Section 6(1) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(1)The Government may by notification in the Government Gazette, frame a scheme to be called, the Employees Provident Fund Scheme for the establishment of Provident Funds under this Act, for employees or for any class of employees and specify the establishments or class of establishments to which the said scheme shall apply and there shall be established, as soon as may be after the framing of the scheme, a Fund in accordance with the provisions of this Act and the Scheme.
