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ADDITIONAL EMOLUMENTS (COMPULSORY DEPOSIT) ACT, 1974
37 of 1974
1st Sep 1974
An Act to provide, in the interests of national economic development, for the compulsory deposit of additional emoluments and for the framing of a scheme in relation thereto, and for Matters connected therewith or incidental thereto. BE it enacted by Parliament in the Twenty-fifth Year of the Republic of India as follows:-
CHAPTER I: PRELIMINARY
SECTION 01: SHORT TITLE EXTENT AND COMMENCEMENT
(1) This Act may be called the Additional Emoluments (Compulsory Deposit) Act, 1974.
(2) It extends to the whole of India.
(3) It shall be deemed to have come into force on the 6th day of July, 1974, except section 14 which shall come into force at once.
SECTION 02: DEFINITION
In this Act, unless the context otherwise requires,--
(a) "Appointed day" means the 6th day of July, 1974;
(b) "Additional dearness allowance" means such dearness allowance as may be sanctioned from time to time, after the appointed day, over and above the amount of dearness allowance payable in accordance with the rate in force immediately before the date from which such sanction of additional dearness allowance is to take effect.
Explanation I.-Where payment of dearness allowance is linked to a cost of living index or any other factor, any automatic payment, after the appointed day, of dearness allowance in consequence of any rise in such cost of living index or in consequence of any change in such other factor shall, notwithstanding the provisions of this clause, be deemed to be the additional dearness allowance.
Explanation II.-For the purpose of computation of the additional dearness allowance in relation to an employee who enters into any post after the appointed day, dearness allowance payable, immediately before the appointed (Jay, in relation to such post shall be deemed to be the dearness allowance payable to such employee as if, he were holding that post on the appointed day and any excess over and above the said dearness allowance shall be deemed, for the purposes of this Act, to be the additional dearness allowance in relation to such employee;
(c) "Additional wages" means such wages, over and above the wages payable to an employee in accordance with the rates in force immediately before the appointed (Jay, as may become payable to the employee in respect of any period after the appointed day in pursuance of any wage revision, whether by or under an agreement or settlement between the parties or any award, decree or order of any court, tribunal or other authority or otherwise, but does not include-
(i) Any increment due to the employee in accordance with the time scale of pay applicable to the post held by him immediately before the appointed day, and any consequent increase in any allowance (not being dearness allowance) admissible under any rule or order in force immediately before the appointed day;
(ii) Any higher wages payable to the employee on his-
(a) Promotion to a higher post and any increment, being an increment within the prescribed limits, due to the employee in such higher post
(b) Deputation or transfer to an equivalent post or to any post involving higher responsibilities and duties;
(iii) Any special pay, honorarium, fee or reward payable for any special work done;
(iv)Any remuneration payable for overtime work;
(v) Any increase in wages consequent on the revision of the minimum rates of wages fixed under the Minimum Wages Act, 1948; ( 11 of 1948)-.
(vi) Any increase in wages sanctioned in pursuance of the recommendations made-
(a) by the Third Central Pay Commission;
(b) before the appointed day, by any Pay Commission appointed by a State Government, in relation to the employees of that Government;
(c) by any committee constituted, before the appointed day, by Parliament, Supreme Court or any High Court in relation to any employee of Parliament, Supreme Court or High Court, as the case may be.
Explanation I.-Where any wage revision made after the appointed day is to be effective from a date prior to the appointed day, the wages payable immediately before, the appointed day, before such wage revision, shall, for the purposes of computation of additional wages', be deemed to be the wages.
Explanation II.-Any bonus (including incentive and pro- duct ion bonus) paid after the appointed day at a rate over and above the rate at which it was last paid before the appointed day, shall be deemed for the purposes of this Act, to be additional wages;
(d) "Bank deposit rate" means the highest of the maximum rates at which interest may be paid on different classes of deposits (other than those maintained in savings account or those maintained by charitable or religious institutions) by different classes of scheduled
banks in accordance with the directions given or issued to banking companies generally by the Reserve Bank of India tinder the Banking Regulation Act, 1949 (10 of 1949)-.
