Section 1 in The Employees' Provident Funds Scheme, 1952
1. Short title and application.
(1)This Scheme may be called The Employees' Provident Funds Scheme, 1952.(2)[Save as otherwise provided in the Scheme, this Chapter] [Substituted by S.R.O. 2035, dated 28.10.1953.] and Chapters II and III shall come into force at once and the remaining provisions shall come into force on such date or dates as the Central Government may by notification in the Official Gazette appoint and different dates may be appointed for different provisions.(3)[(a) Subject to provisions of sections 16 and 17 of the Act, this Scheme shall apply to all factories [and other establishments] [Added by S.R.O. 2035, dated 28.10.1953.] to which the Act applies or is applied under sub-section (3) [or sub-section 4(1)] [Inserted by S.R.O. 488, dated 4.2.1958 (w.e.f. 12.12.1958).] of section 1 or section 3 thereof:][Provided that the provisions of this scheme shall not apply to-[* * *] [Added by S.R.O. 1567, dated 4.7.1956.].[* * *] [Sub-Clauses (i) and (ii) omitted by G.S.R. 417, dated 19.3.1962 (w.e.f. 31.3.1962).].(iii)[ Tea factories in the State of Assam.] [Added by S.R.O. 1567, dated 4.7.1956.](b)Provisions of this Scheme shall-(i)[ as respects every establishment which is a factory engaged in any industry mentioned herein, namely, cement, cigarettes, electrical, mechanical or general engineering products, iron and steel, paper and textiles (made wholly or in part of cotton or wool or jute or silk, whether natural or artificial), be deemed to have come into force, with effect from 2nd day of September, 1952;] [Inserted by G.S.R. 571, dated 12.4.1977.][(i-a)] [Sub-Clauses (i) renumbered as sub-Clause (i-a) by G.S.R. 571, dated 12.4.1977.] as respects factories relating to the industries added to Schedule I of the Act, by notification of the Government of India in the Ministry of Labour, No. S.R.O. 1566, dated the 4th July 1956, come into force on the 31st day of July, 1956;(ii)[ as respects factories relating to the industries added to Schedule I of the Act by notification of the Government of India in the Ministry of Labour, No. S.R.O. 2026, dated the 3rd September, 1956, come into force on the 30th day of September, 1956;] [Inserted by S.R.O. 2027, dated 3.9.1956.](iii)[ as respects factories relating to the mineral oil refining industry added to Schedule I of the Act by notification of the Government of India in the Ministry of Labour, No. S.R.O. 218, dated the 19th January, 1957, come into force on the 31st day of January, 1957;] [Inserted by S.R.O. 815, dated 9.3.1957.](iv)[ as respects plantations of tea (other than tea plantations in the State of Assam), coffee, rubber, cardamom and pepper, covered by the notification of the Government of India in the Ministry of Labour, No. S.R.O. 529, dated the 16th February, 1957, come into force on the 30th day of April, 1957;] [Inserted by S.R.O. 1363, dated 26.4.1957.](v)[ as respects factories relating to the oxygen, acetylene and carbon-dioxide gases industry added to Schedule I of the Act as Item (x) under the head "Heavy and Fine Chemicals" by the notification of the Government of India in the Ministry of Labour and Employment, No. S.R.O. 1976, dated the 15th June, 1957, come into force on the 31st day of July, 1957;] [Inserted by S.R.O. 2146, dated 21.6.1957.](vi)[ as respects iron ore, limestone, manganese and gold mines, covered by the notification of the Government of India in the Ministry of Labour and Employment, No. S.R.O. 2705, dated the 24th August, 1957, come into force on the 30th day of November, 1957;] [Inserted by S.R.O. 3376, dated 7.10.1957.](vii)[ as respects factories relating to the Industrial and Power Alcohol and Asbestos Cement Sheets Industries added to Schedule I of the Act by the notification of the Government of India in the Ministry of Labour and Employment, No. S.R.O. 3067, dated the 28th September, 1957, come into force on the 30th day of November, 1957;] [Inserted by S.R.O. 3565, dated 31.10.1957.](viii)[ as respects coffee curing establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. S.R.O. 3411, dated the 26th October, 1957, come into force on the 30th day of November, 1957;] [Inserted by S.R.O. 3972, dated 4.12.1957.](ix)[ as respects factories relating to the biscuit making industry including composite units making biscuits and products such as bread, confectionery and milk and milk powder, added to Schedule I of the Act, vide