Section 10(2) in The Employee's Deposit-Linked Insurance Scheme, 1976
(2)Every employer shall maintain such accounts in relation to the amounts contributed to the Insurance Fund by him as the Central Board may, from time to time, direct, and it shall be the duty of every employer to assist the Central Board in making such payment from the Insurance Fund [***] [ The words " to his employees" omitted by G.S.R. 329, dated 20.2.1978 (w.e.f. 4.3.1978).] as are sanctioned by or under the authority of the Central Board.[***] [ Sub-paragraph (3) omitted by G.S.R. 329, dated 20.2.1978 (w.e.f. 4.3.1978).][***] [ Sub-paragraph (4) omitted by G.S.R. 648, dated 4.5.1977 (w.e.f. 21.5.1977).]
