Section 6C(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(2)There shall be established, as soon as may be after the framing of the Insurance Scheme, a Deposit-linked Insurance Fund into which shall be paid by the employer from time to time in respect of every such employee in relation to whom he is the employer, such amount, not being more than one per cent of the aggregate of the basic wages, dearness allowance and retaining allowance (if any) for the time being payable in relation to such employee as the Central Government may, by notification in the Official Gazette, specify.Explanation.— For the purposes of this sub-section, the expressions, “dearness allowance” and “retaining allowance” have the same meanings as in section 6.
