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Amendments in ESI Act, 1948- (Ministry of Labour and Employment) (02 Dec 2015)

MANU/PIBU/1703/2015

Labour and Industrial

The Central Government has proposed amendments to the Employees’ State Insurance Act, 1948 to provide employees with the choice of subscribing to health insurance products recognised by the IRDA. Exemption from consultation with Union Public Service Commission in respect of Group ‘B’ posts, in the Rs. 4800 pay grade, have also been mooted.

Tags : HEALTH INSURANCE   GOVERNMENT   EMPLOYEE   ESI  

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