| Contents |
| Title |
Code on Social Security Act, 2020 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title extent, commencement and application |
| 2. |
Definitions |
| 3. |
Registration and cancellation of an establishment |
| Chapter II |
Social Security Organisations |
| 4. |
Constitution of Board of Trustees of Employees' Provident Fund |
| 5. |
Constitution of Employees' State Insurance Corporation |
| 6. |
National Social Security Board and State Unorganised Workers' Board |
| 7. |
Constitution of State Building Workers' Welfare Boards |
| 8. |
Disqualification and removal of a member of any Social Security Organisation |
| 9. |
Procedure for transaction of business of Social Security Organisation, etc |
| 10. |
Executive Heads of Central Board and Corporation |
| 11. |
Supersession of Corporation, Central Board, National Social Security Board or State Unorganised Workers' Board or the Building Workers' Welfare Board |
| 12. |
State Board, Regional Boards, local committees, etc |
| 13. |
Entrustment of additional functions to Social Security Organisations |
| Chapter III |
Employees' Provident Fund |
| 14. |
Appointment of officers of Central Board |
| 15. |
Schemes |
| 16. |
Funds |
| 17. |
Contribution in respect of employees and contractors |
| 18. |
Fund to be recognised under Act 43 of 1961 |
| 19. |
Priority of payment of contributions over other debts |
| 20. |
Chapter not to apply to certain establishments |
| 21. |
Authorising certain employers to maintain provident fund accounts |
| 22. |
Transfer of accounts |
| 23. |
Appeal to Tribunal |
| Chapter IV |
Employees State Insurance Corporation |
| 24. |
Principal Officers and other staff |
| 25. |
Employees' State Insurance Fund |
| 26. |
Purposes for which Employees' State Insurance Fund may be expended |
| 27. |
Holding of property, etc |
| 28. |
All employees to be insured |
| 29. |
Contributions |
| 30. |
Administrative expenses |
| 31. |
Provisions as to payment of contributions by employer, etc |
| 32. |
Benefits |
| 33. |
Corporation's power to promote measures for health, etc., of Insured Persons |
| 34. |
Presumption as to accident arising in course of employment |
| 35. |
Accidents happening while acting in breach of law, etc |
| 36. |
Occupational disease |
| 37. |
References to medical board |
| 38. |
Dependants' benefit |
| 39. |
Medical benefit |
| 40. |
Provision of medical treatment by State Government or by Corporation |
| 41. |
General provisions as to benefits |
| 42. |
Corporation's rights when an employer fails to register, etc |
| 43. |
Liability of owner or occupier of factories, etc, for excessive sickness benefit |
| 44. |
Scheme for other beneficiaries |
| 45. |
Scheme for unorganised workers, gig workers and platform workers |
| 46. |
Exemption of factories or other establishments belonging to Government or any local authority |
| 47. |
Contributions, etc., due to corporation to have priority over other debts |
| 48. |
Constitution of Employees Insurance Court |
| 49. |
Matters to be decided by Employees Insurance court |
| 50. |
Powers of Employees Insurance court |
| 51. |
Proceedings of Employees Insurance courts |
| 52. |
Appeal to High Court |
| Chapter V |
Gratuity |
| 53. |
Payment of gratuity |
| 54. |
Continuous service |
| 55. |
Nomination |
| 56. |
Determination of amount of gratuity |
| 57. |
Compulsory Insurance |
| 58. |
Competent authority |
| Chapter VI |
Meternity Benefit |
| 59. |
Employment of, or work by, women prohibited during certain period |
| 60. |
Right to payment of maternity benefit |
| 61. |
Continuance of payment of maternity benefit in certain cases |
| 62. |
Notice of claim for maternity benefit and payment thereof |
| 63. |
Payment of maternity benefit in case of death of a woman |
| 64. |
Payment of medical bonus |
| 65. |
Leave for miscarriage, etc |
| 66. |
Nursing breaks |
| 67. |
Creche facility |
| 68. |
Dismissal for absence during pregnancy |
| 69. |
No deduction of wages in certain cases |
| 70. |
Forfeiture of maternity benefit |
| 71. |
Duties of employer |
| 72. |
Power of Inspector-cum-facilitator to direct payments to be made |
| Chapter VII |
Employees' Compensation |
| 73. |
Reports of fatal accidents and serious bodily injuries |
| 74. |
Employer's liability for compensation |
| 75. |
Compensation in case of death of or injury in plantation |
| 76. |
Amount of compensation |
| 77. |
Compensation to be paid when due and damages for default |
| 78. |
Method of calculating monthly wages for purposes of compensation |
| 79. |
Review |
| 80. |
Commutation of half-monthly payments |
| 81. |
Distribution of compensation |
| 82. |
Notice and claim |
| 83. |
Special provisions relating to accidents occurring outside Indian Territory |
| 84. |
Medical examination |
| 85. |
Contracting |
| 86. |
Remedies of employer against stranger |
| 87. |
Insolvency of employer |
| 88. |
