Section 10 in The Orissa Labour Welfare Fund Act, 1996
10. Contribution to the Fund by employee and employer.
(1)Every employee shall contribute such sum, exceeding ten rupees, for every year and every employer shall, in respect of each employee, contribute such sum, exceeding twenty rupees, for every year to the Fund, as may be prescribed.(2)Notwithstanding anything contained in any other law for the time being in force, the employer shall be entitled to recover from the employee, the employee's contribution by deduction from his wages in such manner as may be prescribed and such deduction shall be deemed to be a deduction authorised by or under the Payment of Wages Act, 1936.(3)Notwithstanding anything contained in any other law for the time being in force, any sum payable by the employer as its contribution including the sum recovered by the employer from the employees under Sub-section (2) shall, in case the sum is not deposited into the fund within a reasonable period of time as may be prescribed, be recoverable from the employer as if it is a claim under Section 15 of the Payment of Wages Act, 1936.
