The Seamens Provident fund Act, 1966

[Act No. 4 of 1966]

[26th March, 1966.]

Contents
Sections	Particulars
Title	The Seamens Provident fund Act, 1966
1.	Short title and application
2.	Definitions
3.	Seamens Provident Fund Scheme
4.	Vesting of Fund, etc
5.	Constitution of Board of Trustees
6.	Committees
7.	Appointment of employees of Board
8.	Contributions
9.	Determination of moneys due from employers
10.	Mode of recovery of moneys due from employers
11.	Fund deemed to be recognised Provident Fund under Act 43 of 1961
12.	Protection against attachment
13.	Priority of payment of contributions over other debts
14.	Employer not to reduce wages
15.	Inspectors
16.	Penalties
17.	Offences by companies
18.	Power to recover damages
19.	Transfer of account
20.	Power to exempt
21.	Protection for acts done in good faith
22.	Delegation
23.	Power to remove difficulties
24.	Scheme to be laid before Houses of Parliament
The Schedule	[See Section 3(2)]