Government of India, Ministry of Labour and Employment, Notification No. G.S.R. 170, dated the 12th March, 1958, come into force on the 30th day of April, 1958;] [Inserted by G.S.R. 261, dated 10.4.1958.](x)[ as respects road motor transport establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 399, dated the 24th March, 1959, come into force on the 30th day of April, 1959;] [Inserted by G.S.R. 583, dated 8.5.1959.](xi)[ as respects mica mines and mica industry covered by the notification of the Government of India in the Ministry of Labour and Employment, Nos. G.S.R. 312 and 313, dated the 5th March, 1960, respectively, come into force on the 31st day of May, 1960;] [Inserted by G.S.R. 362, dated 16.3.1960.](xii)[ as respects factories relating to the plywood industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 632, dated the 30th May, 1960, come into force on the 30th day of June, 1960;] [Inserted by G.S.R. 718, dated 17.6.1960.](xiii)[ as respects factories relating to the automobile repairing and servicing industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 683, dated the 9th June, 1960, come into force on the 30th day of June, 1960;] [Inserted by G.S.R. 748, dated 24.6.1960.](xiv)[ as respects any cane farm owned by a sugar factory covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1274, dated the 21st October, 1960, come into force on the 30th day of November, 1960;] [Inserted by G.S.R. 1444, dated 24.11.1960.](xv)[ as respects factories relating to rice, flour and dal milling industries covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1443, dated the 24th November, 1960, come into force on the 31st December, 1960;] [Inserted by G.S.R. 1548, dated 24.12.1960.](xvi)[ as respects factories relating to the starch industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 535, dated the 10th April, 1961, come into force on the 31st May, 1961;] [Inserted by G.S.R. 680, dated 15.5.1961.](xvii)[ as respects hotels and restaurants covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 704, dated the 16th May, 1961, come into force on the 30th day of June, 1961; [Inserted by G.S.R. 783, dated 5.6.1961.](xviii)as respects factories relating to petroleum or natural gas exploration, prospecting, drilling or production and petroleum or natural gas refining and establishments engaged in the storage or transport or distribution of petroleum or natural gas or products of either petroleum or natural gas covered by the notifications of the Government of India in the Ministry of Labour and Employment, Nos. G.S.R. 705 and 706, dated the 16th May, 1961, respectively, come into force on the 30th day of June, 1961;](xix)[ as respects the establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 827, dated the 19th June, 1961, come into force on the 31st day of July, 1961;] [Inserted by G.S.R. 992, dated 24.7.1961.](xx)[ as respects the establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1013, dated the 29th July, 1961, come into force on the 31st day of July, 1961; [Inserted by G.S.R. 1033, dated 8.8.1961.](xxi)as respects the factories relating to the leather and leather products industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 993, dated the 29th July, 1961, come into force on the 31st day of August, 1961;](xxii)[ as respects the factories relating to the stone-ware jars and crockery industries covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1382, dated the 4th November, 1961, come into force on the 30th day of November, 1961;] [Inserted by G.S.R. 1456, dated 29.11.1961.](xxiii)[ as respects the establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1458, dated the 2nd December, 1961, but not including the establishment referred to in sub-clause (xiv) come into force on the 31st day of December, 1961;] [Inserted by S.O. 3087, dated 20.12.1961.](xxiv)[ as respects every trading and commercial establishment engaged in the purchase, sale or storage of any goods, including establishments of exporters, importers, advertisers, commission agents and brokers, and commodity and stock exchanges, but not including banks or ware-houses established under any Central or State Act, covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 346, dated the 7th March, 1962, come into force on the 30th day of April, 1962;] [Inserted by G.S.R. 460, dated 3.4.1962.](xxv)[ as respects the factories relating to fruit and vegetable preservation industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 786, dated the 6th June, 1962 [as amended by the notification No. G.S.R. 1461, dated the 29th August, 1963] [Inserted by G.S.R. 887, dated 23.6.1962.][, come into force on the 30th June, 1962;] [Inserted by G.S.R. 887, dated 23.6.1962.](xxvi)[ as respects the factories relating to cashew nut industry covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1125, dated the 18th August, 1962, come into force on the 30th September, 1962;] [Inserted by G.S.R. 1299, dated 19.9.1962.](xxvii)[ as respects the establishments specified in the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1232, dated the 7th September, 1962, come into force on the 31st October, 1962;] [Inserted by G.S.R. 1321, dated 27.9.1962.](xxviii)[ as respects bauxite mines covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1625, dated the 23rd November, 1962, come into force on the 31st December, 1962;] [Inserted by G.S.R. 1757, dated 12.12.1962.](xxix)[ as respects the confectionery industry come into force on the 31st March, 1963;] [Inserted by G.S.R. 503, dated 18.3.1963.](xxx)[ as respects establishment engaged in laundry and laundry services referred to in the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 561, dated the 23rd March, 1963, come into force on the 30th April, 1963;] [Inserted by G.S.R. 663, dated 10.4.1963.](xxxi)[ as respects the industries engaged in the manufacture of buttons, brushes, plastic and plastic products and stationery products, come into force on the 30th day of April, 1963;] [Inserted by G.S.R. 666, dated 15.4.1963.](xxxii)[ as respects the establishments covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 728, dated the 20th April 1963, come into force on the 31st day of May, 1963;] [Inserted by G.S.R. 853, dated 10.5.1963.](xxxiii)[ as respects canteens covered by the notification of the Government of India in the Ministry of Labour and Employment, No. G.S.R. 1285, dated the 29th July, 1963, come into force on the 31st day of August, 1963;] [Inserted by G.S.R. 1401, dated 9.8.1963.](xxxiv)[ as respects aerated water industry, that is to say, any industry engaged in the manufacture of aerated water, soft drinks, carbonated water, come into force on the 31st day of August, 1963;] [Inserted by G.S.R. 1433, dated 22.8.1963.](xxxv)[ as respects distilling and rectifying of spirits (not falling under industrial and power alcohol) and blending of spirits industry come into force on the 31st day of October, 1963;] [Inserted by G.S.R. 1688, dated 15.10.1963.](xxxvi)[ as respects the establishments in Pondicherry territory covered under the Employees' Provident Funds Act, 1952 (19 of 1952), by virtue of the Pondicherry (Laws) Regulation, 1963 (7 of 1963), come into force on the 31st day of October, 1963;] [Inserted by G.S.R. 1873, dated 23.11.1963.](xxxvii)[ as respects the paint and varnish industry come into force on the 31st day of January, 1964;] [Inserted by G.S.R. 93, dated 8.1.1964.](xxxviii)[ as respects bone crushing industry come into force on the 31st day of January, 1964;] [Inserted by G.S.R. 127, dated 20.1.1964.](xxxix)[ as respects china-clay mines come into force on the 30th day of June, 1964;] [Inserted by G.S.R. 864, dated 6.6.1964.](xl)[ as respects pickers industry come into force on the 30th day of June, 1964;] [Inserted by G.S.R. 863, dated 6.6.1964.](xli)[ as respects the establishments in the Union territory of Goa, Daman and Diu-in which territory the Employees' Provident Funds Act, 1952 (19 of 1952), has been enforced from the 1st July, 1964 by the notification of the Government of Goa, Daman and Diu, Industries and Labour Department No. LC/6/64, dated the 24th June, 1964, come into force on the 31st day of July, 1964;] [Inserted by G.S.R. 1288, dated 1.9.1964.](xlii)[ as respects the establishments specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 1398, dated the 17th September, 1964, come into force on the 31st day of October, 1964;] [Inserted by G.S.R. 1500, dated 8.10.1964.](xliii)[ as respects milk and milk products industry specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 1723, dated the 27th November, 1964, come into force on the 31st day of December, 1964;] [Inserted by G.S.R. 1845, dated 21.12.1964.](xliv)[ as respects (1) travel agencies engaged in the (i) booking of International Air and Sea passages and other travel arrangements, (ii) booking of internal air and mail passages