Section 81(2) in The Employees' Provident Funds Scheme, 1952
(2)For sub-paragraph (f) of paragraph 2, the following sub-paragraph shall be substituted, namely:-(f)"excluded employee" means,-(i)a cine-worker, who having been a member of the Fund, has withdrawn the full amount of his accumulations in the fund under clause (a) or clause (c) of sub-paragraph (1) of paragraph 69;(ii)a "cine-worker", whose wages at the time he is otherwise entitled to become a member of the Fund exceeds one thousand and six hundred rupees per month and where such remuneration is by way of a lumpsum exceeding fifteen thousand rupees.Explanation - "Wages" means "wages" as defined in clause (k) of section 2 of the Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 (50 of 1981)";
