Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(1) in The Orissa Contributory Provident Fund Rules, 1938

(1)As soon as possible after the 31st March of each year, the Accounts Officer shall send to each subscriber a statement oi his account in the Fund, showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date. The Accounts Officer shall attach to the statement of account an enquiry whether the subscriber -
(a)desires to make any alteration in any nomination made under Rule 5;
(b)has acquired a family [in cases where the subscriber has made no nomination in favour of a member of his family under proviso to Sub-rule (1) of Rule 5]