Section 155(2)(z) in Code on Social Security, 2020

[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(2)(z) in Code on Social Security, 2020

(z)terms and conditions subject to which the scheme may be operated under section 44;

(za)the manner of obtaining an insurance by every employer, other than an employer or an establishment belonging to, or under the control of, the Central Government or a State Government under sub-section (1) and conditions to exempt and manner of establishing an approved gratuity fund under sub-section (2) and the time limit to get establishment registered by the employer under sub-section (3), of section 57;

(zb)the form of notice under sub-section (1) and the proof of pregnancy and proof of delivery under sub-section (5) of section 62;

(zc)the proof of miscarriage or medical termination of pregnancy under sub-section (1), the proof of tubectomy operation under sub-section (2) and the proof of illness under sub-section (3) of section 65;

(zd)the duration of breaks under section 66;

(ze)the number of employees and distance for crèche facility under sub-section (1) of section 67;

(zf)gross misconduct under the second proviso to sub-section (1) of section 68;

(zg)rate of interest to be paid by the employer under clause (a) of sub-section (3) of section 77;

(zh)the manner of notice under sub-section (1) and the manner of transmitting money under sub-section (3), of section 92;

(zi)the form, manner and fee for application for claim or settlement under sub-section (3) of section 93;

(zj)the manner and time of collection of cess under sub-section (2), manner of deposit of the cess so collected under sub-section (3), and the uniform rate or rates of advance cess under sub-section (4) of section 100;

(zk)the rate of interest in case of delayed payment of cess under section 101;

(zl)the manner of self-assessment of cess under sub-section (1) of section 103;

(zm)the authority to inquire and impose penalty under section 104;

(zn)time limit to prefer appeal, appellate authority, form and manner of appeal under sub-section (1) of section 105;

(zo)manner of registration as beneficiary under section 106;

(zp)benefits of a beneficiary under sub-section (2) of section 107;

(zq)eligible age for registration under clause (a) and form and manner of information under clause (b), of sub-section (1) and the form of application, documents for registration and manner of self registration under sub-section (2), of section 113;

(zr)carrying out the matters specified in clause (i) of sub-section (7) of section 114;

(zs)manner of compounding of offences under sub-section (1) of section 138;

(zt)the manner of establishment and administration of the Social Security Fund under sub-section (4) of section 141;

(zu)eligibility conditions to be fulfilled prior to grant of exemption and the conditions to be complied with after exemption under sub-section (1); and extension period of exemption under sub-section (3) of section 143; and

(zv)any other matter which is required to be, or may be, prescribed by the Central Government under the provisions of this Code.

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Union of India - Subsection

Section 155(2)(z) in Code on Social Security, 2020