(1)Every employer shall pay every month into the Gratuity Fund in respect of every employee in relation to whom he is the employer, such amount not exceeding five percent of the wage as the State Government may by notification in the Official Gazette specify.(2)Every employer shall also pay into the Gratuity Fund contributions at the rate of [60 percent] [Substituted '60.36 percent' by Assam Act No. 32 of 2017, dated 19.7.2017.] of the wages received by the employees during the preceding 12 months at the commencement of the Act to cover up past Gratuity liabilities:Provided that the Controlling Authority may grant instalment to liquidate the past liabilities in such manner and as such conditions and at such rate of interest as may be provided in the Scheme.(3)Every employer shall further be liable to pay to the Gratuity Fund the amount due to any employee during the pendency of full liquidation of the past liabilities on termination of service. The Amount so paid shall be adjusted against the past liabilities as mentioned under sub-section (2) of this Section.
