The Code on Social Security, 2020

164 sections.

Section 1 — Short title extent, commencement and application.
Section 2 — Definitions.
Section 3 — Registration and cancellation of an establishment.
Section 4 — Constitution of Board of Trustees of Employees’ Provident Fund.
Section 5 — Constitution of Employees’ State Insurance Corporation.
Section 6 — National Social Security Board and State Unorganised Workers’ Board.
Section 7 — Constitution of State Building Workers’ Welfare Boards.
Section 8 — Disqualification and removal of a member of any Social Security Organisation.
Section 9 — Procedure for transaction of business of Social Security Organisation, etc.
Section 10 — Executive Heads of Central Board and Corporation.
Section 11 — Supersession of Corporation, Central Board, National Social Security Board or State Unorganised Workers’ Board or the Building Workers’ Welfare Board.
Section 12 — State Board, Regional Boards, local committees, etc.
Section 13 — Entrustment of additional functions to Social Security Organisations.
Section 14 — Appointment of officers of Central Board.
Section 15 — Schemes.
Section 16 — Funds.
Section 17 — Contribution in respect of employees and contractors.
Section 18 — Fund to be recognised under Act 43 of 1961.
Section 19 — Priority of payment of contributions over other debts.
Section 20 — Chapter not to apply to certain establishments.
Section 21 — Authorising certain employers to maintain provident fund accounts.
Section 22 — Transfer of accounts.
Section 23 — Appeal to Tribunal.
Section 24 — Principal Officers and other staff.
Section 25 — Employees’ State Insurance Fund.
Section 26 — Purposes for which Employees’ State Insurance Fund may be expended.
Section 27 — Holding of property, etc.
Section 28 — All employees to be insured.
Section 29 — Contributions.
Section 30 — Administrative expenses.
Section 31 — Provisions as to payment of contributions by employer, etc.
Section 32 — Benefits.
Section 33 — Corporation’s power to promote measures for health, etc., of Insured Persons.
Section 34 — Presumption as to accident arising in course of employment.
Section 35 — Accidents happening while acting in breach of law, etc.
Section 36 — Occupational disease.
Section 37 — References to medical board.
Section 38 — Dependants’ benefit.
Section 39 — Medical benefit.
Section 40 — Provision of medical treatment by State Government or by Corporation.
Section 41 — General provisions as to benefits.
Section 42 — Corporation’s rights when an employer fails to register, etc.
Section 43 — Liability of owner or occupier of factories, etc, for excessive sickness benefit.
Section 44 — Scheme for other beneficiaries.
Section 45 — Scheme for unorganised workers, gig workers and platform workers.
Section 46 — Exemption of factories or other establishments belonging to Government or any local authority.
Section 47 — Contributions, etc., due to corporation to have priority over other debts.
Section 48 — Constitution of Employees Insurance Court.
Section 49 — Matters to be decided by Employees Insurance court.
Section 50 — Powers of Employees Insurance court.
Section 51 — Proceedings of Employees Insurance courts.
Section 52 — Appeal to High Court.
Section 53 — Payment of gratuity.
Section 54 — Continuous service.
Section 55 — Nomination.
Section 56 — Determination of amount of gratuity.
Section 57 — Compulsory Insurance.
Section 58 — Competent authority.
Section 59 — Employment of, or work by, women prohibited during certain period.
Section 60 — Right to payment of maternity benefit.
Section 61 — Continuance of payment of maternity benefit in certain cases.
Section 62 — Notice of claim for maternity benefit and payment thereof.
Section 63 — Payment of maternity benefit in case of death of a woman.
Section 64 — Payment of medical bonus.
Section 65 — Leave for miscarriage, etc.
Section 66 — Nursing breaks.
Section 67 — Creche facility.
Section 68 — Dismissal for absence during pregnancy.
Section 69 — No deduction of wages in certain cases.
Section 70 — Forfeiture of maternity benefit.
Section 71 — Duties of employer.
Section 72 — Power of Inspector-cum-facilitator to direct payments to be made.
Section 73 — Reports of fatal accidents and serious bodily injuries.
Section 74 — Employer’s liability for compensation.
Section 75 — Compensation in case of death of or injury in plantation.
Section 76 — Amount of compensation.
Section 77 — Compensation to be paid when due and damages for default.
Section 78 — Method of calculating monthly wages for purposes of compensation.
