Kerala act 016 of 1988 : Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Amendment Act, 1988

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Amendment Act, 1988.

(2) It shall come into force on such date as the Government may by notification in the Gazette, appoint.

Section 2. Amendment of section 2

2. Amendment of section 2.- In section 2 of the Kerala Public Service Commission (Additional Functions as Respects Certain Corp orations and Companies) Act, 1970 (19 of 1970),-

(1) in clause (a), the words, figures and brackets "or the Toddy workers' Welfare Fund Board constituted under section 6 of the Toddy Workers' Welfare Fund Act, 1969 (22 of 1969) or the Kerala Headload Workers' Welfare Board established under section 14 of the Kerala Headload Workers' Act, 1978 (20 of 1980) or the Kerala Motor Transport Workers' Welfare Fund Board constituted under section 6 of the Kerala Motor Transport Workers' Welfare Fund Act, 1985 (21 of 1985 or the Kerala Labour Welfare Fund Board established under 4 of the Kerala Labour Welfare Fund Act, 1975 (11 of 1977)" shall be inserted at the end;

(2) for clause (b), the following clause shall be substituted, namely:-

"(b) "Government Company" means-

(i) a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956), in which not less than fifty-one percent of the paid up share capital is held by the Government of Kerala; or

(ii) a company as so defined, in which not less than fifty-one per cent of the paid up share capital is held partly by the Government of Kerala and partly by a company mentioned in sub-clause (i); or

(iii) a company which is a subsidiary within the meaning of section 4 of the said Act of a company mentioned in sub-clause (i);".