Telangana act 2 of 2009 : The Telangana Self Help Groups (SHG) Women Co-contributory Pension Act, 2009.

THE TELANGANA SELF HELP GROUPS (SHG) WOMEN CO- CONTRIBUTORY PENSION ACT, 2009.

(ACT NO. 2 OF 2009)

ARRANGEMENT OF SECTIONS

Sections

CHAPTER - I

PRELIMINARY

1. Short title, extent and commencement.

2. Definitions.

CHAPTER - II

THE SCHEME

3. Framing of Scheme.

CHAPTER - III

SELF HELP GROUPS WOMEN CO-CONTRIBUTORY PENSION SCHEME.

4. Co-Contributory Pension.

5. Pension Account.

6. Benefit of Pension.

CHAPTER - IV

DUTIES, POWERS AND FUNCTIONS OF THE NODAL IMPLEMENTATION AGENCY.

7. Nodal Implementation Agency.

8. Funds to the Nodal Agency.

CHAPTER - V

MISCELLANEOUS

9. Accounts and Audit.

10. Grievances and Disputes.

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11. Co-Contributory Pension Advisory Board.

12. Power to remove difficulties.

13. Power to make rules.

THE TELANGANA SELF HELP GROUPS (SHG) WOMEN CO-CONTRIBUTORY PENSION ACT, 2009.1

ACT No. 2 OF 2009.

CHAPTER - I

PRELIMINARY

1. (1) This Act may be called the 2Telangana Self Help Groups (SHG) Women Co-contributory Pension Act, 2009. (2) It extends to the whole of the State of 2Telangana. (3) It shall come into force on such date as the State Government may, by notification, in the 2Telangana Gazette, appoint. 2. In this Act unless the context otherwise requires,- (a) “Authority” means an appropriate regulatory authority established by law including the Insurance Regulatory and Development Authority and the Pension Fund Regulatory and Development Authority; (b) “Contribution” means a periodic payment by a subscriber into the individual pension account as may be prescribed;

1. The Andhra Pradesh Self Help Groups (SHG) Women Co-contributory Pension Act, 2009 received the assent of the Governor on 02.03.2009. The said Act in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Short title, extent and commencement.

Definitions.

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(c) “Co-contribution” means a periodic cash transfer by the Government as may be prescribed; (d) “Government” means the State Government of 3Telangana; (e) “guidelines” means guidelines framed by the nodal implementation agency to implement the provisions of the scheme; (f) “individual pension account” means an account opened as per the scheme; (g) “Minimum pension” means a minimum monthly payment to be notified by the Government from time to time and payable under the scheme to subscribers on crossing the retirement age, subject to conditions to be notified; (h) “Nodal Implementation Agency” means the Society for Elimination of Rural Poverty and any other such agency that may be notified by the Government and empowered to implement and administer the scheme; (i) “Notification” means a „notification‟ published in the 3Telangana Gazette and the word notified shall be construed accordingly; (j) “Pension” means the periodic payment to a subscriber on crossing the retirement age; (k) “Pension Fund Manager” means the Life Insurance Corporation of India or any other Public Sector Undertaking, regulated by an authority as may be prescribed by the Government;

3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

[Act No.2 of 2009] 3

(l) “Prescribed” means prescribed by rules made under this Act; (m) “retirement age” means the age as may be prescribed by the Government at which the subscriber starts drawing the monthly pension; (n) “Scheme” means the Self Help Group Women Co-contributory Pension Scheme as framed under section 3 of the Act; (o) “SHG” means a Rural or Urban Self Help Group of Women formed by the promotional efforts of development agencies of the Government as notified in the scheme and registered with the Nodal Implementation Agency; (p) “Subscriber” means a woman member of an Urban or Rural Self Help Group who is permitted and chooses to subscribe to the scheme.

CHAPTER - II THE SCHEME

3. (1) The Government may by notification frame a scheme to be called the 4Telangana Self Help Groups (SHG) Women Co-contributory Pension Scheme. (2) The Government may by notification add to, amend or vary the scheme.

4. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Framing of Scheme.