and other travel arrangements, and (iii) forwarding and clearing of cargo from and to overseas and within India; and (2) forwarding agencies engaged in the collection , packing, forwarding or delivery of any goods including, car-loading, break-bulk service and foreign freight service specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 1796, dated the 9th December, 1964, come into force on the 31st day of January, 1965;] [Inserted by G.S.R. 71, dated 1.1.1965.](xlv)[ as respects non-ferrous metals and alloys in the form of ingots industry specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 1795, dated the 9th December, 1964, come into force on the 31st day of January, 1965;] [Inserted by G.S.R. 106, dated 2.1.1965.](xlvi)[ as respects bread industry specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 402, dated the 2nd March 1965, come into force on the 31st day of March, 1965;] [Inserted by G.S.R. 475, dated 19.3.1965.](xlvii)[ as respects the stemming or re-drying of tobacco leaf industry, that is to say, any industry engaged in the stemming, re-drying, handling, sorting, grading or packing of tobacco leaf specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 768, dated the 18th May, 1965, come into force on the 30th day of June, 1965;] [Inserted by G.S.R. 823, dated 1.6.1965.](xlviii)[ as respects agarbattee (including dhoop and dhoopbattee) industry specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 910, dated the 23rd June, 1965, come into force on the 31st day of July, 1965;] [Inserted by G.S.R. 969, dated 6.7.1965.](xlix)[ as respects coir (excluding the spinning sector) industry specified in the notification of the Government of India in the Department of Social Security, No. G.S.R. 952, dated the 3rd July, 1965, come into force on the 30th day of September, 1965;] [Inserted by G.S.R. 997, dated 15.7.1965.](l)[ as respects magnesite mines covered by the notification of the Government of India in the Department of Social Security, No. G.S.R. 1166, dated the 9th August 1965, come into force on the 31st day of August, 1965;] [Inserted by G.S.R. 1241, dated 18.8.1965.](li)[ as respects stone quarries producing roof and floor slabs, dimension stones, monumental stones and mosaic chips covered by the notification of the Government of India in the Department of Social Security, No. G.S.R. 1779, dated the 27th November, 1965, come into force on the 31st day of December, 1965;] [Inserted by G.S.R. 1837, dated 9.12.1965.](lii)[ as respects [banks other than the nationalised banks established under any Central or State Act] [Inserted by G.S.R. 70, dated 20.1.1966.][covered by the notification of the Government of India in the Department of Social Security, No. G.S.R. 2, dated the 18th December, 1965, come into force on the 31st day of January, 1966;] [Inserted by G.S.R. 70, dated 20.1.1966.](liii)[ as respects the tobacco industry, that is to say, any industry engaged in the manufacture of cigars, zarda, snuff, quivam and guraku from tobacco covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 895, dated the 1st June, 1966, come into force on the 30th day of June, 1966;] [Inserted by G.S.R. 997, dated 25.6.1966.](liv)[ as respects paper products industry covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1119, dated the 11th July, 1966, come into force on the 31st day of July, 1966;] [Inserted by G.S.R. 1187, dated 21.7.1966.](lv)[ as respects licensed salt industry covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1362, dated the 30th August, 1966, come into force on the 30th day of September, 1966;] [Inserted by G.S.R. 1412, dated 12.9.1966.](lvi)[ as respects linoleum and indoleum industries specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 437, dated the 27th March, 1967, come into force on the 30th day of April, 1967;] [Inserted by G.S.R. 553, dated 11.4.1967.](lvii)[ as respects explosives industry, come into force on the 31st day of July, 1967;] [Inserted by G.S.R. 1103, dated 17.7.1967.](lviii)[ as respects jute bailing or pressing industry specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1226, dated the 5th August, 1967, come into force on the 31st day of August, 1967;] [Inserted by G.S.R. 1268, dated 21.8.1967.](lix)[ as respects fireworks and percussion cap works industry specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1530, dated the 5th October, 1967, come into force on the 31st day of October, 1967;] [Inserted