Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT MARITIME BOARD EMPLOYEES (WELFARE FUND) REGULATIONS, 1984 CONTENTS 1. Short title and Commencement 2. Definitions 3. Establishment of the Fund 4. Administration of the Fund 5. Expenditure from the fund 6. Disbursement from Fund 7. Maximum amount in Fund 8. Disposal of surplus in the Fund 9. Interpretation 10. Account and Audit GUJARAT MARITIME BOARD EMPLOYEES (WELFARE FUND) REGULATIONS, 1984 In exercise of the powers conferred by section 113, read with sub- section (3) of section 110 of the Gujarat Maritime Board Act, 1981 (Gujarat 30 of 1981), the Government of Gujarat hereby makes the following first regulations, namely:- 1. Short title and Commencement :- (1) These regulations may be called the Gujarat Maritime Board Employees (Welfare fund) Regulations, 1984. (2) They shall come into effect from the date of the publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires, - (1) 'Board', 'Chairman', 'Vice-Chairman' and 'Chief Executive Officer' shall have the meanings respectively assigned tot hem in the Gujarat Maritime Board Act, 1981. (2) 'Employee' means an employee of the Board whether permanent or temporary and includes an employee on foreign service and any permanent or temporary employee of the Central of State Government or a local or other authority on deputation with the Board. (3) 'Fund' means the Gujarat Maritime Board, Employees' Welfare Fund Established under regulation 3. (4) 'General Account' means the general account of the Board, established under section 73 of the Gujarat Maritime Board Act, 1981. 3. Establishment of the Fund :- There shall be established a fund to be called the Gujarat Maritime Board Employees' Welfare Fund and there shall be credited thereto. (1) Such contributions from the general account as may be sanctioned by the Board from time to time; (2) Salaries, Wages, Allowances and other payments, other than employees in a 'factory' as defined in section 2(m) of the Factories Act, 1948, remaining unclaimed for three years from the date they become due, whether before or after commencement of these regulations: (3) Contributions to Employees' Provident Fund withheld under the relevant rules or regulations regulating the Provident Fund; (4) Interest and profit on Investments belonging to the fund: and (5) Any other sum or property made over to the Fund by way of gift or donation. 4. Administration of the Fund :- The fund shall be administered by the Chairman, who may, at his discretion constitute an Advisory Committee for the purpose. 5. Expenditure from the fund :- T he objects on which the Fund may be expended shall be the following, namely:- (1) Payment of claims for salaries, wages, allowances etc. preferred after such salaries, wages, allowances etc. transferred to the Fund under clause (2) of regulation 3; (2) donations, subscriptions, gifts, subsidy to the institutions, clubs, co-operative societies etc. connected with the welfare of the employees and their families; (3) grant of scholarships and prizes to deserving children of employees who have displayed meritorious academic ability and grant of assistance to literacy classes, handicraft education and libraries and reading rooms for employees and members of their families; (4) grant of financial assistance in the form of purchase of text books, payment of fees etc. to the children of the Board's employees who go for higher education in marine and harbour engineering courses. (5) Special rewards to employees for saving of lives and properties and other meritorious acts within the port: (6) financial assistance to the employees and dependent members of their families in acute distress including natural calamities: (7) provide artificial limbs or other aids to employees who are partially or permanently disabled due to accidents: (8) grants for conducting sports, excursions, competitions, dramas, music, film shows, bhajans and other cultural programmes etc. for employees and celebrations of Independence Day. Republic Day or for celebration of Gujarat Maritime Board Day on 5th April every year, and (9) any other item of expenditure for the benefit of employees and their families at the discretion of the Chairman. 6. Disbursement from Fund :- Disbursement from the Fund shall be made with specific sanction of the Chairman in each case. The Chairman may however, delegate his powers to sanction expenditure from the Fund in respect of any item specified in the Regulation 5 to the Chief Executive Officer and Vice Chairman of the Board, subject to such conditions and restrictions and as he imposes from time to time. 7. Maximum amount in Fund :- T h e maximum amount that may be held in the Fund shall be limited to Rs. 5,00,000/- (Rupees five lakh only). 8. Disposal of surplus in the Fund :- Any surplus in the Fund over and above the maximum prescribed amount shall be credited to the Boards general account. 9. Interpretation :- If any question arises as to the interpretation of these regulations, it shall be referred to the Chairman, whose decision thereon shall be final. 10. Account and Audit :- A statement of receipts and expenditure properly audited by the Financial Advisor and Chief Accounts Officer of the Board alongwith a brief report of the activities of the Fund during the year shall be placed in the meeting of the Board at the end of each financial year for Information.