The Kerala Tailoring Workers’ Welfare Fund (Amendment) Ordinance, 2020

• The Kerala Tailoring Workers’ Welfare Fund (Amendment) Ordinance, 2020 was promulgated on July 3, 2020.  It amends the Tailoring Workers’ Welfare Fund Act, 1994.  The Act sets up a Fund to: (i) grant relief to, (ii) promote welfare of, and (iii) pay pension to tailoring workers and self-employed persons in tailoring work.  The Ordinance amends the amount of monthly contribution to the Fund made by the workers, self-employed persons, and employers.
   
• Contribution to the Fund:  The Act provides for a monthly contribution to the Fund of ten rupees, by every tailoring worker and every self-employed person.  Further, the employer shall contribute five rupees per worker to the Fund.  The Ordinance enhances the contributions to 50 rupees by every tailoring worker and every self-employed person.  It also enhances the employer’s contribution to 25 rupees per worker. 
   
• The Act also provides for the employer to remit both the employer contribution and the worker’s contribution, on the latter’s behalf to the Fund. Such amount could then be deducted from the salary of the worker.  The Ordinance amends this to provide that for workers who choose to remit the contribution by themselves, the employer will need to pay his own contribution only.

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