Power to require from employers statements regarding fatal accidents |
| 89. |
Registration of agreements |
| 90. |
Reference to competent authority |
| 91. |
Appointment of competent authority |
| 92. |
Venue of proceedings and transfer |
| 93. |
Form of application |
| 94. |
Power of competent authority to require further deposit in cases of fatal accident |
| 95. |
Powers and procedure of competent authority |
| 96. |
Appearance of parties |
| 97. |
Method of recording evidence |
| 98. |
Power to submit cases |
| 99. |
Appeal against order of competent authority |
| Chapter VIII |
Social Security and CESS in Respect of Building and other Construction Workers |
| 100. |
Levy and collection of cess |
| 101. |
Interest payable on delay in payment of cess |
| 102. |
Power to exempt from cess |
| 103. |
Self-assessment of cess |
| 104. |
Penalty for non-payment of cess within the specified time |
| 105. |
Appeal to appellate authority |
| 106. |
Registration of building workers as beneficiaries |
| 107. |
Cessation as a beneficiary |
| 108. |
Building and other construction worker's welfare Fund and its applications |
| Chapter IX |
Social Security for Unorganised Workers, Gig Workers and Plantform Workers |
| 109. |
Framing of schemes for unorganised workers |
| 110. |
Funding of state government schemes |
| 111. |
Record keeping |
| 112. |
Helpline, facilitation centre, etc., for unorganised workers, gig workers and platform workers |
| 113. |
Registration of unorganised workers, gig workers and platform workers |
| 114. |
Schemes for gig workers and platform workers |
| Chapter X |
Finance and Accounts |
| 115. |
Accounts |
| 116. |
Audit |
| 117. |
Budget estimates |
| 118. |
Annual report |
| 119. |
Valuation of assets and liabilities |
| 120. |
Holding of property, etc., by social security organisation |
| 121. |
Writing off of losses |
| Chapter XI |
Authorities, Assessment, Compliance and Recovery |
| 122. |
Appointment of Inspector-cum-Facilitators and their powers |
| 123. |
Maintenance of records, registers, returns, etc |
| 124. |
Employer not to reduce wages, etc |
| 125. |
Assessment and determination of dues from employer |
| 126. |
Appeal against order of Authorised officer relating to chapter IV |
| 127. |
Interest on amount due |
| 128. |
Power to recover damages |
| 129. |
Recovery of amount due |
| 130. |
Validity of certificate and amendment thereof |
| 131. |
Other modes of recovery |
| 132. |
Application of certain provisions of Income-tax act |
| Chapter XII |
Offences and Penalties |
| 133. |
Penalty for failure to pay contributions, etc |
| 134. |
Enhanced punishment in certain cases after previous conviction |
| 135. |
Offences by companies |
| 136. |
Cognizance of offences |
| 137. |
Prior opportunity before prosecution |
| 138. |
Compounding of offences |
| Chapter XIII |
Employment Information and Monitoring |
| 139. |
Reporting of vacancies to career centres |
| 140. |
Exclusions from application of this chapter |
| Chapter XIV |
Miscellaneous |
| 141. |
Social Security Fund |
| 142. |
Application of Aadhaar |
| 143. |
Power to exempt establishment |
| 144. |
Power to defer or reduce |
| 145. |
Liability in case of transfer of establishment |
| 146. |
Members, officers and staff to be public servants |
| 147. |
Protection of action taken in good faith |
| 148. |
Misuse of benefits |
| 149. |
Power of central Government to give directions to state government and social security organizations |
| 150. |
Power to frame schemes |
| 151. |
Protection against attachment, etc |
| 152. |
Power to amend schedule |
| 153. |
Transitional provisions |
| 154. |
Power of appropriate Government to make rules |
| 155. |
Power of central Government to make rules |
| 156. |
Power of state Government to make rules |
| 157. |
Power of corporation to make regulations |
| 158. |
Prior publication of rules, regulations, etc |
| 159. |
Rules to give effect to arrangements with other countries for the transfer of money paid as compensation |
| 160. |
Laying of rules, regulations and schemes, etc |
| 161. |
Effect of laws and agreements inconsistent with this code |
| 162. |
Delegation of powers |
| 163. |
Power to remove difficulties |
| 164. |
Repeal and savings |
| The Schedules |
|
| First Schedule |
Applicability |
| Second Schedule |
List of Persons who are Employees within The Meaning of The Third Proviso to Clause (26) of Section 2 |
| Third Schedule |
List of Occupational Diseases |
| Fourth Schedule |
|
| Part I |
List of Injuries Deemed to Result in Permanent Total Disablement |
| Part II |
List of Injuries Deemed to Result in Permanent Partial Disablement |
| Fifth Schedule |
Matters That may be Provided for in The Schemes |
| Sixth Schedule |
Factors for working out Lump Sum Equivalent of Compensation Amount in Case of Permanent Disablement and Deat |
| Seven Schedule |
Classification of Aggregators |
