Section 39 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
39. Contribution to the Fund.
- Every workmen of an establishment shall contribute every year to the fund such sum, as the Government may prescribe, which shall not be less than one percent of the minimum wages in force for the General Engineering Industry. Every employer shall, in respect of each such workman, contribute a sum equivalent to two times the workman's contribution to the fund. It shall be the duty of the employer to remit in such manner, as may be prescribed, the employers contribution together with the contribution of the workmen to such authority as the Government may notify in this behalf.
