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Union of India - Section

Section 29 in The Employee's Deposit-Linked Insurance Scheme, 1976

29. [ Punishment for failure to submit returns etc. [ Inserted by G.S.R. 420, dated 31.8.1992 (w.e.f. 19.9.1992).]

- If any person, -(a)deducts or attempts to deduct from the wages or other remuneration of a member the whole or any part of the employer's contribution, or,(b)fails or refuses to submit any return, statement or other documents required by this Scheme or submits a false return, statement or other documents, or makes a false declaration, or(c)obstructs any Inspector or other official appointed under the Act or this Scheme in the discharge of his duties or fails to produce any record for inspection by such Inspector or other official, or(d)is guilty of contravention of or non-compliance with any other requirements of this Scheme,(e)he shall be punishable with imprisonment which may extend to one year or with fine which may extend to four thousand rupees, or with both.][***] [Omitted 'Form 1,2 and 3' by Notification No. G.S.R. 286(E), dated 4.4.2019 (w.e.f. 28.7.1976).]
[FORM 1 (IF) [Inserted by G.S.R. 12, dated 21.12.1992 (w.e.f. 2.1.1993). ]EMPLOYEES' DEPOSIT-LINKED INSURANCE SCHEME, 1976(Paragraph 10)(For Exempted Establishments)Consolidated return of employees who are entitled and required to become members of the insurance fund on the date of Scheme comes into forceCode No. of the Establishment .............................Name and address of the Establishment .............Date of coverage..................................Industry in which Establishment is engaged ...............................................................Registration No. of Establishment.....{|
SL.No. A/c No. as in PF Name of the employee (in block capitals) Father's name (or husband's name in the case of married woman) Sex Accumulations in his/her provident fund account at the end of the financial/ accounting years,preceding the date the Scheme comes into forces - Remarks
(1) (2) (3) (4) (5) (6) (7)
Date ............ ..........Signature of the Employer or otherAuthorised Officer of the EstablishmentStation.........................Stamp of the EstablishmentNote.-(1) This form should be accompanied by certified copies of the nomination(s) and or changes therein made by each employee under provident fund rules of the establishment.
(2)Remarks for the missing A/c. No. (i.e. those in respect of employees who had left service, etc., should be given at the end).]FORM 2 (IF)EMPLOYEES' DEPOSIT-LINKED INSURANCE SCHEME, 1976(Paragraph 10)(For Exempted Establishments)Return of employees entitled for membership of the insurance fundName and Address of the Establishment .............During the month of .............................................Code No. of the Establishment .............................
Sl. No. A/c No. as in PF Name of the employee(in block capitals) Father's name (or husband's name in the case of married woman) Sex Date of entitlement for membership Remarks (Previous A/c No. in providence fund and particulars ofprevious employer and the amount of accumulation
1 2 3 4 5 6 7
             
Date ...........................Signature of the Employer or otherAuthorised Officer of the EstablishmentStamp of the EstablishmentNote.-This form should be accompanied by certified copies of the nomination(s) /and or changes therein made by each employee under Provident Fund rules of the establishment.FORM 3 (IF)EMPLOYEES' DEPOSIT-LINKED INSURANCE SCHEME, 1976(Paragraph 10)(For Exempted Establishments)Return of members of insurance fund leaving service during the month of........... 20...........Name and Address of the Establishment .............Code No. of the Establishment.......................
Sl.No A/c No. Name of the employee(in block capitals) Father's name (or husband's name in the case of married woman) Date of leaving service Reasons for leaving service Year-wise balance in his/her provident fund account during the three years preceding his/her death
1 2 3 4 5 6 7
             
Date ...........................Signature of the employer or otherauthorised officer of the establishmentStamp of the establishment|}FORM 4 (IF)EMPLOYEES' DEPOSIT-LINKED INSURANCE SCHEME, 1976(Paragraph 10)(For Exempted Establishments)Statement of contribution for the month of........... 20...........Contract Rest TotalTotal No. of Members ............................................Name and address of the establishment .............Currency period from