KERALA
CONSTRUCTION WORKERS' WELFARE FUND ACT, 1989 THE KERALA CONSTRUCTION WORKERS' WELFARE FUND
ACT, 1989 [Act No. 20 of 1989] An Act to provide for the constitution of a
Fund to grant relief to, promote the welfare of and to pay pension to the
construction workers in the State of Kerala and for certain other matters
incidental thereto. WHEREAS
it is expedient to provide for the constitution of a Fund to grant relief to,
to promote the welfare of and to pay pension to the construction workers in the
State of Kerala and for certain other matters incidental thereto; BE it
enacted in the Fortieth Year of the Republic of India as follows:- (1)
This Act may be called the Kerala
Construction Workers' Welfare Fund Act, 1989. (2)
It extends to the whole of the State of
Kerala. (3)
It shall come into force on such date as the
Government may ; by notification in the Gazette, appoint. In
this Act, unless the context otherwise requires,- (a)
"Board" means the Kerala
Construction Workers' Welfare Fund Board constituted under section 16 ; (b)
"Chief Executive Officer" means the
Chief Executive Officer of the Board appointed under section 19 ; (c)
"Construction Work" means any
construction work carried out by the State Government or quasi-governmental
agency or by a public or private undertaking or by a Society or by a private
individual and includes construction of any building, road, pathway, causeway,
bridge, culvert, canal, tank, channel, pond, dam, tunnel, sea walls, walls for
the prevention of soil erosion, embankments, bunds, drainage, kanas, culverts,
jetties, compound walls, well, and the like, breaking of rocks and rubbles and
the repair in whatsoever manner relating thereto and the demolition thereof but
does not include the construction works relating to places of public worship or
construction wok for a residence by a person for his own residential purposes
costing not more than Rs. One lakh, repair works other than extension and
reconstruction of his residence, construction work undertaken by the Government
of India or any of its establishments or institutions; (d)
"Construction Workers" means any
person who is employed for wages to do any work in connection with a
construction work and who gets his wages directly or indirectly from an
employer or from a contractor and includes a person engaged in any work
connected with the supply of materials for construction works and a worker
specified in any categories in Schedule I Explanation.-If
any doubt arises as to whether a person is or is not a construction worker for
the purpose of this Act, the question shall be referred to the Chief Executive
Officer or an officer authorised by the Government in this behalf whose
decision thereon shall be final ; (e)
"Contractor" means any person
registered as a contractor with any Department of the Government of Kerala or
with any Department of any other State Government, or with any local authority
or with the Kerala Water Authority or Devaswam Boards or Universities in the
State, for carrying out construction work for consideration or any person
carrying out construction work for consideration for a Government Company as
defined in section 617 of the companies Act, 1956 (Central Act 1 of 1956) for
any Board, Corporation or Society owned or controlled by the Government of
Kerala and includes the Kerala State Construction Corporation ; (f)
" contribution" means the sum of
money payable to the Fund by employers and construction workers under section
8; (g)
"Employer" means,- (i) ????In the case
of construction work undertaken for the State Government or for the Local
authority or for the Kerala Water Authority or for any Universities in the
State or for a Kerala Government Company as defined in section 617 of the
Companies Act, 1956 (Central Act 1 of 1956) or for a Board, Corporation or a
Society owned or controlled by the Kerala Government the contractor; (ii) ???In any
other case, the person for whom construction work is done. (h)
"family" means the husband or wife
and minor sons and unmarried daughters of the construction worker and the
parents solely dependent on the construction worker. (i)
"Fund" means the Kerala
Construction Workers' Welfare Fund established under section 3 and the Scheme; (j)
"member" means any person
registered as construction worker under section 4 and makes contribution to the
Fund under section 8; (k)
"prescribed" means prescribed by
rules made under this Act; (l)
"Scheme" means the Scheme framed under
this Act; (m)
"Society" means any Society
registered or deemed to be registered under the Kerala Co-operative Societies
Act, 1969 (21 of 1969) or the Travancore-cochin Literary, Scientific and
Charitable Societies Registration Act, 1955 (12 of 1955) or the Societies
Registration Act 1860 (Central Act XXI of 1860) ; (n)
"year" means financial year. (1)
The Government may, by notification in the
Gazette, frame a scheme to be called the Kerala Construction Workers' Welfare
Fund Scheme for the establishment of a Fund under this Act for the Welfare of
the construction workers and there shall be established as soon as may be after
the framing of the scheme, a Fund in accordance with the provisions of this Act
and the scheme. (2)
The Fund shall vest in and be administered by
