Section 43 in The Employees' Provident Funds Scheme, 1952
43. Submission of contribution cards to the Commissioner.
- Every employer shall within one month from the date of expiration of the period of currency of the contribution cards in respect of members employed by him, send the contribution cards to the Commissioner together with a statement in Form 6:[Provided that where a member leaves service, the employer shall send the contribution card in respect of such members before the twentieth day of the month following that in which the member left the service:] [Added by G.S.R. 348, dated 26.2.1966.][Provided further that in the case of any such employee who has become a member of the Family Pension Fund under the Employees' Family Pension Scheme, 1971, the aforesaid Form shall also contain such particulars as are necessary to comply with the requirements of that Scheme.] [Inserted by G.S.R. 320, dated 16.2.1972 (w.e.f. 18.3.1972).][Provided also that above mentioned contribution card in respect of each employee together with statement in Form 6 shall be sent by the employer in electronic formers 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)]
