Section 80(7) in The Employees' Provident Funds Scheme, 1952
(7)Notwithstanding the other provisions of this paragraph, a Commissioner may, on a joint request in writing of any newspaper employee of a newspaper establishment to which this Scheme applies and his employer, enrol such employee as a member who shall, thereafter, be entitled to the benefits and shall be subject to the conditions of the Fund:Provided that the employer gives an undertaking, in writing, that he shall pay the administrative charges payable and comply with all statutory provisions of the Act and this Scheme in respect of such employee.Explanation I.-For purposes of this paragraph the provision contained in clause (e) of paragraph 2 shall not apply and "continuous service" shall mean uninterrupted service and include service which is interrupted by sickness, accident, authorised leave, strike which is not illegal or involuntary unemployment.Explanation II.-In computing the period of work for [60 days][under this paragraph-(a)periods of involuntary unemployment caused by stoppage of work due to shortage of raw materials or fuel, changes in the line of production, breakdown of machinery or any other similar cause;(b)periods of authorised leave;(c)in the case of female employees, periods of maternity leave for any number of days not exceeding twelve weeks; [and(d)Sunday and holidays intervening the days of actual work,][shall also be deemed to be days on which the employee has worked in the [establishment] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).].[ 26-A. Retention of membership - A member of the Fund shall continue to be a member until he withdraws under paragraph 69 the amount standing to his credit in the Fund or is covered by a notification of exemption under section 17 of the Act or an order of exemption under paragraph 27 or 27-A.Explanation - In the case of a claim for refund by a member under sub-paragraph (2) of paragraph 69 the membership of the Fund shall be deemed to have been terminated from the date the payment is authorised to him by the authority specified in this behalf by the Commissioner irrespective of the date of claim.
