Section 22 in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
22. Statement to be furnished to subscriber annually.
(1)As soon as possible after the 31st March of each year, the Accounts Officer shall send to each subscriber a statement of his account in the Fund, showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on the date. The Accounts Officer shall attach to the statement of account an enquiry whether the subscriber :-(a)desires to make any alteration in any nomination made under regulation 5;(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member of his family under the proviso of sub- clause (1) of the regulation 5.(2)Subscriber shall satisfy himself as to correctness of the annual statement, and errors shall be brought to the notice of the Accounts Officer within three months from the date of receipt of the statement referred to in sub-regulation (1);(3)The Accounts Officer, shall, if required by a subscriber 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.
