribution for 1 month at the rate of Re. 1.00 (Rupee One only) per artisan employed by him:Provided that in the case of a Handicraft Co-operative Society or Non-Governmental Organisation which employes Handicraft Artisans, the employers' contribution will be Re. 1.00 (Rupee One) per artisan.(5)A person who becomes a Handicraft Artisan or self-employed person or employer or Producer of Handicraft Products or dealer of handicraft products subsequent to the commencement of the Scheme, shall apply to the Chief Executive Officer or any other officer authorised by the Board for registration in the appropriate category within 30 days of his starting the avocation in such form as may be applicable in respect of him as provided for this category along with the fees and contribution as may be applicable to him under this Scheme.(6)The Board may, if it deems necessary, extend the time-limit prescribed for applying for registration.(7)On receipt of application for registration from the handicraft artisans or self-employed person the Chief Executive Officer or the authorised officer in this behalf shall after conducting such inquiries as may be necessary, allot and communicate to the applicant registration number as 'member' of the fund or reject the application intimating him in writing the reasons thereof.(8)(a)As soon as the registration number as member is issued to the Handicraft Artisans 'Identity Card' affixing his photograph shall also be issued to him in Form No. 7 by the Chief Executive Officer ;(b)In the event of lose or damage of the Identity Card, the member shall immediately intimate the same to the Chief Executive Officer requesting him to issue a duplicate thereof. After conducting such inquiry, if the Chief Executive Officer is satisfied, he may issue a duplicate Identity Card to the member.(9)Any Handicraft Artisan or self employed person aggrieved by the order of rejection may, within 60 days of receipt of the order, appeal to the Chairman, District Level Advisory Committee constituted under paragraph 6(ii) of the Scheme against the order of rejection.(10)On receipt of the appeal Chairman, District Level Advisory Committee may, after conducting such inquiries as may be necessary, accept or reject the appeal as the case may be and if accepted, the matter may be referred to the Board.(11)Pending allotment of registration number as a member, the self employed person shall continue to make his monthly contribution at the rate of Re. 1.00 (Rupee One) per month before the 5th of every month.(12)On receipt of application for registration from the Handicraft Artisans, employer or Producer of Handicraft Products or dealer, the Chief Executive Officer or the authorised officer of the Board shall allot registration number as Handicraft Artisans, employer, producer of handicraft products or dealer as the case may be.Time and Manner of Payment of Contribution to the Fund
