Kerala act 009 of 1990 : Kerala Cashew Workers Relief and Welfare Fund (Amendment) Act, 1990

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Kerala Cashew Workers Relief and Welfare Fund (Amendment) Act, 1990.

(2) It shall be deemed to have come into force on the 15^th day of November, 1988.

Section 2. Amendment of section 4

2. Amendment of section 4.- In section 4 of the Kerala Cashew Workers Relief and Welfare Fund Act, 1979 (19 of 1984), (hereinafter referred to as the principal Act) in clause (aa),-

after item (i), the following shall be added, namely:-

"(iA) to an employee of a cashew factory retired before or after the commencement of this Act on attaining the age of superannuation as per the rules of the concerned cashew factory and is out of employment; and".

Section 3. Amendment of section 5

3. Amendment of section 5.- In section 5 of the principal Act,-

(i) in sub-section (1), for the words "twenty rupees for every twenty five kilograms of cashewnut kernels processed within the State" the words "one rupee for each employee for each day of work done by him in the cashew factory" shall be substituted;

(ii) in sub-section (2), for the words "one rupee" the words "fifty paise" shall be substituted:

(iii) after sub-section (2), the following shall be added as sub-section (2A), namely:-

"(2A) The amount of contribution due for the period prior to the date of publication of the Kerala Cashew Workers Relief and Welfare Fund (Amendment) Act, 1990 shall be deemed to be in arrears and shall be paid to the Fund in such instalments and in such manner as may be specified by the Government."

(iv) in sub-section (3A), for the words "equal to the contribution" the words "equal to twice the amount of contribution" shall be substituted.