Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Labour Welfare Fund (Amendment) Act, 1994 7 of 1994 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 15 4. Amendment Of Section 20 Kerala Labour Welfare Fund (Amendment) Act, 1994 7 of 1994 An Act further to amend the Kerala Labour Welfare Fund Act, 1975 . WHEREAS it is expedient further to amend the Kerala Labour Welfare Fund Act, 1975, for the purposes hereinafter appearing; BE it enacted in the Forty-fifth Year of the Republic of India as follows: - 1. Short Title And Commencement :- ( 1 ) This Act, may be called the Kerala Labour Welfare Fund (Amendment) Act, 1994. (2) It shall come into force at once. 2. Amendment Of Section 2 :- I n section 2 of the Kerala Labour Welfare Fund Act, 1975 (11 of 1977) (hereinafter referred to as the principal Act), - (1) in item (B) of sub-clause (i) of clause (d) the words "draws wages exceeding two thousand and five hundred rupees per mensem or" shall be omitted; (2) in sub-clause (iv) of clause (f), for the word "five", the word "two" shall be substituted. 3. Amendment Of Section 15 :- In section 15 of the principal Act, in sub-section (1), for the words "one rupee" and "two rupees" the words "four rupees" and "eight rupees" shall, respectively, be substituted. 4. Amendment Of Section 20 :- In section 20 of the principal Act, after the words "the Board shall" and before the words "invest the same", the words "deposit the same in Government Treasuries or in nationalised banks or in scheduled banks or in district co-operative bank or " shall be inserted.