Section 8A(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(2)A contractor from whom the amounts mentioned in sub-section (1) may be recovered in respect of any employee employed by or through him, may recover from such employee the employee’s contribution under any Scheme by deduction from the basic wages, dearness allowance and retaining allowance (if any) payable to such employee.
