Section 16(2) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(2)If the Central Government is of opinion that having regard to the financial position of any class of 6[establishments or other circumstances of the case, it is necessary or expedient so to do, it may, by notification in the Official Gazette, and subject to such conditions as may be specified in the notification, exempt whether prospectively or retrospectively, that class of establishments from the operation of this Act for such period as may be specified in the notification.
