Section 7A in Karnataka Labour Welfare Fund Act, 1965
7A. [ Contribution. [Section 7A & 7B inserted by Act 73 of 1976 w.e.f. 8.10. 1976.]
(1)In respect of every employee in an establishment there shall be paid contribution to the Board comprising the employer's contribution, employee's contribution and State Government's contribution, payable respectively by the employer, the employee and the State Government and the contributions so paid shall form part of the Fund.(2)In respect of every employee whose name stands in the register of an establishment on 31st December of a year sum of [ [twenty rupees, forty rupees and twenty rupees]] respectively shall be payable as contribution for that year by the concerned employee, the employer and the State Government.(3)The employer's contribution and the employee's contribution in respect of a year shall be paid by the employer to the Board on or before 15th January of the following year by cheque, [or by crossed demand draft] [Substituted by Act 10 of 1994 w.e.f. 1.12.1993.] and the expenses of remitting the contribution shall be borne by the employer himself.(4)Notwithstanding anything contained in any other enactment but subject to the provisions of this Act and any rules made thereunder the employer shall be entitled to recover the employee's contribution from the employee by deduction from his wages and not otherwise and such deduction shall be deemed to be a deduction authorised by or under the Payment of Wages Act, 1936:Provided that, no such deduction shall be made in excess of the amount of the contribution payable by such employee, nor shall it be made from any wages other than the wages for the month of December of the year to which the contribution relates:Provided further that, if through inadvertence or otherwise, no deduction has been made from the wages of an employee for the month aforesaid, such deduction may be made from the wages of such employee for any subsequent month or months with the permission in writing of the Inspector appointed under this Act.(5)Notwithstanding anything to the contrary in any agreement or contract no employer shall deduct the employer's contribution from any wages payable to an employee or otherwise recover it from the employee.(6)Any sum duly deducted by an employer from the wages of an employee under this section shall be deemed to have been entrusted to him by the employee for the purpose of paying the contribution in respect of which it was deducted.(7)The Welfare Commissioner shall submit to the State Government as soon as possible after the end of January every year, in the prescribed form, a statement showing the total amount of each employer's contribution in respect of his establishment. On receipt of the statement from the Welfare Commissioner, the State Government shall pay to the Board its contribution in respect of each such establishment.
