Section 36(7) in The Employees' Provident Funds Scheme, 1952
(7)[ Every employer shall send to the Commissioner such returns in electronic format also, in such form and manner as may be specified by the Commissioner.] [Inserted by Notification No. G.S.R. 336 (E) dated 4.5.2012 (w.e.f. 2.9.1952)][36A. Employer to furnish particulars of ownership. [Added by G.S.R. 1457, dated 21.2.1961.]- Every employer in relation to a factory or other establishment to which the Act applies on the date of coming into force of the Employees' Provident Funds (Tenth Amendment) Scheme, 1961, or is applied after that date shall furnish [in duplicate][to the Regional Commissioner in Form No. 5-A annexed hereto [particulars of all the branches and departments, owners] [Added by G.S.R. 1457, dated 21.2.1961.][, occupiers, directors, partners, manager or any other person or persons who have the ultimate control over the affairs of such factory or establishment and also send intimation of any change in such particulars, within fifteen days of such change, to the Regional Commissioner by registered post and in such other manner as may be specified by the Regional Commissioner] [Added by G.S.R. 1457, dated 21.2.1961.]:[Provided that in the case of any employer of a factory or other establishment to which the Act and the Employees' Family Pension Scheme, 1971, shall apply the aforesaid Form may be deemed to satisfy the requirements of the Employees' Family Pension Scheme, 1971, for the purpose specified above.] [Inserted by G.S.R. 320, dated 16.2.1972.][Provided further that above mentioned details shall by furnished by the employer in the electronic format also, in such form and manner as may be specified by the Commissioner.] [Inserted by Notification No. G.S.R. 336 (E) dated 4.5.2012 (w.e.f. 2.9.1952)][36B. Duties of contractors. [Added by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]- Every contractor shall, within seven days of the close of every month, submit to the principal employer a statement showing the recoveries of contributions in respect of employees employed by or through him and shall also furnish to him such information as the principal employer is required to furnish under the provisions of the Scheme to the Commissioner.]
