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Union of India - Section

Section 33B in The Coal Mines Provident Fund Scheme

33B. [ Rate of administrative charge. [Inserted vide S.R.O. 858 dated 20.8.1955.]

(1)The amount for defraying the cost of administration of the Fund payable under sub-paragraph (2) of paragraph 33A of this Scheme shall be calculated at the following rates :-]
  Contribution Rate of administrative charge
(i) Provident Fund contribution payable for any periodupto the 17th July 1955. Five per centum of the total amount of member's andemployer's contributions.
(ii) Provident Fund contribution payable for any period[between the 18th July, 1955 and the 30th Sept., 1962] [Substituted and inserted vide G.S.R. 1173 dated 1.9.1962.]. Three per centum of the total amount of member'sand employer's contributions.
(iii) Provident Fund contribution payable for any period[between the 1st October, 1962 and 31st January, 1963] [The words 'after the 30th September, 1962' substituted vide G.S.R. 1428 dated 26.8.1963.] Two and half per centum of the total amount ofmember's and employer's contributions.
(iv) [ [Clause (iv) inserted vide G.S.R. 147 dated 18.1.1963.] Provident Fund contribution[not including thevoluntary contribution by members in excess of their compulsorycontribution prescribed in Table - V under sub-paragraph(1) ofparagraph 27] [Added vide G.S.R. 1063 dated 6.6.1963.]payable for any period after the 31st January, 1963[but before the 1st June, 1973] [Inserted vide Notification No. R-11013(2)/73-PF I(i) dated 8.5.73.]. Two and point four (2.4) per centum of the totalamount of member's and employer's contributions].
(v) [ [Inserted vide Notification No. R-11013(2)/73-PF I(i) dated 8.5.73.] Provident Fund contribution not including thevoluntary contribution by members in excess of their compulsorycontribution prescribed in Table-V under sub-paragraph (1) ofparagraph 27 payable for any period after the 1st June, 1973,[but before the 31st March, 1980] [Inserted vide G.S.R. 136 dated 7.2.1981.]. Three and point five (3.5) per centum of the totalamount of member's and employer's compulsory contributions.]
(vi) [ [Inserted vide Notification No. R-11013(2)/73-PF I(i) dated 8.5.73.] Provident Fund contribution not including thevoluntary contributions by members in excess of their compulsorycontribution prescribed in Table-V under sub-paragraph (1) ofparagraph 27 payable for any period after the 31st March, 1981. Three (3) per centum of the total amount ofmember's and employer's compulsory contributions].
(2)The rate mentioned in clause [(vi) of sub-paragraph (1) may] [Inserted vide G.S.R. 136 dated 7.2.1981.], from time to time, be reviewed by the Central Government in consultation with the Board.