Determination regarding non-payment of sum by the employer in relation to his employees as the further sum payable by the employer every month to the Deposit-Linked Insurance Fund- (Ministry of Labour and Employment) (15 Mar 2017)

MANU/LABR/0035/2017

Service

In exercise of the powers conferred by clause (a) of sub-section (4) of section 6C of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952), and in supersession of the notification of the Government of India, in the Ministry of Labour and Employment published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii), vide number S.O. 324(E), dated the 2nd February, 2015, except as respects things done or omitted to be done before such supersession, the Central Government hereby determines that no sum shall be payable for the time being by the employer in relation to his employees as the further sum payable by the employer every month to the Deposit-Linked Insurance Fund for the meeting the expenses in connection with the administration of the Employees Deposit-Linked Insurance Scheme, 1976 other than the expenses towards the cost of any benefits provided by or under that scheme. For the removal of doubts, it is hereby notified that nothing contained in this notification shall affect the administrative charges payable in respect of the period upto and inclusive of the 31st March, 2017 in respect of which the notification referred to in paragraph 1 herein shall continue to apply as if the same had not been superseded. This notification shall come into force from 1st day of April, 2017.

Tags : EMPLOYER NON-PAYMENT DETERMINATION