(2)Every employer shall also pay into the Gratuity Fund contributions at the rate of [60 percent] [Substituted '60.36 percent' by Assam Act No. 32 of 2017, dated 19.7.2017.] of the wages received by the employees during the preceding 12 months at the commencement of the Act to cover up past Gratuity liabilities:Provided that the Controlling Authority may grant instalment to liquidate the past liabilities in such manner and as such conditions and at such rate of interest as may be provided in the Scheme.