the Board. (3)
Subject to the provisions of this Act, the
scheme may provide for all or any of the matters specified in Schedule II. (4)
There shall be credited to the Fund,- (a)
the contribution specified in section 8 ; (b)
fee levied under sections 4 and 9 and under
the scheme; (c)
grant or loan or advances, if any, made by
the Government of India or by the State Government or any local authority ; (d)
the amount borrowed by the Board under section
20 ; (e)
the damages realised under section 23; (f)
any amount raised by the Board from other
sources to augment the resources of the Board ; (g)
any donation or grant made by any person or
institution; (h)
any other amount which, under the provisions
of the scheme, shall be credited to the Fund. (5)
The scheme framed under this Act or any
modification thereto made under section 15 shall be laid, as soon as may be,
after it is framed or modified, as the case may be, 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
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 any provision of the sc scheme should not be made, 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
the scheme. (1)
Every construction worker who has completed
18 years of age, but has not completed 60 years of age, who is not a member of
any other Welfare Fund Scheme established under any law for the time being in force
and who has been engaged in the construction work for not less than ninety days
during the preceding year shall be eligible for registration as a member under
this Act and the Scheme. (2)
An application for registration shall be made
in such form as may be prescribed to the officer authorised by the Chief
Executive Officer in this behalf in whose jurisdiction the applicant resides. (3)
Every application shall be accompanied by
such documents together with the fee for registration as may be specified in
the scheme. (4)
If the officer authorised under sub-section
(2) is satisfied that the applicant has complied with the provisions of this
Act and the scheme, he may register the name of the construction worker : Provided
that an application for registration shall not be rejected without giving the
applicant an opportunity of being heard. (5)
Any person aggrieved by the decision under
sub-section (4) may, within such time as may be specified in the scheme, prefer
an appeal to the Chief Executive Officer or any other authority as may be
specified by the Government in this behalf and the decision of the Chief
Executive Officer or of such other authority on such appeal shall be final. (6)
The Chief Executive Officer shall cause to
maintain the registers as may be prescribed in this behalf. Every
registered construction worker shall be given an identity card with his
photograph duly affixed and with enough space for entering the details of the
construction work done by him. Every employer shall enter in the card in the
appropriate space provided for the purpose, the details of the construction
work done by the construction worker and authenticate the same and return it to
the construction worker. The card should be produced whenever demanded for
inspection. Subject
to the provisions of this Act, a construction worker shall cease to be a member
when he attains sixty years of age or when he is not engaged in construction
work for not less than ninety days in an year: Provided
that if the Chief Executive Officer is convinced within such time as may be
prescribed that he could not engage himself in construction work for sufficient
reasons, he shall not cease to be a member. Every
contractor shall maintain a register in the prescribed form showing the details
of employment of registered construction workers employed in the construction
work undertaken by him and which may be inspected without prior notice by the
Chief Executive Officer or any other officer authorised by him. (1)
A member of the Fund shall contribute to the
Fund at the rate specified in any of the slabs hereunder:- Slab A.
Ten rupees per month B.
Fifteen rupees per month C.
Twenty rupees per month Provided
that a member may change his rate of contribution at his option at the
commencement of any year. (2)
An Employer shall contribute one per cent of
the cost of the construction work undertaken by him to the fund. (3)
In case where the employer is a Contractor,
the contribution payable under sub-section (2) shall be recovered by the
Departments, Authorities, Company or other undertakings mentioned in item (i)
in clause (g) of section 2 from the bills payable to the contractor and paid to
the Fund within fifteen days in the manner prescribed. In the case of other
employers, the contribution shall be paid in such manner to such authority and
within such time as may be prescribed. (4)
The Government shall pay to the Fund every
year an amount by way of grant which shall not be less than ten per cent of the
contribution initially made by a member of the Fund under sub-section (1). (1)
Notwithstanding anything contained in any
other law or agreement for the time being in force, with effecton and from the
commencement of this Act, there shall also be levied every year a fee from
every contractor calculated at the following rates in the manner prescribed,
namely; - 1.
