Section 17B in The Employees' State Insurance (General) Regulations, 1950
17B. Issue of Permanent Acceptance Card. -In areas where the Director-General considers it appropriate, the appropriate Office shall also supply a Permanent Acceptance Card for each employee in such form as the Director-General may specify along with the Identity Card and this shall also be delivered to the employee. Permanent Acceptance Card for the employee who has left employment before 22 [three months] shall not be given to him but returned to the appropriate office along with the Identity Card as soon as possible.]
