Section 9A in The Punjab Labour Welfare Fund Act, 1965
9A. [ Contribution to Fund by employers and employees. [Inserted by Haryana Act No. 1 of 2002, dated 29.1.2002.]
- [(1) Each employee shall contribute to the Fund every month an amount equal to zero point two percent of his salary or wages or any remuneration subject to a limit of rupees twenty-five and each employer in respect of each such employee shall contribute to the Fund every month, twice the amount contributed by such employee:Provided that the limit specified above shall be indexed annually to the consumer price index beginning from first of January each year.Explanation. For the purpose of Sub-Section (1), "employee" means an employee on the register of an establishment on the last working day of the month.](2)Every employer shall pay to the Fund both his contribution and the contribution of the employee before the 31st December of every year by crossed cheque or demand draft in favour of Welfare Commissioner.(3)The employer shall be entitled to recover from the employee the employees contribution by deduction from his wages and not otherwise :](4)[ Any employer who fails to pay the contribution amount within a period of one month from the date specified under sub-section (2), shall be liable to pay interest at the rate of twelve percent per annum from the said date until such time the amount is actually deposited with the Welfare Commissioner;] [Inserted by Haryana Act No. 7 of 2007, dated 4.4.2007.]
