Section 26A(2) in The Employees' Provident Funds Scheme, 1952
(2)Every member employed as an employee other than an excluded employee, in a factory or other establishment to which this Scheme applies shall contribute to the fund, and the contribution shall be payable to the fund in respect of him by the employer. Such contribution shall be in accordance with the rate specified in paragraph 29:Provided that subject to the provisions contained in sub-paragraph (6) of paragraph 26 and in sub-paragraph (1) of paragraph 27, or sub-paragraph (1) of paragraph 27-A, where the monthly pay of such a member exceeds [six thousand and five hundred rupees][the contribution payable by him, and in respect of him by the employer, shall be limited to the amounts payable on a monthly pay of [six thousand and five hundred rupees] [Inserted by G.S.R. 584, dated 11.5.1959.] [including [dearness allowance, retaining allowance (if any) and cash value of food concession] [Inserted by G.S.R. 584, dated 11.5.1959.].]
