Section 2 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Board” means the Kerala Employment Guarantee Workers’Welfare Fund Board constituted under sub-section (1) of section 8;(b)“Chief Executive Officer” means the “Chief Executive Officer” appointed under sub-section (1) of section 13;(c)“contribution” means the sum of money payable to the Fund under sub-section (1) of section 4;(d)“District Welfare Officer” means the “District Welfare Officer” appointed under sub-section (1) of section 13;(e)“Employment Guarantee Worker” means a worker who has received employment guarantee card by registering in the grama panchayats in the State on the basis of the provisions of the Mahatma Gandhi National Rural Employment Guarantee Act, 2005 (Central Act 42 of 2005) or an unskilled worker who has received employment guarantee card by registering in the Municipal Council or Municipal Corporation in the State on the basis of the provisions of Ayyankali Urban Employment Guarantee Scheme;Explanation.—Ayyankali Urban Employment Guarantee Scheme means the Scheme constituted as per G.O. (Ms) No. 210/2010/LSGD. dated 13th day of September, 2010.(f)“family” means wife or husband, their minor children and unmarried daughters and includes father, mother or mentally or physically disabled children or widowed daughters who are solely dependent on the worker;(g)“Fund” means the Kerala Employment Guarantee Workers' Fund constituted under sub-section (1) of section 3;(h)“Government” means the Government of Kerala;(i)“identity card” means an identity card issued by the Board to the employment guarantee worker;(j)“member” means a member of the Fund;(k)“Mission Director” means the Kerala State Mission Director for the implementation of Mahatma Gandhi National Rural Employment Guarantee Scheme or Director of Urban Affairs, having State level charge of Ayyankali Urban Employment Guarantee Mission;(l)“Notification” means a notification published in the Official Gazette of the Government of Kerala;(m)“prescribed” means prescribed by rules made under this Act;(n)“Schedule” means Schedule to this Act;(o)“Scheme” means “the Kerala Employment Guarantee Workers’ Welfare Fund Scheme” framed under sub-secton (1) of section 3;(p)“year” means a financial year which commence from 1st April .
