Section 43A in The Employees' Pension Scheme, 1995
43A. [ Special provisions in respect of International Workers. [Inserted by G.S.R. 705(E), dated 1.10.2008 (w.e.f. 1.10.2008).]
- The Scheme shall, in its application to International Workers as defined in paragraph 83 of the Employees' Provident Fund Scheme, 1952 be subject to the following modifications, namely:-(1)For clause (xv) of paragraph 2, the following clause shall be substituted, namely:(xv)"pensionable service" means the service rendered by the member covered by an international social security agreement for which contributions have been received or are receivable, the period of service rendered and considered as eligible under such agreement.(2)For sub-para (1) of paragraph 10, the following sub-paragraph shall be substituted, namely:
