(1)The Central Government may, by notification-(a)frame a scheme to be called the Employees' Provident Fund Scheme for which the provident funds shall be established under this Chapter for employees or for any class of employees and specify the establishments or class of establishments to which the said scheme shall apply;(b)frame a scheme to be called the Employees' Pension Scheme for the purpose of providing for-(i)superannuation pension, retiring pension or permanent total disablement pension to the employees of any establishment or class of establishments to which this Chapter applies;(ii)widow or widower's pension, children pension or orphan pension payable to the beneficiaries of such employees; and(iii)nominee pension;(c)frame a scheme to be called the Employees' Deposit Linked Insurance Scheme for the purpose of providing life insurance benefits to the employees of any establishment or class of establishments to which this Chapter applies;(d)frame any other scheme or schemes for the purposes of providing social security benefits under this Code to self-employed workers or any other class of persons; and(e)modify any scheme referred to in clauses (a), (b), (c) and (d) by adding thereto, amending or varying therein, either prospectively or retrospectively.
