Section 3(2) in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
(2)A scheme under sub-section (1) may provide for all or any of the following matters, namely:-(a)the plan of assurance,(b)the sum assured,(c)the rates of contribution,(d)the proof of age of the qualified employee,(e)nomination by a qualified employee or a person to whom the sum assured is payable and the manner of making such nomination.(f)such other matters relating or incidental to the scheme as may be prescribed.
