Section 9(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(1)The contribution payable under this Act in respect of an employee in an establishment shall consist of the contribution payable by the employer (hereinafter referred to as the employer's contribution) the contribution payable by an employee (hereinafter referred to as "the employee's contribution) and the contribution payable by the State Government, and shall be paid to the Board and form part of the Fund.
