As soon as possible after the close of each year or when his account is transferred to another local authority under Rule 455 every subscriber shall furnish with a statement in Form P.F.3 appended to these rules showing the amount at his credit inclusive of interest and contribution. The Executive Officer shall record at the and of the entries relating to each year in Form P.F. 6 and when the account of any subscriber is transferred to another local authority in the ledger account concerned (Form P.F. 5), a certificate that every subscriber or, in the latter case, the subscriber concerned has been furnished with a statement of account in Form P.F.3. Subscribers shall satisfy themselves as to the correctness of these statements and errors in them should be brought to the notice of the Executive Officer within one month from the date of their receipt.
