G.S.R. 1166(E).—Whereas certain draft rules further to amend the Employees’ State Insurance (Central) Rules, 1950 were published in the Gazette of India, Extraordinary, Part-II, Section 3, sub-section (i) vide number G.S.R. 957(E), dated the 6th October, 2016, as required by sub-section (1) of Section 95 of the Employees’ State Insurance Act, 1948 (34 of 1948), inviting objections and suggestions from all persons likely to be affected thereby before the expiry of a period of thirty days from the date on which the copies of the Official Gazette in which the said notification was published were made available to the public;
And whereas, the copies of the said Official Gazette were made available to the public on the 6th October, 2016;
And whereas, objections and suggestions received from persons likely to be affected thereby have been considered by the Central Government;
Now, therefore, in exercise of the powers conferred by Section 95 of the said Act, the Central Government, after consultation with the Employees’ State Insurance Corporation, hereby makes the following rules further to amend the Employees’ State Insurance (Central) Rules, 1950, namely:-
1. (1) These rules may be called the Employees’ State Insurance (Central) Third Amendment Rules, 2016.
(2) They shall come into force from 1st day of January, 2017.
2. In the Employees’ State Insurance (Central) Rules, 1950, in Rule 50, for the words “fifteen thousand rupees” occurring at both the places, the words ‘twenty one thousand rupees” shall be substituted.
[F. No. S-38012/02/2013-SS-I]
Note: The principal rules were published in the Gazette of India vide notification number S.R.O. 212 dated the 22nd June, 1950 and lastly amended vide notification number G.S.R. 959(E), dated the 6th October, 2016.
Ministry of Labour and Employment
