Section 34 in Telangana Shops and Establishments Act, 1988
34. Compulsory enrolment of employees to Insurance-cum-Savings Scheme.
(1)Every employee who has served in an establishment for a period of not less than one year shall subscribe to the insurance scheme or Insurance-cum-Saving scheme as may be notified by the Government to be applicable to the establishment in which the employee is working, at the rates, stipulated by the Government in the notification either in lumpsum every year or in monthly installments as may be prescribed by the Government in the notification. For this purpose the employer, shall make the payment to the authority notified by the Government on behalf of the employee on or before the stipulated date and recover the same from the wages payable to the employee.(2)In addition to the subscription of the employee mentioned in sub-section (1), every employer of the establishment to which the scheme of insurance or Insurance-cum-Savings is made applicable by the Government, shall also pay such percentage of annual wages of employee as may be notified by the Government, from time to time to the authority notified for the purpose as employer"s contribution on or before the specified date every year.Chapter-VIII Wages, Conditions for termination of services, appeals, Suspension and terminal benefits.
