Section 36(2) in The Employees' Provident Funds Scheme, 1952
(2)Every employer shall send to the Commissioner within fifteen days of the close of each month a return-(a)[* * *] [Certain words omitted by G.S.R. 1809, dated 28.9.1968.] in Form 5, of the employees qualifying to become members of the Fund for the first time during the preceding month together with the declarations in Form 2 furnished by such qualifying employees [* * *] [Certain words omitted by G.S.R. 1300, dated 19.9.1962.], and(b)[* * *] [Certain words omitted by G.S.R. 1809, dated 28.9.1968.] [in such form as the Commissioner may specify] [Substituted by G.S.R. 25, dated 31.12.1996 (w.e.f. 11.1.1997). Earlier these words were substituted by G.S.R. 294, dated 24,4, 1994 (w.e.f. 1.4.1994).], of the employees leaving service of the employer during the preceding month:[Provided that if there is no employee qualifying to become a member of the Fund for the first time or there is no employee leaving service of the employer during the preceding month, the employer shall send a "NIL" return.] [Added by G.S.R. 413, dated 11.3.1966.](c)[ Provided further that a copy of the forms as mentioned in clauses (a) and (b) above shall be provided by the employer to concerned employees immediately after joining the service or at the time of leaving the service, as the case may be.][* * *] [Sub-paragraph (3) omitted by G.S.R. 1300, dated 19.9.1962.]
