Section 16 in The Maharashtra Domestic Workers Welfare Board Act, 2008
16. Contribution of domestic worker.
- A domestic worker who has been registered as a beneficiary under this Act shall until he attains the age of 60 years, contribute to the fund such amount per month, as may be prescribed:Provided that, the Board may, if satisfied that a beneficiary is unable to pay his contribution due to any financial hardship, waive the payment of contribution for a period not exceeding three months at a time.
