Section 19(1) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(1)The Government may, by notification in the Government Gazette, and subject to such conditions as may be specified in the notification, exempt from the operation of all or any of the provisions of any scheme-(a)any establishment to which this Act applies if, in the opinion of the Government, the rules of its provident fund with respect to the rates of contribution are not less favourable than those specified in section 7 and the employees are also in enjoyment of other provident fund benefits which on the whole are not less favourable to the employees than the benefits provided under this Act or any scheme in relation to the employees in any other establishment of a similar character; or(b)any establishment if the employees of such establishment are in enjoyment of benefits in the nature of provident fund, pension or gratuity and the Government is of opinion that such benefits, separately or jointly, or on the whole are not less favourable to such employees than the benefits provided under this Act or any scheme in relation to employees in any other establishment of a similar character.Explanation. - The following conditions shall be deemed to be always included in the conditions which may be specified in a notification under clause (a), namely :-(i)the amount of accumulations in the provident fund shall be invested in such manner as the Government may direct;(ii)the amount of accumulations to the credit of an employee in the provident fund shall, where he leaves his employment and obtains re-employment in another establishment to which this Act applies, be transferred, within such time as may be specified in this behalf by the Government, to the credit of his account in the provident fund of the establishment in which lie is re-employed or, as the case may be, in the fund established under the scheme applicable to the establishment.
