Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Cashew Workers Relief And Welfare Fund (Amendment) Act, 1990 9 of 1990 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Amendment Of Section 5 Kerala Cashew Workers Relief And Welfare Fund (Amendment) Act, 1990 9 of 1990 An Act further to amend the Kerala Cashew Workers Relief and Welfare Fund Act, 1979 WHEREAS it is expedient further to amend the Kerala Cashew Workers Relief and Welfare Fund Act, 1979, for the purposes hereinafter appearing; BE it enacted in the Forty-first Year of the Republic of India as follows:- 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 15th day of November, 1988. 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. 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.