Section 23 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
23. Annual statement of Account to be supplied to the subscriber.
(1)(a)As soon as possible after the 31st March of each year, the Chief Accounts officer shall send to each subscriber a statement of his account in the Fund showing the opening balance as on 1st April of the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date;(b)the Chief Accounts Officer shall attach to the statement of account on enquiry whether the subscriber-(i)desires to make any alternation in any nomination made under rule 6;(ii)has acquired a fami1y in a case where the subscriber has made no nomination in favour of a member of his family under the first proviso to sub-rule (1) of rule 6.(2)A subscriber shall satisfy himself as to the correctness of the annual statement and errors shall be brought to the notice of the Chief Accounts Officer within three months from the date of receipt of the statement.(3)The Chief Accounts Officer shall, if required by a subscriber; more not than once in a year, inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up.