Contractor having A Class registration
Rs.1,000 per year. 2.
Contractor having B Class registration Rs.
500 per year 3.
Contractor having C Class registration Rs.250
per year 4.
Contractor having D Class registration Rs.100
per year. (2)
The fee levied under sub-section (1) shall be
credited to the Fund. (3)
The authority granting the licence shall not
issue or renew licence to a contractor unless he is satisfied that the fee
mentioned in sub-section (1) has already been paid. (1)
The Board shall cause to deposit periodically
the balance amount outstanding with the Fund, after meeting the administrative
and other expenses, in term deposit with the Schedule Banks or Treasuries or
the Kerala State Co-operative Bank or District Co-operative Banks and the
interest accrued thereon shall be credited to the Fund. (2)
There shall be credited to the accounts of
each member, within six months of the close of each financial year, an amount
equal to the interest at the rates fixed by the Board on the amount outstanding
to the credit of each member at that time. When a
member has not paid his contribution under sub-section (1) of section 8, for a
continuous period of not less than one year, his membership shall automatically
stand forfeited : "Provided
that if the Chief Executive Officer is convinced within such time as may be
prescribed that the non-payment of contribution was on reasonable grounds, he
shall not cease to be a member. Where
any Department of Government, Authority, Company, or other institutions liable
to pay contribution, under sub-section (3) of section 8, fails to recover the
contribution of the contractor from the bills, such institution shall be liable
to pay such contribution together with simple interest at the rate of nine per
cent from the date of passing the bill or bills in which such recovery had to be
effected till the date on which such amount of contribution is remitted to the
Fund. (1)
The amount outstanding in the account of a
member shall be returned to him when he ceases to be a member under sections 6
or 11. (2)
In case a member does not wish to continue
his membership, the amount outstanding to his credit shall be returned to him,
upon his application, in the manner prescribed. Subject
to the provision of this Act and Scheme, the Fund shall be expended for the
following purposes, namely :- (1)
Payment of pension to a member who is unable
to work due to permanent disablement or who has completed the age of sixty
years; (2)
Payment of gratuity to the members of the Fund; (3)
Payment of immediate assistance to members of
the Fund in case of accidents; (4)
for giving financial assistance for the
funeral expenses of the members and family members; (5)
for sanctioning loans and advances to members
for construction of houses for their residence on such terms and conditions as
may be fixed by the Board ; (6)
for meeting the expenses in connection with
the premia for Group Insurance of the members as the Board may deem fit; (7)
for giving financial assistance for the
education of the children of the members as may be decided by the Board; (8)
for meeting medical expenses of the members
or their dependents as may be decided by the Board ; (9)
for payment of family pension ; (10)
for payment of maternity benefits; (11)
for payment of financial assistance to
members to meet expenses of the marriage of their children ; (12)
for any other purpose specified in the
scheme. The
Government may, by notification the Gazette, add to amend or vary the scheme
either prospectively or retrospectively. (1)
The Government may, by notification in the
Gazette, constitute with effect from such date as may be specified in such
notification a Board to be called the Kerala Construction Workers' Welfare Fund
Board for the administration of the Fund and to supervise or carry out the
activities financed from the Fund. (2)
The Board shall be a body corporate by the
name aforesaid, having perpetual succession and a common seal and shall by the
said name sue and be sued. (3)
The Board shall consist of 15 directors
nominated by the Government as hereinafter provided, namely: (i)
Five members representing the Construction
Workers. (ii)
Five members representing the contractors and
other employers (iii) Five members representing the Government. (4)
One of the Directors of the Board shall be
appointed by the Government to be its Chairman. (5)
The Government shall publish the names of the
Chairman and the Directors of the Board in the Gazette. (6)
The Board shall administer the Fund in such
manner as may be specified in the scheme. (7)
The Board may, with the previous approval of
the Government, delegate to its Chairman or to the Chief Executive Officer or
to any officer appointed under sub-section (1) of section 19 such of its powers
and functions under this Act or the scheme as it may consider necessary for the
efficient administration of the Fund, subject to such restrictions and
conditions, if any, as it may specify. (1)
A Director nominated under sub-section (3) of
section 16 shall hold office for a period of three years. (2)
Notwithstanding anything contained in section
18, the Government may, at any time, for reasons to be recorded in writing
remove from office any Director of the Board after giving him a reasonable
opportunity of showing cause against the proposed removal: Provided
that it shall not be necessary to record in writing the reason for the removal
or to give an opportunity of showing cause against the proposed removal if the
Government are of the opinion that it is not expedient in the public interest
to record the reasons in writing or to give such opportunity. (3)
Any Director may resign him membership by
giving notice in writing to the Government. The resignation shall be deemed to
have come into effect from the date of the resignation letter. (1)
