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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Employees' Pension Scheme, 1995

(2)The Central Government shall also contribute at the rate of 1.16 per cent. of the pay of-the members of the Employees' Pension Scheme and credit the contribution to the Employees' Pension Fund:Provided that where the pay of the member exceeds [rupees six thousand and five hundred] [ Substituted by G.S.R. 383(E), dated 24.5.2001, for " rupees five thousand" (w.e.f. 1.6.2001).] per month the contribution payable by the employer and the Central Government be limited to the amount payable on his pay of [rupees six thousand and five hundred] [Substituted by G.S.R. 383(E), dated 24.5.2001, for " rupees five thousand" (w.e.f. 1.6.2001).] only.