The First Schedule
[See sections 1(4), (8) and 152 (1)]
Applicability
Chapter No. |
Chapter Heading |
Applicability |
(1) |
(2) |
(3) |
| III |
Employees' Provident Fund |
Every establishment in which twenty or more employees are employed. |
| IV |
Employees' State Insurance Corporation |
Every establishment in which ten or more persons are employed other than a seasonal factory:
Provided that Chapter IV shall also be applicable to an establishment, which carries on such hazardous or life threatening occupation as notified by the Central Government, in which even a single employee is employed:
Provided further that an employer of a plantation, may opt the application of Chapter IV in respect of the plantation by giving willingness to the corporation, where the benefits available to the employees under that Chapter are better than what the employer is providing to them:
Provided also that the contribution from the employers and employees of an establishment shall be payable under section 29 on and from the date on which any benefits under Chapter IV relating to the Employees State Insurance Corporation are provided by the Corporation to the employees of the establishment and such date shall be notified by the Central Government. |
| V |
Gratuity |
(a) every factory, mine, oilfield, plantation, port and railway company; and
(b) every shop or establishment in which ten or more employees are employed, or were employed, on any day of the preceding twelve months; and such shops or establishments as may be notified by the appropriate Government from time to time. |
| VI |
Maternity Benefit |
(a) to every establishment being a factory, mine or plantation including any such establishment belonging to Government; and
(b) to every shop or establishment in which ten or more employees are employed, or were employed, on any day of the preceding twelve months; and such other shops or establishments notified by the appropriate Government. |
| VII |
Employee's Compensation |
Subject to the provisions of the Second Schedule, it applies to the employers and employees to whom Chapter IV does not apply. |
| VIII |
Social Security and Cess in respect of Building and Other Construction Workers |
Every establishment which falls under the building and other construction work. |
| IX |
Social Security for Unorganised Workers' |
Unorganised sector, unorganised workers', gig worker, platform worker. |
| XIII |
Employment Information and Monitoring |
Career centres, vacancies, persons seeking services of career centres and employers. |
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