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CHAPTER - III SELF HELP GROUPS WOMEN CO-CONTRIBUTORY

PENSION SCHEME. 4. (1) A woman who is a member of a Self Help Group and an active member for a minimum period of one year and is aged between 18 years and below the retirement age is eligible to subscribe to the scheme; (2) Every subscriber shall pay contribution to the scheme. (3) The subscriber shall be entitled to a periodic co- contribution by the Government subject to prescribed conditions. (4) The Pension Fund Manager shall invest the amount on behalf of the subscriber for payment of monthly pension on retirement. 5. (1) Every subscriber shall have an individual pension account. (2) The member shall furnish such documents as may be prescribed by the Nodal Implementaiton Agency, as proof for eligibility for enrollment in the scheme. (3) A subscriber shall not exit from the scheme, except as may be specified in the rules governing the scheme. (4) The subscriber‟s individual pension account shall be closed in case she does not fulfil the prescribed conditions of the scheme, and the available contributions of the subscriber and earnings from such contributions in the account shall be transferred to the subscriber.

Co-Contributory Pension.

Pension Account.

[Act No.2 of 2009] 5

(5) On the death of the subscriber the available contributions and accrued earnings on such contributions shall be paid as a lumsum to the nominee of the subscriber. 6. A subscriber who attains the retirement age and fulfilled the prescribed conditions shall be entitled to receive a monthly pension. Other than the minimum monthly pension prescribed by the Government, there is neither any implicit nor explicit assurance of returns on investment of subscriber contributions or the Government co- contributions.

CHAPTER - IV DUTIES, POWERS AND FUNCTIONS OF THE NODAL

IMPLEMENTATION AGENCY. 7. (1) Subject to the provisions of this Act and any other law for the time being in force, the Nodal Implementation Agency shall administer, promote and ensure orderly function and growth of the pension scheme to which this Act applies and to frame guidelines for implementing the scheme. (2) Without prejudice to the provisions contained in sub-section (1), the powers and functions of the Nodel Implementation Agency shall include,— (a) protecting the interests of subscribers; (b) laying down norms for collection and accounting of contributions and their transfer to pension funds; (c) standardising dissemination of information about the scheme and performance of pension funds and returns on investment therefrom;

Benefit of Pension.

Nodal Implementation Agency.

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(d) appointment of Life Insurance Corporation of India or any other Public Sector Undertaking regulated by the authority, as the Pension Fund Manager; (e) enter into a Memorandum of Understanding (MOU) with the Pension Fund Managers for fund management, management of individual pension accounts; (f) appointing the implementation support agency/ agencies, banks and any other such person or entity responsible for enrolling subscribers, collecting and recording contributions and information from subscribers, transmitting information and fund to pension fund manager, and discharging such other duties and functions, as may be assigned to it by the Government from time to time. 8. (1) The Government may make to the Nodal Implementation Agency grants of such sums of money as it may think fit for being utilized for the purposes of implementation of the provisions of this Act. (2) The Fund shall be utilized for meeting,- (a) the salaries, allowances and other remuneration of the members and officers and other employess of the Nodal ImplementationAgency, (b) other expenses of the Nodal lmplementation Agency in connection with the discharge of its function, implementation of the scheme, delivery of services and benefits of subscribers and for the purposes of this Act.

Funds to the Nodal Agency.

[Act No.2 of 2009] 7

CHAPTER - V MISCELLANEOUS

9. The Government shall appoint auditors on periodical basis for verifying the records of Self Help Groups, Nodal lmplementation Agency and all other concerned agencies for ensuring proper conduct and maintenance of the scheme. 10. The Government shall constitute a Grievance and Dispute resolution mechanism for settling various issues between the beneficiaries, Nodal Implementation Agency, pension fund managers, other support agencies and others concerned with the scheme. 11. The Government shall constitute a Co-contributory Pension Advisory Board not exceeding 20 members of which 10 members shall be from among officials and experts drawn from the fields of rural and urban poverty alleviation, Finance, Insurance, Legal, etc., and 10 members from among Self Helf Group members from district level Self Group Federations to exercise power and to advise on matters as may be prescribed. 12. (1) If any difficulty arises in giving effect to the provisions of this Act, the Government may by order published in the Official Gazette make provisions not inconsistent with the provisions of the Act as appear to them to be necessary and expedient for removmg the difficulty: Provided that no such order shall be made after the expiry of a period of three years from the date of commencement of this Act.

Accounts and Audit.

Grievances and Disputes.

Co-Contributory Pension Advisory Board.

Power to remove difficulties.

8 [Act No.2 of 2009]

(2) Every order made under this section shall, as soon as may be after it is made, be laid before the Legislature of the State of 5Telangana. 13. (1) The Government may by notification in the official Gazette, make rules to carry out the provisions of this Act. (2) Every rule made under this Act shall immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modificaiion in the rule or in the annulment of the rule, the rule shall with effect from the date of notification of such modification or annulment in the 5Telangana Gazette, is notified, have effect only in such modified form or shall stand annulled, 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.

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5. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Power to make rules.