• The Kerala Agricultural Workers’ (Amendment) Ordinance, 2021 was promulgated on February 9, 2021.  It repeals the Kerala Agricultural Workers’ (Amendment) Ordinance, 2020, which expired on February 11, 2021.  The 2021 Ordinance further extends the provisions of the 2020 Ordinance.
   
• The 2021 Ordinance amends the Kerala Agricultural Workers’ Act, 1974.  The Act: (i) regulates the conditions of work, and (ii) provides for the welfare, of agricultural workers in Kerala.  The 2021 Ordinance amends provisions related to contributions to the Agricultural Workers’ Welfare Fund. 
   
• Contributions to the Fund:  The Act establishes an Agricultural Workers’ Welfare Fund.   It provides for contributions to the Fund by certain entities, including: (i) land owners having more than 40 ares of agricultural land, (ii) registered agricultural workers, and (iii) state government.  An are is a metric unit of measurement, equal to 100 square metres.  The Ordinance amends the amount of contribution to the fund by these entities, as specified in Table 1. 

Table 1: Contributions to the Agricultural Workers’ Welfare Fund

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