Section 38(1) in The Employees' Provident Funds Scheme, 1952
(1)The employer shall, before paying the member his wages in respect of any period or part of period for which contributions are payable, deduct the employee's contribution from his wages which together with his own contribution as well as an administrative charge of such percentage [of the pay (basic wages, dearness allowance, retaining allowance, if any, and cash value of food concessions admissible thereon) for the time being payable to the employees other than an excluded employee, and in respect of which provident fund contributions are payable, as the Central Government may fix. He shall within fifteen days of the close of every month pay the same to the Fund [electronic through internet banking of the State Bank of India or any other Nationalised Bank [or through PayGov platform] [Substituted by G.S.R. 1399, dated 18.9.1964.] [or through scheduled banks in India including private sector banks] [Substituted 'or through PayGov platform' by Notification No. G.S.R. 6(E), dated 4.1.2017 (w.e.f. 2.9.1952).] authorised for collection] [Inserted by Notification No. G.S.R. 336 (E) dated 4.5.2012 (w.e.f. 2.9.1952)] on account of contributions and administrative charge] [Inserted by G.S.R. 521, dated 16.8.1991 (w.e.f. 1.9.1991).]:[Provided that the Central Provident Fund Commissioner may for reasons to be recorded in writing, allow any employer or class of employer to deposit the contributions by any other mode other than internet banking.] [Substituted by Notification No. G.S.R. 360(E), dated 5.5.2015 (w.e.f. 2.9.1952)]