The Government may, by notification in the
Gazette, remove any non-official Director of the Board from office,- (a)
if, he has, without the permission of the
Board, been absent from the meetings of the Board for three consecutive
meetings : Provided,
however, that such absence may be condoned by the Board before the publication
of the notification the Official Gazette ; (b)
if he, in the opinion of the Government, is
unsuitable or has become incapable of acting as a Director or has so abused his
position as a Director as to render his continuance as such Director
detrimental to the public interest: Provided
that before removing a Director under this sub-section, he shall be given a
reasonable opportunity to show cause why he should not be removed. (2)
A non-official Director of the Board removed
under clause (a) of sub-section (1) shall be disqualified for renomination as a
Director of the Board for a period of three years from the date of his removal
unless otherwise ordered by the Government. (3)
A non-official Director of the Board removed
under clause (b) of sub-section (1) shall not be eligible for renomination
until he is declared by an order of the Government to be no longer ineligible. (1)
The Government may appoint Chief Executive
Officer and such number of other officers and staff as they consider necessary
to assist the Board in the discharge of its functions and duties under this
Act. (2)
The method of recruitment, salary and
allowances, discipline and other conditions of service of the Chief Executive
Officer and the other officers and staff appointed under sub-section (1) shall
be such as may be prescribed. (3)
In the case of appointments to the posts in
the service under the Board made by direct recruitment, the Government shall
mutatis mutandis follow the provisions of clauses (a), (b) and (c) of rule 14
and the provisions of rules 15, 16, 17 and 17A of the Kerala State and
Subordinate Services Rules, 1958 as amended from time to time. The
Board may from time to time with the previous sanction of Government and
subject to the provisions of this Act and to such conditions as may be
prescribed in this behalf, borrow any sum required for the purposes of the
Scheme. Where
any contractor is adjudicated insolvent or the contractor is a company and an
order for winding up of such company is made, the amount due from the
contractor under this Act or the Scheme shall, where the liability therefor has
accrued before the order for adjudication or winding up is made, be deemed to
be included among the debts which under section 64 of the Insolvency Act, 1955
(2 of 1956), or under section 530 of the Companies Act, 1956 (Central Act 1 of
1956), are to be paid in priority to all other debts in the distribution of the
property of the insolvent or the assets of the company being wound up, as the
case may be. Any
amount due from the contractors, employers and construction workers under the
provisions of this Act or the scheme may, if the amount is in arrears, be
recovered in the same manner as an arrear of public revenue due on land. Where
an employer or contractor makes default in the payment of any contribution to
the Fund, the Government may recover from him such damages, not exceeding
twenty-five per cent of the amount of arrears, as they think fit. Every
Director of the Board nominated under sub-section (3) of section 16, the Chief
Executive Officer and other officers and members of the staff of the Board
appointed under sub-section (1) of section 19 shall be deemed to be public
servants within the meaning of section 21 of the Indian Penal Code (Central Act
45 of 1860). (1)
Whoever, for the purpose of avoiding any
payment to be made by him under this Act or under the scheme or of enabling any
other person to avoid any payment to be made under this Act or the scheme,
knowingly makes or causes to be made any false statement or false
representation shall be punishable with imprisonment for a term which may
extend to three months, or with fine which may extend to five hundred rupees,
or with both. (2)
Whoever refuses to make the entries in the
identity card of the members as required under section 5 and whoever not
maintaining the registers required under section 7 shall be punishable with
imprisonment for a term which may extend to three months or with fine which may
extend to five hundred rupees or with both. (3)
Whoever contravenes or makes default in
complying with any of the provisions of this Act or of the scheme shall, if no
other penalty is else-where provided by or under this Act for such contravention
or non-compliance be punishable with imprisonment for a term which may extend
to two months or with fine which may extend to four hundred rupees, or with
both. (4)
No court inferior to that of a Judicial
Magistrate of the First Class shall try any offence punishable under this Act. (5)
No court shall take cognisance of any offence
punishable under this Act. except on a report in writing of the facts
constituting such offence made with the previous sanction of the Chief
Executive Officer. Whoever,
having been convicted by a court of an offence punishable under this Act, again
commits the same offence shall be punishable for every such subsequent offence
with imprisonment for a term which may extend to one year, but which shall not
be less than three months; and with fine which may extend to four thousand
rupees: Provided
that the Court may, for any adequate and special reasons to be recorded in the
judgment, impose a sentence of imprisonment for a term of less than three
months. (1)
Where an offence under this act has been
committed by a company, every person who at the time the offence was committed
was in charge of, and was responsible to, the company for the conduct of the
business of the company as well as the company, shall be deemed to be guilty of
