Section 6A(1) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(1)The Central Government may, by notification in the Official Gazette, frame a scheme to be called the Employees’ Pension Scheme for the purpose of providing for—(a)superannuation pension, retiring pension or permanent total disablement pension to the employees of any establishment or class of establishments to which this Act applies; and(b)widow or widower’s pension, children pension or orphan pension payable to the beneficiaries of such employees.
