Section 80(3) in The Employees' Provident Funds Scheme, 1952
(3)For paragraph 26, the following shall be substituted, namely:-"26. Class of employees entitled and required to join the Fund - (1)(a) Every newspaper employee employed to do any work in, or in relation to, any newspaper establishment to which this Scheme applies, other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force in such establishment, if on the date of such coming into force he has completed [three months' continuous service][or has actually worked for not less than [60 days during a period of three months or less] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][in that newspaper establishment or in other such establishment [to which the Act applies] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][, under the same employer or partly in one and partly in the other [or has been declared permanent in any such newspaper establishment, whichever is earliest] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).].(b)[ Every newspaper employee employed to do any work, in or in relation to any newspaper establishment to which this Scheme applies other than an excluded employee, shall be entitled and required to become a member of the Fund from the beginning of the month following that in which this paragraph comes into force in such newspaper establishment, if on the date of such coming into force, such employee is a subscriber to a provident fund maintained in respect of the establishment or in respect of another establishment [to which the Act applies] [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).][under the same employer. [Substituted by G.S.R. 1513, dated 15.12.1961 (w.r.e.f. 24.9.1960).]
