(1)This Scheme may be called The [Employees' Pension] [Substituted by Notification No. G.S.R. 300(E), dated 29.3.2017 (w.e.f. 16.11.1995).] Scheme, 1995.(2)(a)This Scheme shall come into force on 16th day of November, 1995;(b)Subject to the provisions of this Scheme the employees have an option to become the members of the Scheme with effect from the 1st April, 1993.(3)Subject to the provisions of section 16 of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), this Scheme shall apply to the employees of all factories and other establishments to which the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) applies or is applied under sub-section (3) or sub-section (4) of section 1 or section 3 thereof.
