Section 3 in The Gujarat Shops and Establishments (Employees Life Insurance) Act, 1980
3. Group insurance scheme.
(1)Subject to the other provisions of this Act, the State Government may, by notification in the Official Gazette, make a group insurance scheme for providing insurance on the lives of all qualified employees in the establishments to which this Act applies.(2)A scheme under sub-section (1) may provide for all or any of the following matters, namely:-(a)the plan of assurance,(b)the sum assured,(c)the rates of contribution,(d)the proof of age of the qualified employee,(e)nomination by a qualified employee or a person to whom the sum assured is payable and the manner of making such nomination.(f)such other matters relating or incidental to the scheme as may be prescribed.