Section 79 — Review.
Section 80 — Commutation of half-monthly payments.
Section 81 — Distribution of compensation.
Section 82 — Notice and claim.
Section 83 — Special provisions relating to accidents occurring outside Indian Territory.
Section 84 — Medical examination.
Section 85 — Contracting.
Section 86 — Remedies of employer against stranger.
Section 87 — Insolvency of employer.
Section 88 — Power to require from employers statements regarding fatal accidents.
Section 89 — Registration of agreements.
Section 90 — Reference to competent authority.
Section 91 — Appointment of competent authority.
Section 92 — Venue of proceedings and transfer.
Section 93 — Form of application.
Section 94 — Power of competent authority to require further deposit in cases of fatal accident.
Section 95 — Powers and procedure of competent authority.
Section 96 — Appearance of parties.
Section 97 — Method of recording evidence.
Section 98 — Power to submit cases.
Section 99 — Appeal against order of competent authority.
Section 100 — Levy and collection of cess.
Section 101 — Interest payable on delay in payment of cess.
Section 102 — Power to exempt from cess.
Section 103 — Self-assessment of cess.
Section 104 — Penalty for non-payment of cess within the specified time.
Section 105 — Appeal to appellate authority.
Section 106 — Registration of building workers as beneficiaries.
Section 107 — Cessation as a beneficiary.
Section 108 — Building and other construction worker’s welfare Fund and its applications.
Section 109 — Framing of schemes for unorganised workers.
Section 110 — Funding of state government schemes.
Section 111 — Record keeping.
Section 112 — Helpline, facilitation centre, etc., for unorganised workers, gig workers and platform workers.
Section 113 — Registration of unorganised workers, gig workers and platform workers.
Section 114 — Schemes for gig workers and platform workers.
Section 115 — Accounts.
Section 116 — Audit.
Section 117 — Budget estimates.
Section 118 — Annual report.
Section 119 — Valuation of assets and liabilities.
Section 120 — Holding of property, etc., by social security organisation.
Section 121 — Writing off of losses.
Section 122 — Appointment of Inspector-cum-Facilitators and their powers.
Section 123 — Maintenance of records, registers, returns, etc.
Section 124 — Employer not to reduce wages, etc.
Section 125 — Assessment and determination of dues from employer.
Section 126 — Appeal against order of Authorised officer relating to chapter IV.
Section 127 — Interest on amount due.
Section 128 — Power to recover damages.
Section 129 — Recovery of amount due.
Section 130 — Validity of certificate and amendment thereof.
Section 131 — Other modes of recovery.
Section 132 — Application of certain provisions of Income-tax act.
Section 133 — Penalty for failure to pay contributions, etc.
Section 134 — Enhanced punishment in certain cases after previous conviction.
Section 135 — Offences by companies.
Section 136 — Cognizance of offences.
Section 137 — Prior opportunity before prosecution.
Section 138 — Compounding of offences.
Section 139 — Reporting of vacancies to career centres.
Section 140 — Exclusions from application of this chapter.
Section 141 — Social Security Fund.
Section 142 — Application of Aadhaar.
Section 143 — Power to exempt establishment.
Section 144 — Power to defer or reduce.
Section 145 — Liability in case of transfer of establishment.
Section 146 — Members, officers and staff to be public servants.
Section 147 — Protection of action taken in good faith.
Section 148 — Misuse of benefits.
Section 149 — Power of central Government to give directions to state government and social security organizations.
Section 150 — Power to frame schemes.
Section 151 — Protection against attachment, etc.
Section 152 — Power to amend schedule.
Section 153 — Transitional provisions.
Section 154 — Power of appropriate Government to make rules.
Section 155 — Power of central Government to make rules.
Section 156 — Power of state Government to make rules.
Section 157 — Power of corporation to make regulations.
Section 158 — Prior publication of rules, regulations, etc.
Section 159 — Rules to give effect to arrangements with other countries for the transfer of money paid as compensation.
Section 160 — Laying of rules, regulations and schemes, etc.
Section 161 — Effect of laws and agreements inconsistent with this code.
Section 162 — Delegation of powers.
Section 163 — Power to remove difficulties.
Section 164 — Repeal and savings.

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