In exercise of the
powers conferred by sub-section (4) of Section 3 of the Public Provident Fund
Act, 1968 (23 of 1968), the Central Government hereby makes the following
further amendments to the Public Provident Fund Scheme, 1968, namely: (1)
This Scheme may be called the Public Provident Fund
(Amendment) Scheme, 2014. (2)
It shall come into force from the date of its
publication in the Official Gazette. In the Public Provident Fund Scheme, 1968, - (i)
in paragraph 3, in sub-paragraph (1), for the
letters and figures "Rs. 1,00,000", the letters and figures "Rs.
1,50,000" shall be substituted; (ii)
In Form-A, in paragraph (iv), for the letters and
figures "Rs. 1,00,000", the letters and figures "Rs.
1,50,000" shall be substituted.PUBLIC
PROVIDENT FUND (AMENDMENT) SCHEME, 2014
PREAMBLE