by G.S.R. 1645, dated 23.10.1967.](lx)[ as respects tent making industry specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1716, dated the 3rd November, 1967, come into force on the 30th day of November, 1967;] [Inserted by G.S.R. 1857, dated 20.11.1967.](lxi)[ as respects the barytes, dolomite, fire clay, gypsum, kyanite, sillimanite and steatite mines come into force on the 31st day of August, 1968;] [Inserted by G.S.R. 1592, dated 24.8.1968.](lxii)[ as respects Cinchona plantations come into force on the 31st day of December, 1968;] [Inserted by G.S.R. 2083, dated 22.11.1968.](lxiii)[ as respects ferro-manganese industry come into force on the 30th day of April, 1969;] [Inserted by G.S.R. 1017, dated 22.4.1969.](lxiv)[ as respects ice or ice-cream industry come into force on the 30th day of June, 1969;] [Inserted by G.S.R. 1510, dated 11.6.1969.](lxv)[ as respects diamond mines come into force on the 30th day of June, 1969;] [Inserted by G.S.R. 1512, dated 11.6.1969.](lxvi)[ as respects establishments which are exclusively or principally engaged in general insurance business come into force on the 31st day of January, 1970;] [Inserted by G.S.R. 14, dated 23.12.1969.](lxvii)[ as respects establishments rendering expert services come into force on the 31st day of May, 1971;] [Inserted by G.S.R. 731, dated 17.5.1971.](lxviii)[ as respects factories engaged in the winding of thread and yarn reeling covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1988, dated the 22nd November, 1971, come into force on the 30th day of November, 1971;] [Inserted by G.S.R. 263, dated 7.2.1972.](lxix)[ as respects railway booking agencies run by the contractors or by other private establishments on commission basis specified in the notification of the Government of India in the Department of Labour and Employment, No. 4/3/65-PF-II(i), dated the 17th March, 1972, come into force on the 31st day of March, 1972;] [Inserted by G.S.R. 506, dated 18.3.1972.](lxx)[ as respects cotton ginning, baling and pressing industry, specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1251, dated the 23rd September, 1972, come into force on the 30th day of September, 1972;] [Inserted by G.S.R. 1490, dated 15.11.1972.](lxxi)[ as respects messes other than military messes covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 299, dated the 24th March, 1973, come into force on the 31st March, 1973;] [Inserted by G.S.R. 1219, dated 17.4.1973.][* * *] [Sub-Clause (lxxii) omitted by G.S.R. 571, dated 12.4.1977.](lxxiii)[ as respects factories relating to "katha" making industry covered by the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 503, dated the 2nd May, 1973, come into force on the 31st day of May, 1973;] [Inserted by G.S.R. 843, dated 19.7.1973.](lxxiv)[ as respects the establishments known as hospitals specified in the notification of the Government of India in the Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment), No. G.S.R. 1082, dated the 29th September, 1973, come into force on the 31st August, 1973;] [Inserted by G.S.R. 1249, dated 2.11.1973.](lxxv)[ as respects the employees of the beer manufacturing industry, that is to say, any industry engaged in the manufacture of the product of alcoholic fermentation of a mash in potable water of malted barley and hops, or of hops concentrated with or without the addition of other malted or unmalted cereals or other carbohydrate preparations, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 428, dated the 27th April, 1974, come into force on the 30th April, 1974;] [Inserted by G.S.R. 521, dated 15.5.1974.](lxxvi)[ as respects the establishments engaged in sorting, cleaning and teasing of cotton specified in the notification of the Government of India, in the Ministry of Labour, No. G.S.R. 1094, dated the 26th September, 1974, come into force on the 30th day of September, 1974;] [Inserted by G.S.R. 1255, dated 12.11.1974.](lxxvii)[ as respects societies, clubs, or associations which render service to their members without charging any fee over and above the subscription fee or membership fee specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1294, dated the 16th November, 1974, come into force on the 30th day of November, 1974;] [Inserted by G.S.R. 1401, dated 21.12.1974.](lxxviii)[ as respects every garments making factory specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1295, dated 23rd November, 1974, come into