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KERALAG&ZEnE
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•1 i:hirI.;:ana9th2pr... 12th August 200.5 - .. •..
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•' La'; (IJcgrslauoa CJ Dt.pa fine:. t tNOTIFICATION
No. 132S5n.7
L't:2tn
The tr.nHa Ac ef ¶! • puhic.- ,s- steucra: :rrbrnirrori The 611l rts passtd by the LeSiS!aTiVC As3eir.11y' receive.1 the f !! Ge;ncr 9p th Jay ,c .AttNI 2c..5 6 order of the Gtherflor,
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'll-'E KLR'kL.' MO1OR TRjV43PO'fl '\-ORKERS \SELFARr. FUND ernpinye , ía the FWId --- (J7 Tt'e èorurributu,n r- abk E\ flt
(AME OMENT) ACT. 2005
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as may be
pe,.ifccj in rli Schcnc'' each type of flt'::c.j IcInspon ja .,.f / /LT to
.111iit he '(er-ala ftlo(cr 7 Li? flu t BurLy.. IJtai, wtd
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it is e'cped ent f tlncr to amend Cite &ei-?l1 Moror no uLcvterc SLb scuons (I) and (2) sh at b laa o 1' arsoort \orkcrs' Welfare Fund Act, I 935 for Tat purp ),cs rrei1jher ' Ira bport tIn..tr akisig Iranpo StT rtL r d fur Opert
• the r ct a3ptarin6 t I / p —
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t enacEtti ii the Fury-s \th 'Ycar of th R$ubcic a' 1,uiw to'lu —
1. Short (;rld and comnzncemen/.-4l) ibis Att rna'be called d(e Acrna viotor Trar.spert Workers'.Welfare Fund (Anitndrnent) Act, 2005. -
(2) 'Ii shall Ile deein_-d to have cerne into font ert the 7th cla' of :
2 ,1,ne,,drncnt of section 2—In the Kerala Motor Transpon Wcrke Weibre Fund .e.cc 1985 (21 of 1985) (hereinafter refertei to as the pt -incipal Att), JflLCtIOn2
en in clause (e) for the words' in relation lo anv motor 1r.npon undertaking, the person" the \vords "in relation to any motor rranpor undertaking, the r.±istered owner or thd persor." shall be substituted- - - after clause (I), the kflowing clause shall be inserted, namei-.—.
"Cur "quanv.sm" means a {i'-rcd irnourn of welfart &ar,' czc*-tt:; payable to the find by the emt,oyer, dmplôyee and- self empoed perzc-rt .ts mai ', - --. -- ..' • - - ---
• after clause (A th following clause shalt be irtse'Eec :-;
"sf-emplc'ye pelson" yneanszi pCtOi1 cthtr e'ployee "hu 's engaged in the prbiession ,
ofa motor Utnsnert un.ertzkia0 by
a
TL- tta", tpera n r'e 2h 2r' depe"d "g Panty OI SLc' a r.ror
- clause (K) shall be omitted '. - ' - ,r-.' •- t-;. . -.. - .
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.: •- ... ........................................ U - t-.j- I flC.COnthbuzjo;j panbi't by the rnptocc( sh3f! b suhectzo revisi, ftni r:me to tr;:
Provjdcd that ri ~ thi tl
in this' 'sectjo shaH zppl to a rao:r trnspert - underlitking £0 which the PrOvisions of the Employees' Pvjj:r 'r,d arj - 'Miscellaneous Pros-Tsion Ru. 1952 (Central Act'19 of 195fl cr t . -2vrneat cf - Crpcuky Act, 1972. (Ccntral Act 39 of 1972) appl.". .
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of sect/an S.o1 ection 8 of th ptin:iç A::, foljowtn° secc on shaU b substucucea namet> — - -
' Dr erFn:nr-,on O(omoy,rf die l) Thc Che' E-.
- 0 dr'iny'ocher offlcer appointed under su&-zectjon (1) him in this behalf may, by order'derei,. :jhe amotlnt due L'der of this Act or of the Schenw.frotfl.the einployr,.ernp0_. arui person and if :1w amount due i
flOjf.àid on orb-fore the due $.';; uèdenard no ice to thcart showing the amount of aea-ç
- . - - An PtOfl'aarved b LedecjnjLjcn of an'arz er sub-
C-rile,,, •I) Ffl i'!e revi.n. PCttjcn 'sfc-t -C 4r sTon-ing dtrai!ed thca aid reasofls'ror revjcw;n tic ';riginhl '"JJtits..t..p,, UI U.jn,n
- - r re'c Octition filed cnder flY cn.41 b- y the atJ 1 C'y'w fton, L' C ..1ZE of -
- - ' - ) Pny peor an u agric%ed b' an order under
rj jipe ai betbre the District Lacez Ofcer of the cor.cern ej 4 ' kt atud - if suaii be otspu_tj or b1 rim shrn ape iiod ofsncty day37 fnn' U'- - en... -'
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the amount OfeL n dpe exceeds oees
One Ikh mv- - octsoi egrievej by' anccefr undcr %ie.. (4) may p'efcr hsc Y a?pâ4 br10 the urd and it shall b- :isposed of within q period of sixty C S the date f reccrpt .-
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(6) Every ord*r pssed under sub section (4) or sub section (5) as - - the case may be shall be final • , -
(7) - No appeal under this. section. shall: be entenained unless fifty . -. - ' per cent of the amount in accordance w;th 1 the order against which the appeal ha been preferred is pa;d - ' - -
