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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(b) in Code on Social Security, 2020

(b)the Pension Scheme, establish a Pension Fund in the manner specified in that scheme by that Government into which there shall be paid, from time to time, in respect of every employee who is a member of the Pension Scheme,-
(i)such sums from the employer's contribution under clause (a) not exceeding eight and one-third per cent. of the wages or such per cent. of wages as may be notified by the Central Government;
(ii)such sums payable as contribution to the Pension Fund, as may be specified in the Pension Scheme, by the employers of the exempted establishments under section 143 to which the pension scheme applies;
(iii)such sums as the Central Government after due appropriation by Parliament by law in this behalf, specify;