Section 13(2) in The Kerala Headload Workers Act, 1978
(2)Subject to the provisions of this Act and the rules made thereunder a scheme made under sub section (1) may provide for all or any of the following matters, namely:-(a)for the welfare of headload workers;(b)for health and safety measures for headload workers;(c)for the constitution of any fund or funds including provident fund for the benefit of headload workers, the vesting of such funds, the payment of contributions to be made to such funds and all matters relating thereto;(d)for regulating the recruitment and entry into the scheme of the headload workers, and the registration of headload workers and employers including the maintenance of registers, removal either temporarily or permanently, of names from the registers and the imposition of fee for registration;(e)for regulating the employment of headload workers and the terms and conditions of such employment, including maternity benefit, leave with wages, provision for gratuity and conditions as to weekly and other holidays and pay in respect thereof;(f)for pooling of headload workers who are not employed under any employer or contractor;(g)for the manner in which, and the persons by whom, the cost of operating the scheme is to be defrayed, including any contributions to be paid by employers and headload workers and the rate of such contribution;(h)for appointing persons and authorities who or which are to be responsible for the administration of the scheme and for the administration of funds constituted for the purposes aforesaid;(i)for such incidental and supplementary matters as may be necessary or expedient for giving effect to the purposes of the scheme;(j)generally for making better provision as regards the terms and conditions of employment of head load workers.
