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Union of India - Section

Section 27 in The Coal Mines Provident Fund Scheme

27. Rates of Contributions

(1)Contributions shall be payable under this Scheme in respect of every member, whether an initial member or not, employed directly or indirectly in any coal mine to which this scheme applies in respect of each month or week, as the case may be, for the whole or part of which he is so employed after the 31st of December, 1948 and shall comprise contribution by the member and contribution by the employer at the rates specified in the following table:[Provided that ill respect of every member who may qualify for membership of the Fund under sub-paragraph (3) of paragraph 25, contribution shall be payable under this scheme in respect of every month for whole or part of which he is so employed after the 31st December, 1956, and shall comprise contribution by the member and the employer at the rates specified in-] [New proviso added vide S.R.O. 128 of 2nd January, 1957.]
(a)[ Table-I below till the 31st December, 1957. [Substituted vide G.S.R. 1173 dated 1.9.62.]
(b)Table-IV below during period from the 1st January, 1958 to the 30th September, 1962 ;
(c)Table-V below from the 1st October, 1962 onwards.]
[Provided further that nothing contained in this paragraph shall be deemed to require contribution in respect of any member for any period before the commencement of the Coal Mines Provident Fund (Amendment) Scheme, 1961, during which he was a non-contributory member and contributions in respect of a member who, immediately before the commencement of the said Scheme, was non-contributory member, shall be payable in respect of each month or week, as the case may be, for the whole or part of which he is employed after such commencement.] [Second proviso to para 27 (1) re-constituted vide S.O. 2620 dated 26.11.61.][For Assam, see paragraph 6 of Appendix-I.For Talcher, see paragraph 5 of Appendix-II.For Rewa and Korea, see paragraph 5 of Appendix-III].Table I[Rate of contribution for the period from 18th July 1955 to the 31st December 1957 in respect of monthly rated employees whose rates of basic wages exceed rupees thirty per month] [The heading modified by Notification No. P.F. 2 (10)/52 dated 2nd July 1955 was reconstituted under Notification No. PF 1/2 (114)/56-1 dated 10th January 1958.].
**Total of monthly basic wages, dearness allowance and cashequivalent to concessional rations at the rate of fifteen rupeesper month Member's contribution   Employer's contribution   Total monthly contribution
    Rs.   As.     Rs.   As.     Rs.   As.
Upto Rs. 10   0   10     0   10     1   4
Over Rs. 10 and upto Rs. 16   1   0     1   0     2   0
Over Rs. 16 and upto Rs. 24   1   8     1   8     3   0
Over Rs. 24 and upto Rs. 36   2   0     2   0     4   0
Over Rs. 36 and upto Rs. 54   3   0     3   0     6   0
Over Rs. 54 and upto Rs. 72   4   0     4   0     8   0
Over Rs. 72 and upto Rs. 88   5   0     5   0     10   0
Over Rs. 88 and upto Rs. 104   6   0     6   0     12   0
Over Rs. 104 and upto Rs. 120   7   0     7   0     14   0
Over Rs. 120 and upto Rs. 136   8   0     8   0     16   0
Over Rs. 136 and upto Rs. 150   9   0     9   0     18   0
Over Rs. 150 and upto Rs. 175   10   0     10   0     20   0
Over Rs. 175 and upto Rs. 200   12   0     12   0     24   0
[Over Rs. 200 and upto Rs. 240] [These words and figures were inserted under the Ministry of Labour Notification No. P.F. 2(2) 51 dated 23rd April 1951.]   15   0     15   0     30   0
[Over Rs. 240] [These words and figures w€re inserted under the Ministry of Labour Notification No. P.F. 2(2) 51 dated 23rd April 1951.] @1/16th of the total of monthly basic wages,dearness allowances and cash equivalent of concessional rationat the rate of fifteen rupees per month   @1/16th of the total of monthly , basic wages,dearness allowances and cash equivalent of concessional rationsat the rate of fifteen rupees per month   @2/16th of the total of monthly , basic wages,dearness allowances and cash equivalent of concessional rationsat the rate of fifteen rupees per month rounded off to thenearest rupees.
** These words and figures were inserted under the Ministry of Labour Notification No. P.F. 2(2) 51 dated 23rd April, 1951.@ The words and figures "1/16th of basic wages" and "2/16th of basic wages rounded off to the nearest rupee" which were inserted vide notification no. PF 2(2)/51 dated 23.4.1951 were later subsituted by S.R.O. 1472 dated 2.7.55.Table II[Employees Other than Monthly Rated] [The words 'other employees' substituted by S.R.O. 1472 dated 2nd July 1955.]
Basic wages for **any week ending on or before the 17th July,1955 Member's contribution Employer's contribution Total weekly contribution
