No. 98/A/PF/SA/7393, dated 17-10 1967.Sub.-Delay in finalisation of provident fund/pension claims.The Accountant General, Rajasthan, has prepared a draft para on delay in finalisation of provident fund claims of retired Government servants. It was pointed out that in one case the Government servant had retired in July, I960., but his application for payment of provident fund was sent to the Audit Office in Sep., 1965. and replies to the Audit observations were communicated after one year. In another case the retired Government servant submitted his application for payment of provident fund in Sept. 63 but the same was sent to the Audit in May, 1965. The Government have taken serious note on such delays which betray indifference on the part of the offices concerned, in dealing with the cases of retired Government servants. The importance of expeditious disposal of provident-fund/pension cases can be better realised than expressed. It is, therefore, enjoined upon all concerned to dispose of such cases with clarity. In order to pin-point responsibility a movement slip in the enclosed proforma should be attached with every pension/provident fund case in which date of receipt and the date of disposal of the case by every assistant/office should be indicated in all the offices through which the case is to pass through unfill settlement and entries therein should be attested by the Head of the Office concerned. Necessary instructions may please be issued to the subordinate offices also for strict compliance in future.Movement SlipPension/provident Fund Case of Shri.................... of........Date of RetirementDate of actual application for pension/ provident fundDate of start of verification of service etc.Date of completion of the caseDate of submission to the Superintending EngineerDate of submission to the Chief EngineerDate of submission to the Accountant GeneralDate of return from Accountant GeneralDate of subsequent exchanges, if anyDate of issue of anticipatory/final P.F.O./ P.F.P.O. by the Accountant General.The Rajasthan Irrigation And Drainage Act, 1954[Act No. XXI of 1954]Government of Rajasthan Department of Irrigation, Jaipur Standing OrdersContinued from volume 16
