On 21-11-2025, the Ministry of Labour and Employment brought into force several key provisions of the four labour codes—Social Security Code, 2020, Wages Code, 2019, Occupational Safety, Health and Working Conditions Code, 2020, and Industrial Relations Code, 2020—marking a significant step in consolidating and simplifying India’s labour laws. This enforcement repeals multiple earlier legislations, streamlining compliance and ensuring uniformity across social security, wages, occupational safety, and industrial relations.
While certain provisions of these codes had been notified earlier in 2021 and 2023, the latest notification completes the implementation process, ushering in a unified framework aimed at improving ease of doing business and enhancing worker welfare.
A. Social Security Code, 2020:
On 21-11-2025, the Ministry of Labour and Employment appointed 21-11-2025 as the date on which certain provisions of the Social Security Code, 2020 came into force, which were not notified in the years 2021 or 2023.
Earlier, in the year 2023 and year 2021, the Ministry of Labour and Employment enforced certain provisions of the Social Security Code, 2020 on 3-5-2023 and 3-5-2021 respectively.
Acts repealed with effect from 21-11-2025:
-
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959;
-
Building and Other Construction Workers’ Welfare Cess Act, 1996;
Act repealed with effect from 3-5-2023:
Employees’ Provident Funds and Miscellaneous Provisions Act, 1952.
Enforcement Dates:
|
Sections |
Enforcement date |
Vide Notification No. |
Relating to |
|
Sections 1 to 14 |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 15(1) and Section 15(2) |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 15(3) |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
|
|
Section 16(1)(a) and Section 16(1)(b) |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
|
|
Section 16(1)(c) |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 16(2) |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
|
|
Sections 17 to 141 |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 142 |
3-5-2021 |
S.O. 1730 (E) |
Relating to Application of Aadhaar |
|
Section 143 |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
In so far as it applies in giving effect to the provisions of Section 16(i)(b)(ii) relating to Employees’ Pension Scheme, 1995 |
|
Section 143 |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
Except the provisions of Section 16(i)(b)(ii) relating to Employees’ Pension Scheme, 1995 |
|
Sections 144 to 163 |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 164(1) Items 1 and 2 and Items 4 to 9 |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
Repeal and Savings (9 Acts repealed) |
|
Section 164(1) Item 3 |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
Repealed- Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 (19 of 1952) |
|
Section 164(2)(a) and Section 164(2)(c) |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
– |
|
Section 164(2)(b) |
3-5-2023 |
S.O. 2060(E) dt. 3-5-2023 |
In so far as it relates to Employees’ Pension Scheme, 1995 |
|
Section 164(3) |
21-11-2025 |
S.O. 5319(E) dt. 21-11-2025 |
Applicability of General Clauses Act, 1897 on repeal of enactments |
B. Wages Code, 2019:
On 21-11-2025, the Ministry of Labour and Employment appointed 21-11-2025 as the date on which certain provisions of the Wages Code, 2019 came into force which were not notified in the year 2020.
Earlier, in the year 2020, the Ministry of Labour and Employment enforced certain provisions of the Wages Code, 2019 on 18-12-2025.
Acts repealed with effect from 21-11-2025:
Enforcement Dates:
|
Sections |
Enforcement date |
Vide Notification No. |
Relating to |
|
Sections 1 to 41 |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 42(1) , Section 42(2) and Section 42(3) |
18-12-2020 |
S.O. 4604(E) dt. 18-12-2020 |
To the extent they relate to the Central Advisory Board |
|
Section 42(4), Section 42(5), Section 42(6), Section 42(7), Section 42(8) and Section 42(9) |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 42(10) and Section 42(11) |
18-12-2020 |
S.O. 4604(E) dt. 18-12-2020 |
To the extent they relate to the Central Advisory Board |
|
Sections 43 to 66 |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 67(1) |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 67(2) clauses (a) to (r) |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 67(2)(s) and Section 67(2)(t) |
18-12-2020 |
S.O. 4604(E) dt. 18-12-2020 |
To the extent they relate to the Central Advisory Board |
|
Section 67(2) clauses (u) to (zc) |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 68 |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
– |
|
Section 69 |
18-12-2020 |
S.O. 4604(E) dt. 18-12-2020 |
To the extent it relates to: 1. Components of minimum wages 2. Power of Central Government to fix floor wages 3. Central Advisory Board |
|
Section 69 |
21-11-2025 |
S.O. 5322(E) dt. 21-11-2025 |
Except: To the extent it relates to: 1. Components of minimum wages 2. Power of Central Government to fix floor wages 3. Central Advisory Board |
C. Occupational Safety, Health and Working Conditions Code, 2020
On 21-11-2025, the Ministry of Labour and Employment appointed 21-11-2025 as the date on which the provisions of the Occupational Safety, Health and Working Conditions Code, 2020 came into force.
Acts repealed with effect from 21-11-2025:
-
Beedi and Cigar Workers (Conditions of Employment) Act, 1966;
-
Sales Promotion Employees (Conditions of Service) Act, 1976;
-
Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979;
-
Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981;
D. Enforcement of the Industrial Relations Code, 2020
On 21-11-2025, the Ministry of Labour and Employment appointed 21-11-2025 as the date on which the provisions of the Industrial Relations Code, 2020 came into force.