Kerala Labour Welfare Fund (Amendment) Rules, 2024

[01st October 2024]

PREAMBLE

In exercise of the powers conferred by section 40 of the Kerala Labour Welfare Fund Act, 1975 (11 of 1977), the Government of Kerala hereby make the following rules further to amend the Kerala Labour Welfare Fund Rules, 1977, namely:-

Rule 1. Short title and commencement.

(1)     These rules may be called the Kerala Labour Welfare Fund (Amendment) Rules, 2024.

(2)     It shall come into force at once.

Rule 2. Amendment of rules.

In the Kerala Labour Welfare Fund Rules, 1977,-

(i)       in sub-rule (1) of rule 3, for the words "money order or cash",the words and symbol "money order, cash or online" shall be substituted;

(ii)      for the existing rule 10, the following rule shall be substituted, namely:-

"10. All payments from the Fund shall be transferred to the account of beneficiaries either through National Electronic Fund Transfer or through modern Banking Fund Transfer systems.";

(iii)     in rule 11,-

(a)      in sub-rule (3), for the words "money order or in cash", the words and symbol "money order, in cash or online" shall be substituted;

(b)      in sub rule (4), after the words and symbols "a statement in Form A ", the words "manually or online" shall be inserted;

(iv)    in sub-rule (1) of rule 21, for the words and symbols "the following registers, namely:-

"the words and symbols "the following registers manually or electronically, namely:-" shall be substituted.