Section 2 in Kerala Motor Transport Workers Welfare Fund Act, 1985
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means The Kerala Motor Transport Workers Welfare Fund Board constituted under section 6;(b)"Chief Executive Officer" means the Chief Executive Officer appointed under sub-section (1) of section (7);(c)"contribution" means a contribution payable in respect of a member under the scheme;(d)"employee" means a person who is employed for wages in a Motor Transport undertaking directly or through an agency to work in a professional capacity on a transport vehicle or to attend to duties in connection with the arrival, departure, loading or unloading of such transport vehicle and includes a driver, conductor, cleaner, station staff, line checking staff, booking clerk, cash clerk, depot clerk, time keeper, watchman, or attendant,(e)[ "employer" means in relation to any motor transport undertaking, the registered owner or the person who, or the authority which, has the ultimate control over the affairs of the motor transport undertaking, and where the said affairs are entrusted to any other person whether called a manager, managing director, managing agent, or by any other name, such other person;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)](f)"Fund" means the Kerala Motor Transport Workers Welfare Fund established under the scheme;(g)"member" means the member of the Fund and includes any person eligible to become a member of the Fund;(h)"motor transport undertaking" means a motor transport undertaking engaged in carrying passengers or goods or both by road for hire or reward and includes a private carrier;(i)"prescribed" means prescribed by rules made by this Act;(ia)[ "quantum" means a fixed amount of welfare fund contribution payable to the fund by the employer, employee and self employed person as may be specified in the scheme;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)](j)"scheme" means the scheme framed under this Act;(ja)[ "self employed person" means a person other than an employee who is engaged in the profession of a motor transport undertaking by actually operating the vehicle and depending mainly on such a motor transport undertaking for his lively hood;] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)][omitted] [Amendment Act 2005 (No 13285/Leg. C2/05/Law dated 15.8.2005)](l)all other words and expression used but not defined in this Act and defined in the Motor Vehicles Act, 1939 (Central Act 4 of 1939), shall have the meanings respectively assigned to them in that Act
