Income Tax Department

Ministry of Finance, Government of India

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Rule Number 321

Ordinary annual contributions

Rule Number

321

Upload Date

08/01/2026

Ordinary annual contributions.

321. The ordinary annual contribution by the employer to a fund shall be made on a reasonable basis, as may be approved by the approving authority, having regard to the length of service of each employee concerned, but such contribution shall not exceed 8⅓% of the salary of each employee during each year.

Footnotes