the offence and shall be liable to be proceeded against and punished
accordingly: Provided
that nothing contained in this sub-section shall render any such person liable
to any punishment, if he proves that the offence was committed without his
knowledge or that he had exercised all due diligence to prevent the commission
of such offence. (2)
Notwithstanding anything contained in
sub-section (1), where any offence under this Act has been committed by a
company and it is proved that the offence has been committed with the consent
or connivance of, or is attributable to, any neglect on the part of any
Director, Manager, Secretary or other officer of the company, such Director,
Manager, Secretary or other officer shall be deemed to be guilty of that
offence and shall be liable to be proceeded against and punished accordingly. Explanation.-For
the purpose of this section,- (a)
"Company" means any body corporate
and includes a firm a Society or other association of individuals; and (b)
"Director" in relation to a firm
means a partner in the firm. (1)
The Government may give to the Board general
directions to be followed by the Board. (2)
In the exercise of its powers and performance
of its duties under this Act, the Board shall not depart from any general
direction issued under sub-section (1) except with the previous permission of
the Government. (1)
The Government may at any time, appoint an
officer not below the rank of a Joint Secretary to Government to inquire into
the working of the Board and to submit a report to the Government. (2)
The Board shall give the person so appointed
all facilities for the proper conduct of the inquiry and furnish to him such
documents accounts and information in the possession of the Board as he may
require. (1)
If, on consideration of the report under
section 29 or otherwise, the Government are of opinion that the Board has
persistently made made default in the performance of the duties imposed on it
by or under the provisions of this Act or the Scheme or has exceeded or abused
its power the Government may, by notification in the Gazette, supersede the
Board for such period not exceeding six months as may be specified in the
notification: Provided
that before issuing a notification under this sub-section, the Government shall
give a reasonable opportunity to the Board to show cause why it should not be
superseded and shall consider the explanation and objections, if any, of the
Board. (2)
Upon the publication of the notification
under sub-section (1),- (a)
all the Directors of the Board shall, as from
the date of such publication be deemed to have vacated their offices as such
Directors; (b)
all the powers and duties which may be
exercised or performed by the Board shall, during the period of supersession be
exercised or performed by such officer or officers as may be specified in the
notification ; (c)
all funds and other properties vested in the
Board shall, during the period of supersession, vest in the Government. (3)
On the expiration of the period of
supersession, the Government shall constitute the Board in the manner provided
under section 16. No
suit or other legal proceedings shall lie against any Director of the Board or
the Chief Executive Officer or any other person in respect of anything which is
in good faith done or intended to be done under this Act or any rule made
thereunder or under the scheme. (1)
The Board shall, appoint auditors to audit
the accounts of the Board. (2)
The accounts of the Board shall be examine
and audited once in every year by such auditors. (1)
The annual report of the Board shall be
prepared under the direction of the Board and after approval by the Board, a
copy of the report together with the audited statement of accounts shall be
submitted to Government before the end of July every year. (2)
The Government shall, as soon as the annual
report is received, cause the same together with the audited statement of
accounts to be laid on the table of the Legislative Assembly. No
civil court shall have jurisdiction to settle, decide or deal with any question
or to determine any matter which is by or under this Act or the scheme required
to be settled, decided or dealt with or to be determined by the Government or
the Board or the Chief Executive Officer or any other Officer appointed under
sub-section (1) of section 19. Notwithstanding
anything contained in any other law for the time being in force, on the date of
commencement of this Act the sums standing to the credit of a member in any
other welfare fund established either by any law or agreement shall stand
transferred to and credited to the Fund established under this Act and the liability
of such member to pay contribution to such other welfare funds shall cease from
such date. (1)
If any difficulty arises in giving effect to
the provisions of this Act the government may, as occasion may require, by
order do anything not inconsistent with this Act or the rules made thereunder
which appears to them necessary for the purpose of removing the difficulty : Provided
that no such order shall be passed after two years from the date of
commencement of this Act. (2)
Every order made under sub-section (1) shall
be laid before the State Legislature. (1)
The Government may, by notification in the
Gazette, make rules either prospectively or retrospectively for the purpose of carrying
into effect the provisions of this Act. (2)
Every rule made under this Act shall be laid
as soon as may be after it is made, 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 rule or decides that the rule should not
be made, the rule 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 rule. The Kerala
Construction Workers Welfare Fund Ordinance, 1989 (3 of 1989 is hereby
repealed. THE SCHEDULE I (See section 2 (d) ) 1.
