Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82A] [Entire Act]

Union of India - Subsection

Section 82A(8) in The Employees' Provident Funds Scheme, 1952

(8)The exceptions and modifications subject to which the provisions of this Scheme shall apply, in relation to the employees' whose membership have been declared under sub-paragraph (2) as per the Employees' Enrollment Campaign, 2017, shall be as follows, namely:-
(a)in paragraph 30, after sub-paragraph (1), the following proviso shall be inserted, namely:-
"Provided that, for the purpose of increasing coverage and extension of benefits under the Act and Schemes made thereunder, the member's contribution is waived under Employees' Enrollment Campaign, 2017 for the period beginning the 1st day of April, 2009 and ending the 31st day of December, 2016 :Provided further that such waiver shall be applicable only if the member's contribution has not been recovered from such member's wages."
(b)in paragraph 32-A, in sub-paragraph (1), for the Table, the following Table shall be substituted, namely:--
Table(Applicable for remittances in respect of valid declarations under Employees' Enrollment Campaign, 2017)
Period of default Rate of damages
(1) (2)
Between the 1stday of April, 2009 to the 31stdayof December, 2016 One rupee per annum.
(c)for paragraph 39, the following paragraph shall be substituted, namely:-
"39. Fixation of administrative charges. - The administrative charges payable under Employees' Enrollment Campaign, 2017 for the period 1st April, 2009 to the 31st December, 2016 under sub-paragraph (1) of paragraph 38 shall be nil."]