Section 3 in Kerala Fishermen's Welfare Fund Act, 1985
3. Fishermen's Welfare Fund Scheme.
(1)The Government may, by notification in the Gazette, frame a scheme to be called the Kerala Fishermen's Welfare Fund scheme for the establishment of the fund under this Act by name "Kerala Fishermen's Welfare Fund" for the welfare of fishermen and there shall be established, as soon as may be after the framing of the scheme, the fund in accordance with the provision of this Act and scheme.(1A)[ Notwithstanding anything contained in sub-section (1), the Government may by notification in the Gazette, frame a scheme, exclusively for allied workers, to be called "the Allied workers Welfare Scheme" under the said Fund and the provisions of sections 5, 16, 17, 18, 19, 21 and the schedule to this Act, shall apply, mutatis mutandis in respect of the said scheme.] [Inserted by Act 17 of 1999.](2)There shall be credited to the fund,-(a)the contribution specified in section 4 ;(b)fee levied under the scheme ;(c)damages realised under section 21 ;(d)grants or loans or advances made by the Government of India or the State Government;(e)any voluntary donations ;(f)any penalty levied under the provisions of the Kerala Marine Fishing Regulation Act, 1980 (10 of 1981) ;(g)any amount raised by the Board from other sources to augment the resources of the Board.(3)The fund shall vest in and be administered by the Board.(4)The fund may be utilised for all or any of the following purposes, namely:(a)to provide for distress relief to fishermen in times of natural calamities ;(b)for payment of financial assistance to fishermen who suffer permanent or temporary disablement ;(c)for payment of loans or grants to fishermen to meet the expenses for the marriage of children, or expenses in connection with disease or death of dependants, or any unexpected expenditure or the day of day expenditure during lean months;(d)to provide for the fishermen and the members of their families,-(i)education vocational training and part time employment;(ii)social education centres including reading rooms and libraries ;(iii)sports, games and medical facilities ;(iv)nutritious food for children ; and(v)employment opportunities to the handicapped;(e)for payment of financial assistance to fishermen who suffer loss of house or fishing implements or any other damage due to natural calamities or other unexpected causes ;(f)to provide old age assistance to fishermen;(g)for the implementation of any other purpose specified in the scheme(5)Every fisherman who is a member of a fishermen's Welfare society constituted under section 4 of the Kerala Fishermen Welfare Societies Act 1980 ( 7 of 1981), shall be a member of the fund.[and every allied worker shall become a member of the Fund, within such time as may be specified by the Government, in that behalf, for the purposes of the Allied Workers Welfare Scheme.] [Inserted by Act 17 of 1999.].(6)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.
