AP HC: Employees Engaged in Loading, Maintenance Covered under Definition of Employee - (25 Mar 2025)
LABOUR AND INDUSTRIAL
AP HC has held that employees engaged by security agencies, for loading/unloading, office/factory maintenance and pay loader work would be covered by the definition ‘employee’ as defined under Section 2(f) of EPF Act, 1952 and the employer must extend benefit of Provident Fund to those employees.
Tags : AP HIGH COURT EMPLOYEE PROVIDENT FUND
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