  Annas Annas Annas
Upto Re. 1 Nil Nil Nil
Over Re. 1 and upto Rs. 2 2 2 4
Over Rs. 2 and upto Rs. 3 3 3 6
Over Rs. 3 and upto Rs. 5 4 4 8
Over Rs. 5 and upto Rs. 7 6 6 12
Over Rs. 7 and upto Rs. 9 8 8 16
Over Rs. 9 and upto Rs. 11 10 10 20
Over Rs. 11 12 12 24
**The words 'the week' substituted by S.R.O. 1472 dated 2.7.55.[Table III] [Table III inserted by S.R.O. 1472 dated 2.7.1955.]Rates of Contribution for any Wage Period Ending on or [between the 18th July, 1955 and the 26th January, 1958] [These have been substituted for the words 'after the 18th July 1955' vide Notification No. P.F. 1/2(14)/56-1 dated 10.1.1958.]
Category of Employees Rate of Provident Fund Contribution
Member's contribution per rupee of basic wage forthe week Employer's contribution per rupee of basic wagefor the week
Annas Annas
(a) Weekly paid employees-    
(i) In thestates of Bihar & West Bengal 3 3
(ii) In allother States 2 ½ 2 ½
  Members contribution per rupee of basic wage forthe month Employer's contribution per rupee of basic wagefor the month
Annas Annas
(b) Monthly paid employees whose basic rate of pay does notexceed Rs. 30 per mensem:    
(i) In thestates of Bihar and West Bengal 3 3
(ii) In allother States 2 ½ 2 ½
[Table IV] [Table IV inserted vide Notification No. P.F. 1/2 (114)/56-1 dated 10.1.1958.]Rates of contribution for all members for any wage period ending on or [(between the 27th January, 1958 & the 30th September, 1962)] [Substituted vide G.S.R. 1173 dated 1.9.1962.].
RATE OF PROVIDENT FUND CONTRIBUTION
MEMBER'S CONTRIBUTION EMPLOYER'S CONTRIBUTION
6¼ % of total emoluments rounded off to the nearest nayapaisa. 6¼ % of total emoluments rounded off to the nearest nayapaisa..
[Table V] [Table V inserted vide G.S.R. 1173 dated 1.9.1962.](Rate of contribution for all members for any wage period ending on or after the 1st October, 1962.)Rate Of Provident Fund Contribution
RATE OF PROVIDENT FUND CONTRIBUTION
MEMBER'S CONTRIBUTION EMPLOYER'S CONTRIBUTION
8 % of total emoluments 8 % of total emoluments
(2)If any dispute arises as to whether a particular item of emoluments is a part of basic wages or not, the dispute shall be referred to the Chief Labour Commissioner (Central), whose decision shall be final.
(2A)[ If any doubt arises to whether a particular payment is a part of total emoluments or not, the matter shall be decided by the commissioner whose decision shall be final] [Sub-para (2A) inserted vide Notification No. PF 1/2(114)/56-1 dated 10.1.1958.].
(3)[ For the purpose of ascertaining the amounts of a member's contribution or an employer's contribution payable in terms of Table-III, any fraction of a rupee in the member's basic wages for the wage period for which contribution is so payable shall, in the first instance, be rounded off to a rupee, even though the fraction is less than eight annas. Fractions of an anna both in the member's and the employer's contributions shall be ignored.
(4)In calculating the total emoluments for the purpose of ascertaining the amount of a member's contribution or an employer's contribution in terms of Table-I the cash equivalent of concessional rations for the entire month shall be reduced by eight annas for each day of absence without pay irrespective of whether rations at concessional rates are drawn by the member or his dependents during such absence or not. Where a member leaves service in a coal mine before the end of a month or is appointed in a coal mine after the first day of month, reduction at the rate of eight annas per day shall be made from the cash equivalent of concessional rations at the rate of fifteen rupees per month in respect of the days of that month following or preceding such termination or joining service.] [Sub-para (3) and (4) inserted vide S.R.O. 1472 dated 2.7.1955.]
(5)[ For the purpose of ascertaining the amount of a member's contribution or an employer's contribution payable in terms of Table IV, [or Table V] [Sub-para (5) of para 27 added vide Notification No. PF/lj2(114)j56-1 dated 10.1.1958.], total emoluments shall, in the first instance, be rounded off, to the nearest rupee by treating 50 naye paise or more as a rupee and ignoring sums less than 50 naye paise.]