force on the 13th day of November, 1974;] [Inserted by G.S.R. 1400, dated 21.12.1974.](lxxix)[ as respects the agricultural farms, fruit orchards, botanical gardens and zoological gardens specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1315, dated the 27th November, 1974, come into force on the 31st day of December, 1974;] [Inserted by G.S.R. 268, dated 7.2.1975.](lxxx)[ as respects soapstone mines and establishments engaged in the grinding of soapstone covered by the notification of the Government of India in the Ministry of Labour, S.O. 1955, dated the 21st June, 1975, come into force on the 30th June, 1975;] [Inserted by G.S.R. 984, dated 26.7.1975.](lxxxi)[ as respects the apatite, asbestos, calcite, ball clay, corundum, emerald, feldspar, silica (sand), quartz, ochre, chromite, graphite and fluorite mines covered by the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1102, dated the 24th July, 1976, come into force on the 30th September, 1976;] [Inserted by G.S.R. 1355, dated 3.9.1976.](lxxxii)[ as respects,- [Inserted by G.S.R. 305, dated 19.2.1977.](1)establishments which are factories engaged in the manufacture of glue and gelatine,(2)stone quarries producing stone chips, stone sets, stone boulders, and ballasts, and(3)establishments engaged in fish processing and non-vegetable food preservation industry including bacon factories and pork processing plants, covered by the notification of the Government of India in the Ministry of Labour, No. G.S.R. 204, dated the 31st January, 1977, come into force on the 28th February, 1977;](lxxxiii)[ as respects the beedi industry, that is to say, any industry engaged in the manufacture of beedis, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 660, dated the 17th May, 1977, come into force on the 31st May, 1977;] [Inserted by G.S.R. 677, dated 23.5.1977.](lxxxiv)[ as respects the financing establishments (other than banks) engaged in the activities of borrowing, lending, advancing of money and dealing with other monetary transactions with a view to earn interest not being the Unit Trust of India established under the Unit Trust of India Act, 1963 (52 of 1963), the Agricultural Refinance Corporation established under the Agricultural Refinance Corporation Act, 1963 (10 of 1963), the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (18 of 1964), the Industrial Finance Corporation of India established under the Industrial Finance Corporation Act, 1948 (15 of 1948) and State Finance Corporations established under the State Finance Corporations Act specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1458, dated the 18th November, 1978, come into force on the day of 31st December, 1978;] [Inserted by G.S.R. 1523, dated 12.12.1978.](lxxxv)[ as respects lignite mines specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 31, dated the 16th December, 1978, come into force on the 6th January, 1979;] [Inserted by G.S.R. 462, dated 9.3.1979.](lxxxvi)[ as respects the ferro chrome industry, that is to say, any industry engaged in the manufacture of ferro chrome, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 938, dated the 25th June, 1978, come into force on the 31st July, 1979;] [Inserted by G.S.R. 982, dated 13.7.1979.](lxxxvii)[ as respects the diamond cutting industry, that is to say, any industry engaged in the cutting of diamond, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 564, dated the 17th May, 1980, come into force on the 31st May, 1980;] [Inserted by G.S.R. 605, dated 24.5.1980 (w.e.f. 31.5.1980).](lxxxviii)as respects the quartzite mines covered by the notification of the Government of India in the Ministry of Labour, No. G.S.R. 563, dated the 17th May, 1980, come into force on the 31st May, 1980;(lxxxix)as respects the inland water transport establishments, that is to say, any establishment engaged in the activities of inland water transport specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 565, dated the 17th May, 1980, come into force on the 31st May, 1980;(xc)[ as respects the establishments engaged in building and construction industry specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 1069, dated the 11th October, 1980, come into force on the 31st October, 1980;] [Inserted by G.S.R. 592(E), dated 22.10.1980 (w.e.f. 22.10.1980).](xci)[ as respects factories relating to the myrobalan extract powder, myrobalan extract solid and vegetable tannin blended extract