Section 22(2) in The Employee's Deposit-Linked Insurance Scheme, 1976
(2)In the case of a part-time employee who was a member of the Fund [or of a provident fund exempted under section 17 of the Act, as the case may be,] [ Inserted by G.S.R. 329, dated 23.2.1978 (w.e.f. 4.3.1978).] while serving in more than one factory or establishment the quantum of benefit under this Scheme shall be determined with reference to the average of the aggregate balance in all his accounts in the Fund [or of a provident fund exempted under section 17 of the Act, as the case may be,] [Inserted by G.S.R. 329, dated 23.2.1978 (w.e.f. 4.3.1978). ] during the preceding [twelve months] [ Substituted by G.S.R. 354, dated 22.5.1990, for " three years" (w.r.e.f. 1.3.1990).].[(22A) On the death of an employee, who is a member of the Fund or of a provident fund exempted under Section 17 of the Act, as the case may be, who was in the employment of the same establishment for a continuous period of twelve months, preceding the month in which he died, the persons entitled to receive the provident fund accumulations of the deceased shall, in addition to such accumulations be paid an amount, equal to:-(i)the average monthly wages drawn (subject to a maximum of rupees six thousand five hundred), during the twelve months preceding the month in which he died, multiplied by twenty times or;(ii)the amount of benefit under sub-paragraph (1), whichever is higher.Explanation. - In the case of a part-time employee who is a member of the Fund or of a provident fund exempted under Section 17 of the Act, as the case may be, who was serving in more than one factory or establishment for a continuous period of twelve months, preceding the month in which he died, the quantum of benefit under this Scheme shall be determined with reference to the average wages of the aggregate of all the wages wherever he was continuously working for more than twelve months, subject to the wage ceiling of rupees six thousand five hundred.]
