Employees’ Pension Scheme 2026 amended to expand coverage for more EPF members

On 25 September 2026, the Ministry of Labour and Employment notified an amendment to the Employees’ Pension Scheme, 2026, introducing a new category of employees eligible for membership.

The amendment is deemed to have come into force on 17 September 2026.

Key Amendments:

1. The amendment has been issued under Section 15(1)(b) of the Code on Social Security, 2020.

2. Paragraph 7(1) of the Employees’ Pension Scheme, 2026 has been amended by inserting a new clause (iii), thereby expanding the categories of persons eligible for membership of the Scheme.

3. The amendment extends the coverage of the Employees’ Pension Scheme, 2026 to a new category of employees.

4. Accordingly, employees who are members of the Employees’ Provident Funds Scheme, 2026 but are not covered under the Employees’ Pension Scheme, 2026, will become eligible for pension scheme membership if their wages are equal to or below the wage ceiling notified by the Central Government.

5. The amendment expands pension coverage by making certain EPF members within the notified wage ceiling eligible for membership of the Employees’ Pension Scheme, 2026.

Also Read: Labour Ministry has notified a revised wage ceiling of ₹25,000 per month under the Code on Social Security, 2020.

[Notification for amendment in Employees’ Pension Scheme, 2026, dated 25-09-2026]