Section 9 in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
9.
/514In exercise of the powers conferred by section 95 of the Employees' State Insurance Act, 1948 (34 of 1948), and in supersession of the Employees' State Insurance Corporation (General Provident Fund) Rules, 1973, except as respects things done or omitted to be done before such supersession, the Central Government, after consultation with the Employees' State Insurance Corporation, hereby makes the following rules, namely:
