Section 83(2) in The Employees' Provident Funds Scheme, 1952
(2)For the paragraphs 26, 26-A and 26-B, the following paragraphs shall be substituted, namely:-"26. Class of employees of International Workers entitled and required to join the fund - (1)(a) Every International Worker of an establishment to whom this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force.(b)Every International Worker employed to do any work, in or in relation to any establishment to which this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force, if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of that establishment in India.
