Section 148 in The Companies (Indian Accounting Standards) Rules, 2015
148. If an entity participates in a multi-employer defined benefit plan, it shall disclose:
(a)a description of the funding arrangements, including the method used to determine the entity's rate of contributions and any minimum funding requirements.(b)a description of the extent to which the entity can be liable to the plan for other entities' obligations under the terms and conditions of the multi-employer plan.(c)a description of any agreed allocation of a deficit or surplus on:(i)wind-up of the plan; or(ii)the entity's withdrawal from the plan.(d)if the entity accounts for that plan as if it were a defined contribution plan in accordance with paragraph 34, it shall disclose the following, in addition to the information required by (a)-(c) and instead of the information required by paragraphs 139-147:(i)the fact that the plan is a defined benefit plan.(ii)the reason why sufficient information is not available to enable the entity to account for the plan as a defined benefit plan.(iii)the expected contributions to the plan for the next annual reporting period.(iv)information about any deficit or surplus in the plan that may affect the amount of future contributions, including the basis used to determine that deficit or surplus and the implications, if any, for the entity.(v)an indication of the level of participation of the entity in the plan compared with other participating entities. Examples of measures that might provide such an indication include the entity's proportion of the total contributions to the plan or the entity's proportion of the total number of active members, retired members, and former members entitled to benefits, if that information is available.Defined benefit plans that share risks between entities under common control
