On 8 May 2026, the Haryana Government issued a notification revising the monthly contribution limit by increasing the maximum employee contribution from ₹34 to ₹35, as part of the existing CPI-linked indexation mechanism, aimed at strengthening the Labour Welfare Fund.
The revised provisions will be effective from 1 January 2026.
Key highlights:
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As per the notification, employees working in establishments covered under the Haryana Labour Welfare Fund Act, 1965 will continue to contribute 0.2% of their monthly salary or wages towards the Labour Welfare Fund. However, the maximum monthly contribution cap has been increased from ₹34 to ₹35, effective 1 January 2026.
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Employers will continue to contribute twice the amount contributed by the employee each month. This contribution structure remains unchanged, ensuring that employers bear a higher share of the funding responsibility.
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The notification reiterates that the contribution ceiling will be indexed annually to the Consumer Price Index (CPI) from 1 January each year, allowing contributions to keep pace with inflation and rising living costs.
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The revised contribution norms apply to all industrial and commercial establishments covered under the Act.
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Earlier, the Haryana Government set the maximum monthly contribution at ₹34 through a notification dated 22 February 2019, effective from 1 January 2025.
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Although the ₹1 increase may appear nominal, it is expected to meaningfully strengthen the Labour Welfare Fund at a statewide level, thereby enhancing resources available for healthcare, education, social security, and other worker welfare initiatives.
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[Haryana Labour Welfare Fund Contribution Notification, issued on 8-5-2026]