Section 83(1)(f) in The Employees' Provident Funds Scheme, 1952

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Union of India - Subsection

Section 83(1)(f) in The Employees' Provident Funds Scheme, 1952

(f)[ "excluded employee" means -

(i)an International Worker, who is contributing to a social security programme of his country of origin, either as a citizen or resident, with whom India has entered into a social security agreement on reciprocity basis and enjoying the status of detached worker for the period and terms, as specified in such an agreement; or

(ii)an International Worker, who is contributing to a social security programme of his country of origin, either as a citizen or resident, with whom India has entered into a bilateral comprehensive economic agreement containing a clause on social security prior to 1st October, 2008, which specifically exempts natural persons of either country to contribute to the social security fund of the host country;]

(ff)"International Worker" means:--

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Union of India - Subsection

Section 83(1)(f) in The Employees' Provident Funds Scheme, 1952