If the ppelLah' authority in an appeal decides th'at the amount- - paid is in excess of that is due frmo tfl appellant, it ma' b) çrder direct for he 're"und of the exces amount. -
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. An oflicè'r br'authority exercising the- po'veibf appeal under sub 1 • - sectipn (5):° section of theKcrãla ?vlqtor Transpon Workers.Welfare Fund Act, 1985, immediately befqrè khi comriwncàirerä of the Krala Motor Transport/ Wotkerf'Wetfard Fund (Amendment). Act, 2005-shall continue 1.0 exercise such powers, in rtspect of the caèes pending before such_offkeror authority.'. .. ' Fntrruon 01 new .secsion SA —After section 3 of the principal Act the foIlostng section cinIl be inserted namel>
8A. Produc:io ujrcceipC.oJränila)ce af we/fire fund :. con r birson—!soticilhstanding arything contaied Ifl ati other lass for the time
• being in force, even registered-.owncr or-person having pàssèssidn or control of a motor vehicic in, rçspect ofta-inotor transport' undertaking liable to pay contfibucion (other ttan autorickshaws covered 1Jnder the provisions of the. Kerala Auiorickshaw 'Workers' Welfare Fund Sch,eine; 199flihuil..at the tinurof making
• pa)mcnt of the (a' under the Nerala Motor \/eI cks Taauon -cr 1976 (li..of _. 1976). prAduce before ihc Taxation Otuice'r-Jhe receiptf,remittaice of the' ccitribution to the fund due u&pt the recediug month.". -. 6 :&uru:wn ot ceuirr 9 —For cer "in Q r,r p' -ar-n.inc se:ion sh.i!! be substituted, namely:—, .
"9 . Rcn:iva,::1r of n:unthlv -conlrib;u for.—; i) F.'rv, eEf :pt -.ei person sh2n; pa': the ccn:rSstieit c%cry month as pros idd for in the Scheme.. - mc.nihh corrrihu on snail become pa'-able on Or before thc - 7th diy of the succeedin!a month.'.
7. .Snbsüzu:ipn vhrJFz 10._Fe!: section IC c-f :he p:-i:t-a Act. the
• - to!lonng section shallbe substituted,. naiel:
'N "tO. S-lock of re':src'r; o( lnQflçys due from the 'n: c!o3 r. .iiplOy.?
• ancrseij-npioj -c.'dperson.—l) The amoc ,ef rre::;t far ttich deiuinJ notice has been issued ur.dtr jub-sectiot; () of s7ection 8, shall bç recoeied together .w ith interest thcrebn at the nate'of 9 pr ccnt per annum in the sance manneras
t - an arrear of public revenue due,on land. 0•
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:4:staijjnr aiiythine conla:ncd Ij3tdi, othy orcr le; for the • inte being ihjorce. vherz hh cch;J crc paying any amount dueunder this At et!ck the iith: 'wherefore áccthed before the date -OF (lie tahsèr 5h311 be 2 charue cii the vehicle- so transferred", - S J,rw:wn 0] nii'sect, n I2AA-Afl&r section 12 of die pi'
- ;c;-pal Act, ceu ci stull h tnstned namely — 12A. Regis(ragmn-and iep7bers17i,tJ_._Every ernptae or ;elf- p,±r'ioii shall, register lirns'elf with 'the Board as a memi;r of Uie-tinid -,:fflt cix months of coflirncjio'eflieflt.OG his. service in a nht;,ur .transport :rltikji;; and i,btaiii ideiitiiv card iii such Inanne,
- as 'ii;iy he p ',videci or ii, 't Scheme:' - . . •. :
"'• - :y. - Provied thc,ii every en;pJQj'ee of SCJfeflplOyVd
. eJ.$Of1 A . hu'has ceeh - td'..reeisterccl as a nieniber of cheTurjcJ as on -the dare of Cotnjejce-ne;ic ; Ce Kerajz..Moior Transport Workers' Welthrel:und A;nefltJiiicnt),\- .fliT- ;tiug'f re-registered with the Board 3s'specified in tire Schen;: -,
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secz,,,, 1,5,—n section Ii of the princi::a! - (a)- in sub-section (ft furth'e )vords "one thoesaj r, ie thousan&rupe es" shall be substituted; () in stili.scc'ti11 (2), -- ae4an4 Sc !ttnd;cd rul,ces"_l:z1li ic s'bs;i-. :o,..
.4'::c.:./,n t ';:, oJsccriv,73Lj- !r:tiOi; a; : , S',. •, - 'i:ti OIl (I). :litr: (lic words "bvThotiflcatiu ,: in the '3_Z5 r - . . ? - er • '; ••" sliai i:-- iIiSe(leu.
6. thd Tbtk,u'in itcrn sl:all bc ,substhuted, na;r.&:.
-- __ The dfl,i loud pa.a51e to r-::t. ir such payni cot.". - • - . -
12. I?cpec/ and Tue Kcra'a '-' :- c'cItju - - i:ei,,j (e\i;;iid,pietiyo;'_jj.1.;., 20O (So( C65 r 'cr sec.-ii 4 heitby repeik.j, '• •
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(2) Nu1wiIhsj3,fl 5cc!: repea!, :ny:hf; dGc'r an J ,:L. 'iii takc 'lnJr il:e prirdpal Act :i iiraeujed & the said Oriiiance. shall be temcd 10 - -ii C J Sfl'fl çt, 'Ic ni i;ik1 u ucler the p i
-inc pt! Act ::s an ii JL'd by lii ; . ,r N i,f
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