(e) "Dearness allowance" means all cash payments, by whatever name called, made to an employee on account of rise in the cost of living;
(f) "Deposit Account" means an account opened and maintained under section 5;
(g) "Emoluments" includes wages and dearness allowance;
(h) "Employer" means, -
(i) in relation to an establishment which is a factory, the owner or occupier of the factory, including the agent of such owner or occupier, and where a person is named as manager of the factory under clause (f) of sub-section (1) of section 7 of the Factories Act, 1948, ( 63 of 1948)-.the person so named;
(ii) In relation to an establishment belonging to or under the control of the Central Government or a State Government, the person or authority appointed by the appropriate Government for the supervision and control of the employees, or where no person has been so appointed, the head of the Department concerned;
(iii) in relation to an establishment belonging to or under the control of any local authority, the person appointed by such authority for the supervision and control of the employees, or where no person has been so appointed, the Chief Executive
Officer of the local authority;
(iv) in any other case, the person who, or the authority which, has the ultimate control over the affairs of the establishment, and where the said affairs are entrusted to any other person, whether called a manager, managing director or by any other name, such person; and includes, in the case of a deceased employer, the legal representative of such deceased employer;
(i) "local authority" means any municipal committee, district board, body of port commissioners, panchayat or other authority legally entitled to, or entrusted by the Central or any State Government with the control or management of any municipal or local fund;
(j) "Nominated authority" means such authority as may be nominated by the Central Government for the purposes of this Act and different authorities may be nominated for different purposes;
(k) "notification" means a notification published in the Official Gazette;
(l) "Prescribed" means prescribed by-rules made under this Act;
(m) "Scheme" means a scheme framed under this Act;
(n) "specified authority" means the authority specified under sub-section (1) of section 5;
(o) "wages" means all remuneration (whether by way of salary, allowances or otherwise) expressed, or capable of being expressed, in terms of money, which would, if the terms of employment, express or implied- were fulfilled, be payable to a person employed in respect of his employment or of work done in such employment, and includes-
(i) any remuneration payable under any agreement, or settlement between the parties or any award, decree or order of any court, tribunal or other authority;
(ii) any remuneration to which the person employed is entitled in respect of overtime work or holidays or any leave period;
(iii) any additional remuneration payable under the terms of employment, including bonus, whether under a scheme of profit sharing or otherwise;
(iv) any sum to which the person employed is entitled under any scheme framed under any law for the time being in force;
(v) any allowance paid for house accommodation, or where house accommodation is provided, the value of such accommodation, and the value of electricity or water, or both, supplied, and the value of medical attendance or other amenity, but does not include-
(1) any contribution paid by the employer to any pension or provident fund, and the interest which may have accrued thereon;
(2) any traveling or running allowance or the value of any traveling concession;
(3) any sum, not exceeding rupees two hundred and fifty per annum, paid to the employed person to defray special expenses entailed on him by the nature of his employment;
SECTION 03: PERSONS TO WHOM THIS ACT APPIES
This Act shall apply to an employee of-
(a) the Central or State Government;
(b) a local authority;
(c) a company as defined in section 3 of the Companies Act, 1956, (1 of 1956)-, including a foreign company within the meaning of section 591 of the Companies Act, 1956-, and a Government company as defined in section 617-of that Act
(d) any other corporation, including a society or body established by, or registered under, a Central, Provincial or State Act;
(e) any individual, association of persons or body of individuals, partnership firm or Hindu undivided family required by the Income-tax Act, 1961 (43 of 1961)-to deduct income-tax at source from the emoluments paid to their employees;
(f) any establishment owned or maintained in India by a trust, fund or institution established for a charitable or religious purpose, and required by the Income-tax Act, 1961, ( 43 of 1961)-to deduct income-tax at source from the emoluments paid to their employees;
(g) any establishment, not being an establishment owned by Government, local authority or person specified, respectively, in clauses (a) to (f) (both inclusive), to which the provisions of any law relating to provident funds (other than those established under the Public Provident Fund Act, 1968) (23 of 1968.)-apply;
(h) any other establishment, not being an establishment to which any of the foregoing clauses apply, established at the instance, or in pursuance of a resolution, of the Central or State Government or wholly or substantially financed by the Central or State
Government..
Explanation.-Where any grant or loan to an establishment from the Consolidated Fund of India or of any State or of any Union territory having a Legislative Assembly in a financial year is not less than rupees five lakhs and the amount of such grant or loan is not less than seventy-five per cent of the total expenditure of that establishment, such establishment shall be deemed, for the purposes of this Act, to be substantially financed by the Central or State Government, as the case may be.
SECTION 04: ACT TO HAVE OVERRIDING AFFECT
The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any enactment other than this Act or in any instrument having effect by virtue of any enactment other than this Act.
CHAPTER II COMPULSORY DEPOSIT OF ADDITIONAL EMOLUMENTS.
SECTION 05: ADDITIONAL WAGES DEPOSIT ACCOUNT AND ADDITIONAL DEARNESS ALLOWANCE DEPOSIT ACCOUNT
(1) There shall be opened by such authorities as may be specified in the scheme two separate accounts, to be known, respectively, as the Additional Wages Deposit Account and the Additional Dearness Allowance Deposit Account, and different authorities may be specified for different establishments or different categories of employees or establishments.
(2) The specified authority shall, in relation to each Deposit Account, open a separate ledger account in the name of each employee in relation to whom any contribution is made to the said Account, and credit the contributions so made in the said ledger account.
SECTION 06: DUTY OF EMPLOYER OR OTHER PERSON TO MAKE DEDUCTIONS OF ADDITIONAL WAGES AND ADDITIONAL DEARNESS ALLOWANCE FROM EMOLUMENTS.
(1) For the purposes of this Act, the deductions specified in sub- section (2) shall be made,-
(a) in the case of additional wages, for a period of one year from the appointed day; and
(b) in the case of additional dearness allowance, for a period of1[three years] from the appointed day.
(2) On the commencement of this section,-
(a) every employer, who draws, from the Consolidated Fund of India or of any State or of any Union territory having a Legislative Assembly, and disburses, after the appointed day, emoluments of an employee to whom this Act applies, shall, as and when emoluments are disbursed by him for any period, deduct from the emoluments so disbursed, the whole of the additional wages and one-half of the additional dearness allowance and credit the amount so deducted, in accordance with the scheme, to the Additional Wages Deposit Account and the Additional Dearness Allowance Deposit Account, respectively;
(b) every other employer, who disburses, after the appointed day, emoluments to any employee to whom this Act applies, shall, as and when emoluments are disbursed by him for any period, deduct from the emoluments so disbursed, the whole of the additional wages and one-half of the additional dearness allowance, and shall remit, in accordance with the scheme, the amounts so deducted to the no
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