• The 2021 Ordinance amends the Kerala Jewellery Workers’ Welfare Fund Act, 2009.  The Act sets up a Fund to promote welfare of labour in Kerala.  The Fund is credited with: (i) contributions from employers and employees, (ii) any voluntary donations, and (iii) grants or advances made by the central or state government or local authority, among others.  The 2021 Ordinance amends the amount of contribution to the Fund made by the employees and employers.
   
• Contribution to the Fund:  The Act provides for a half-yearly contribution to the Fund, of: (i) four rupees by every employee, and (ii) eight rupees (per contributing employee) by every employer.  The 2021 Ordinance enhances the half-yearly contributions of both employees and employers to Rs 45 each. 

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