Section 5 in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
5. Power to add to Schedule.
- The Government may, by notification in the Government Gazette, add to Schedule I any other industry in respect of the employees whereof it is of opinion that a provident fund scheme should be framed under this Act, and thereupon the industry so added shall be deemed to be an industry specified in Schedule I for the purposes of this Act.
