Employees Provident Funds Miscellaneous Provisions Act, 1952

[Act No. 9 of Year 1952, dated 4th. March, 1952]

Contents
Sections	Particulars
1	Short title, extent and application
2	Definitions
2A	Establishment to include all departments and branches
3	Power to apply the Act to an establishment which has a common provident fund with another establishment
4	Power to add to Schedule I
5	Employees Provident Funds Scheme
5A	Central Board
5AA	Executive Committee
5B	State Board
5C	Board of Trustees to be body corporate
5D	Appointment of officers
5DD	Acts and proceedings of the Central Board or its Executive Committee or the State Board not to be invalidated on certain grounds
5E	Delegation
6	Contributions and matters which may be provided for in the Scheme
6A	Employees Pension Scheme
6C	Employees Deposit Linked insurance Scheme
6D	Laying of Schemes before Parliament
7	Modification of Scheme
7A	Determination of moneys due from employers
7B	Review of orders passed under section 7A
7C	Determination of escaped amount
7D	Employees Provident Funds Appellate Tribunal
7E	Term of office
7F	Resignation
7G	Salary and allowances and other terms and conditions of service of Presiding Officer
7H	Staff of Tribunal
7-I	Appeals to Tribunal
7J	Procedure of Tribunal
7K	Right of appellant to take assistance of legal practitioner and of government, etc. to appoint presenting officers
7L	Orders of Tribunal
7M	Filling up of vacancies
7n	Finality of orders constituting a Tribunal
7-O	Deposit of amount due, on filing appeal
7P	Transfer of certain applications to Tribunal
7Q	Interest payable by the employer
8	Mode of recovery of moneys due from employers
8A	Recovery of moneys by employers and contractors
8B	Issue of certificate to the Recovery Officer
8C	Recovery Officer to whom certificate is to be forwarded
8D	Validity of certificate and amendment thereof
8E	Stay of proceedings under certificate and amendment or withdrawal thereof
8F	Other modes of recovery
8G	Application of certain provisions of Income Tax Act
9	Fund to be recognized under Act 11 of 1922
10	Protection against attachment
11	Priority of payment of contributions over other debts
12	Employer not to reduce wages, etc.
13	Inspectors
14	Penalties
14A	Offences by companies
14AA	Enhanced punishment in certain cases after previous conviction
14AB	Certain offences to be cognizable
14AC	Cognizance and trial of offences
14B	Power to recover damages
14C	Power of court to make orders
15	Special provisions relating to existing provident funds
16	Act not to apply to certain establishments
16A	Authorizing certain employers to maintain provident fund accounts
17	Power to exempt
17A	Transfer of accounts
17AA	Act to have effect notwithstanding anything contained in Act 31 of 1956
17B	Liability in case of transfer of establishment
18	Protection of action taken in good faith
18A	Presiding officer and other officers to be public servants
19	Delegation of powers
20	Power of Central Government to give directions
21	Power to make rules
22	Power to remove difficulties
Schedule I	Matters of Industry engaged in Manufacture
Schedule II	Matters For Which Provision May Be Made In A Scheme
Schedule III	Matters For Which Provision May Be Made In The Pension Scheme
Schedule IV	Matters To Be Provided For In The Employees Deposit Linked Insurance Scheme

An Act to provide for the institution of provident funds, [pension fund] and deposit linked insurance fund for employees in factories and other establishment

Be it enacted by Parliament as follows:-