Section 6BB(8) in The Maharashtra Labour Welfare Fund Act, 1953
(8)The Welfare Commissioner shall submit to the State Government as soon as possible after the end of July and January every year in the prescribed form a statement showing the total amount of [the employer's contribution and the employees' contribution in respect of employees in each establishment] [These words were substituted for the words 'the employer's contribution in respect of his establishment' by Maharashtra 2 of 1978, Section 2(3)(a).]. On receipt of the statement from the Welfare Commissioner, the State Government shall pay to the Board a contribution of [an amount equal to half the employee's contribution for the period from the 31st December, 2000 to the 31st March, 2003; and an amount equal to twice the employees' contribution with effect from the 1st April, 2003, in respect of every employee referred to in sub-clauses (i) and (ii) of clause (a) of sub-section (2).] [[This portion was substituted by Maharashtra 24 of 2003, Section 4(b) (w.e.f. 31-12-2000).Before substitution portion reads as follows-an amount equal to twice the employees' contribution in respect of that establishment, subject to a maximum of two rupees, or as the case may be, four rupees in respect of every employee referred to in sub-clauses (i) and (ii) of clause (a) of sub-section (2), respectively.]]