industries, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 613(E), dated the 30th October, 1980, come into force on the 31st October, 1980;] [Inserted by G.S.R. 614(E), dated 31.10.1980 (w.e.f. 31.10.1980).](xcii)[ as respects the brick industry, that is to say, any industry engaged in the manufacture of Bricks, specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 662(E), dated the 27th November, 1980, come into force on the 30th November, 1980;] [Inserted by G.S.R. 665(E), dated 29.11.1980 (w.e.f. 29.11.1980).](xciii)[ as respects the establishments engaged in stevedoring, loading and unloading of ships specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 611(E), dated the 23rd November, 1981, published in Part II, section 3, sub-section (i) of the Gazette of India, Extraordinary, dated the 23rd November, 1981;] [Inserted by G.S.R. 642(E), dated 5.12.1981.](xciv)[ as respects establishments engaged in poultry farming specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 643(E), dated the 7th December, 1981 published at page 1834 in Part II, section 3, sub-section (i) of the Gazette of India, Extraordinary, dated the 7th December, 1981; [Inserted by G.S.R. 437, dated 23.4.1982.](xcv)as respects the establishments engaged in cattle feed industry specified in the notification of the Government of India in the Ministry of Labour, No. G.S.R. 644(E), dated the 7th December, 1981, published at page 1934 in Part II, section 3, sub-section (i) of the Gazette of India, Extraordinary, dated the 7th December, 1981;](xcvi)[ as respects the educational, scientific, research and training institutions specified in the notification of the Government of India in the Ministry of Labour, No. S.O. 986, dated the 19th February, 1982, published in Part II, section 3, sub-section (ii) of the Gazette of India, dated the 6th March, 1982;] [Inserted by G.S.R. 591, dated 21.6.1982.](xcvii)[ as respects the industries based on asbestos as principal raw material, specified in the notification of the Government of India in the Ministry of Labour and Rehabilitation, No. S.O. 2459, dated the 21st May, 1983, published in Part II, section 3, sub-section (ii) of the Gazette of India, dated the 4th June, 1983;] [Inserted by G.S.R. 13, dated 17.12.1983 (w.e.f. 1.1.1984).](xcviii)[ as respects the cinema theatres employing 5 or more workers as specified in section 24 of the Cine-Workers and Cinema Theatre Workers' (Regulations of Employment) Act, 1981 (50 of 1981) be deemed to have come into force with effect from the 1st day of October, 1984;] [Inserted by G.S.R. 347, dated 30.4.1986 (w.e.f. 10.5.1986).](xcix)[ as respects the iron ore pellets industry as specified in the notification of the Government of India in the Ministry of Labour, No. S.O. 2276, dated the 30th August, 1989, published in Part II, section 3, sub-section (ii) of the Gazette of India, dated the 16th September, 1989; [Inserted by G.S.R. 112, dated 2.2.1993 (w.e.f. 20.2.1993).](c)as respects the establishments engaged in guar gum factories, marble mines and diamond saw mills specified in the notification of the Government of India, in the Ministry of Labour, No. G.S.R. 170, dated the 25th March, 1992, published in Part II, section 3, sub-section (ii) of the Gazette of India, dated the 11th April, 1992;](ci)[ as respects the establishments engaged in rendering-(i)courier services,(ii)aircraft or airlines other than the aircraft's or airlines owned or controlled by the Central or State Government, and(iii)cleaning and sweeping services, specified in the notification of Government of India in the Ministry of Labour, No. S.O. 746, dated 22-3-2001, published in Part II, section 3, sub-section (ii) of the Gazette of India, dated 7th April, 2001, come into force with effect from 1st April, 2001;](cii)[ with respect to the establishments engaged in Railways for construction, maintenance, operation and commercial activities of Railways excluding Indian Railways exclusively managed by Government of India whose employees are in enjoyment of the Provident Fund, Pension and other retrial benefits under the Rules made by the Central Government; specified in notification of the Government of India in the Ministry of Labour and Employment G.S.R. 401, dated 10-11-2005, published in Part II of section 3, sub-section (i) of the Gazette of India, dated 19-11-2005 come into force from the date of publication.] [Inserted by Noti. No. S-35016/1/1997-SS-II, dated 22.7.2002.]
