Section 3 in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
3. Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund.
(1)The Government shall, as soon as may be, after the commencement of this Act, by notification, frame a Scheme to be called the "Kerala Document Writers', Scribes' and Stamp Vendors' Welfare fund Scheme" and after the framing of the Scheme, constitute a Fund to be called "the Kerala Document Writers', Scribes' and Stamp Vendors' Welfare Fund" in accordance with the provisions of this Act and the Scheme.(2)Subject to the provisions of this Act, the Scheme may provide for all or any of the matters specified in the Schedule.(3)The following shall be credited to the Fund, namely:(a)contributions under sections 4 and 26;(b)application fee realised under section 5;(c)any amount borrowed under section 15;(d)all amounts collected by way of sale of stamp under section 24;(e)any donation voluntarily made to the Fund by any association or institution or any other person;(f)any profit, interest, dividend or other income on any investment made of any part of the Fund;(g)any grants, loans or advances as may be given by the Government of India or the State Government or any other institution or organisation;(h)two per cent of the amount being received by the Stamp Vendors as commission;(i)amount transferred under section 30;(j)any fees levied under the Scheme;(k)any other amount, to be credited to the Fund under the provisions of the Scheme;(l)any amount raised by the Board from other sources to augment the resources of the Fund.(4)The Fund shall vest in the Board and be administered by the Board.(5)The fund may be utilised for all or any of the following purposes, namely:(a)for the payment of a fixed amount and pension to a person, who had been a member and remitted contribution for not less than five years and ceased his employment or unable to continue in the employment due to ill health, at such rate as may be specified in the Scheme, based on the number of years in which he had remitted contribution;Explanation 1. - The Board shall have the power to take decision regarding the eligibility of pensionary benefits payable to a member who could not continue his employment due to ill health.Explanation 2. - A person who had completed sixty-live years of age and who had been a Document Writer, Scribe or Stamp Vendor for twenty five years before the commencement of this Act shall become eligible for special pension if he becomes a member and remits contribution for a period of one year under the provisions of this Act.(b)for the payment of family pension on the death of a member who had remitted contribution for not less than ten years;(c)for the payment of financial assistance on the death of a member due to illness or accident;(d)for the repayment of the contribution amount remitted by the members with such interest, as may be specified in the Scheme, when they are incapacitated to do work due to permanent physical disability or on the cessation of their membership in the Welfare fund;(e)for the payment of financial assistance to meet the expense towards medical treatment of the members affected with serious ailment;(f)for the payment of financial assistance to meet the marriage expense of the members and their daughters and for the maternity expense of the female members;(g)for the payment of financial assistance or loans or advances to the members for the purpose connected with their employment or for the construction of dwelling house or for the maintenance or renovation of the house or for the purchase of land for the construction of house or for the purchase of land and building and for the education, including higher education of the children of the members;(h)for the payment of special relief to the members who suffer from physical disability;(i)for any other purpose specified in the Scheme;(j)for the day to day administrative expenses of the Board.Explanation. - For the purpose of this sub-section the contribution remitted by a person who had been a member of the Kerala Document Writers, Scribes and Stamp Vendors Welfare Fund Scheme, 1991 and the number of years in which he had remitted contribution to the said Welfare Fund shall also be taken into account.(6)The Scheme framed under sub-section (1) 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 modification in the Scheme or decides that the Scheme should not be issued, the Scheme shall, thereafter have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that Scheme.
