G.S.R. 638(E).—Whereas, a draft containing certain 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. 471(E), dated the 3rd July, 2019 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 containing the said notification was published were made available to public;
And whereas, the copies of the said Official Gazette were made available to the public on the 4th July, 2019;
And whereas, no objection or suggestion has been received from any person in respect of the said draft rules within the period specified above for consideration by the Central Government;
Now, therefore, in the exercise of the powers conferred by Section 95 of the Employees’ State Insurance Act, 1948, 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) Amendment Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Employees’ State Insurance (Central) Rules, 1950, in Rule 52, for the words “rupees one hundred thirty-seven”, the words “rupees one hundred seventy-six” shall be substituted.
Ministry of Labour and Employment
[Notification dt. 06-09-2019]