Section 17 in The Employees' State Insurance (General) Regulations, 1950
17. [ 15A Registration of families. -On the issue of notification under regulation 95A, specifying the date from which the family of an insured person shall also be entitled to medical benefit under the Act, every insured person who has not furnished the particulars of his family at the time of his registration under the Act, shall furnish to the employer correct particulars in respect of his family in Form 1A. The employer shall enter the particulars in the form and obtain the signature or the thumb-impression of such person and complete the form as indicated thereon and send it to the appropriate Office 18 [within 10 days of the date] on which the particulars were furnished.]