Brick masons 2.
Rubble masons 3.
Laterite masons 4.
Laterite cutters 5.
Brick moulders 6.
Carpenters 7.
Blacksmiths 8.
Fitters 9.
Plumbers 10.
Painters 11.
Sawyers other than the saw mill workers 12.
Workers engaged in laying iron rods for
concreting 13.
Maikadu workers connected with construction
works 14.
Workers engaged in collecting sand and gravel 15.
Mosaic workers 16.
Tunnel workers 17.
Rock breakers and Quarry workers 18.
Electrician 19.
Concrete workers 20.
Workers engaged in thatching and spreading
tiles 21.
Marble/Kadappa Stone workers 22.
Road Workers 23.
Earth workers connected with construction
works 24.
Workers engaged in processing lime. 25.
Welders engaged in construction works 26.
Workers engaged in anti sea erosion works. THE SCHEDULE II [See section 3 (3) ] Matters for which provisions may be made in
the Scheme: 1.
Time and manner in which contribution shall
be made to the fund by the construction workers and the employers. 2.
Time and manner in which the contribution of
the members is to be remitted to the Fund. 3.
The manner in which the registration of the
construction workers is to be done. 4.
The constitution of any committee for
assisting the Board. 5.
The manner in which accounts shall be kept,
the investment of money belonging to the fund in accordance with any directions
issued or conditions specified by the Government, the preparation of the
budget, the audit of accounts and the submission of reports to the Government
etc. 6.
The conditions under which withdrawal from
the Fund may be permitted and any deduction or forfeiture may be made and the
maximum amount of such deduction or forfeiture. 7.
The fixation of the rate of interest payable
to members by the Board about himself and his family whenever required. 8.
The form in which a construction worker shall
furnish particulars about himself and his family whenever required. 9.
The nomination of a person to receive the
amount standing to the credit of a member after his death and the cancellation
or variation of such nomination. 10.
The registers and records to be maintained
with respect to employees or employers or agencies. 11.
The form or design of any identity card for
the purpose of identifying any employee, and for issue, custody and replacement
thereof. 12.
The fees to be levied for any of the purposes
specified in the Schedule. 13.
The conditions under which a member may be
permitted to pay premia on Group Insurance from the fund. 14.
The further powers, if any, which may be
exercised by the officers appointed under this Act. 15.
The conditions of service, duties and
remuneration of officers appointed under this Act. 16.
The manner in which any welfare fund vested
under section 35 is to be brought and credited to the accounts of the employees
entitled thereto in the Fund. 17.
The conditions under which and the manner in
which the immediate assistance is payable to the members in cases of accident. 18.
The conditions under which any amount due to
the Board may be written off. 19.
Payment of pension to the members of the
Fund. 20.
Payment of gratuity to the members of the
Fund. 21.
Payment of family pension 22.
Payment of maternity benefits. 23.
Payment of financial assistance to members to
meet expenses for the marriage of children. 24.
Any other matter not inconsistent with this
Act which is to be provided for in the scheme or which may be necessary or
proper for the purpose of implementing this Act and the scheme.
Preamble - THE KERALA CONSTRUCTION WORKERS'
WELFARE FUND ACT, 1989PREAMBLE