Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Kerala Public Service Commission (Additional Functions As Respects Certain Corporations And Companies) Amendment Act, 1988 16 of 1988 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Kerala Public Service Commission (Additional Functions As Respects Certain Corporations And Companies) Amendment Act, 1988 16 of 1988 An Act to amend the Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Act, 1970. Whereas it is expedient to amend the Kerala Public Se rvice Commission (Additional Functions as Respects Certain Corporations and Companies) Act, 1970, for the purposes hereinafter appearing; Be it enacted in the Thirty-ninth Year of the Republic of India as foll ows:- 1. Short Title And Commencement :- (1) This Act may be called the Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Amendment Act, 1988. (2) It shall come into force on such date as the Government may by notification in the Gazette, appoint. 2. Amendment Of Section 2 :- In section 2 of the Kerala Public Service Commission (Additional Functions as Respects Certain Corp orations and Companies) Act, 1970 (19 of 1970), (1) in clause (a) , the words, figures and brackets "or the Toddy workers Welfare Fund Board constituted under section 6 of the Toddy Workers Welfare Fund Act, 1969 (22 of 1969) or the Kerala Headload Workers Welfare Board established under section 14 of the Kerala Headload Workers Act, 1978 (20 of 1980) or the Kerala Motor Transport Workers Welfare Fund Board constituted under section 6 of the Kerala Motor Transport Workers Welfare Fund Act, 1985 (21 of 1985 o r the Kerala Labour Welfare Fund Board established under 4 of the Kerala Labour Welfare Fund Act, 1975 (11 of 1977)" shall be inserted at the end; ( 2 ) for clause (b) , the following clause shall be substituted, namely: "(b) "Government Company means (i) a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956), in which not less than fifty-one percent of the paid up share capital is held by the Government of Kerala; or (ii) a company as so defined, in which not less than fifty-one per cent of the paid up share capital is held partly by the Government of Kerala and partly by a company mentioned in sub- clause (i) ; or (iii) a company which is a subsidiary within the meaning of section 4 of the said Act of a company mentioned in sub clause (i) ;.