Section 72(5) in The Employees' Provident Funds Scheme, 1952
(5)[(a) Every employer shall, at the time when a member of the Fund leaves the service, be required to get the claim application, for payment of provident fund in cases specified in clauses (a) to (dd) of sub-paragraph (1) [* * *] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).][of paragraph 69, duly filled in and attested and to forward the said application [within five days of its receipt] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).][to the Commissioner or any other officer authorised by him in this behalf.(b)Every employer shall, at the time when a member of the Fund leaves the service, be required to get the claim application, for payment of provident fund in cases specified in clause (e) of sub-paragraph (1), and in [* * *] [sub-paragraph (2) of paragraph 69, duly filled in and attested, and to give the said application to the member, for submission, on completion of the period specified in [* * *] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).][sub-paragraph (2) of paragraph 69, [provided the member continues to remain unemployed in a factory or other establishment to which the Act applies] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).], [either through post or in person with proper identification, to the Commissioner or any other officer authorised by him in this behalf. [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).](c)Every employer shall, on the death of the member and on receipt of an application for receiving the amount standing to the credit of such member, forward forthwith [, but not later than five days of its receipt,][the said application to the Commissioner or any other officer authorised by him in this behalf. [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).](d)If the applicant is unable to send the claim application through the employer or duly attested by him, for any reason whatsoever, he may forward it to the Commissioner or any other officer authorised by him in this behalf, and wherever necessary, the Commissioner or any other officer authorised by him in this behalf, may forward such application to the employer and the employer shall be required to return it within five days of its receipt.](e)[ The payment may be made to the person, to whom payment is to be made, through electronic or digital funds transfer system of any Scheduled commercial bank or any post office.] [Substituted by Notification No. G.S.R. 436(E), dated 4.5.2017 (w.e.f. 2.9.1952).][Provided that the Provident Fund amount payable by postal money order shall be to the extent of maximum Rs. 2,000. Any payment of benefit above Rs. 2,000 under the scheme shall be remitted through cheque only. Where the amount payable by postal money order exceeds Rs. 500 it shall be remitted at the cost of the payee.] [Substituted by G.S.R. 79, dated 25.2.2000 (w.e.f. 4.3.2000). Earlier it was added by G.S.R. 449, dated 31.4.1983 (w.e.f. 13.6.1983).](f)[ Every employer shall, at the time when an employee joins the service, be required to get the application for transfer of provident fund in cases specified in sub-paragraphs (1) and (2) of paragraph 57, duly filled in and attested, and, to forward the said application within five days of its receipt to the Commissioner or any other officer authorised by him in this behalf.][Provided that notwithstanding anything contained in this sub-paragraph, the Central Provident Fund Commissioner may permit a member to submit by him in this regard, directly to the Commissioner.] [Inserted by Notification No. G.S.R. 25 (E), dated 14.1.2016 (w.e.f. 2.9.1952).]
