Section 29 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 29 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

29. Expenses of the Tribunals.

- The entire administrative expenses of the Tribunals shall be borne by the Central Board of Trustees, Employees' Provident Fund' [and the fee or any other money received b the Tribunal shall form a part of the Administrative Fund of the Central Board] [ Added by Noti. No. S-35025/02/98-SS-II, dated 7.2.2000. ].APPENDIXFORM I(See rule 4)APPEAL UNDER SECTION 7-I OF THE EMPLOYEES' PROVIDENT FUNDS AND MISCELLANEOUS PROVISIONS ACT, 1952Title of the Case:

Serial No.	Description of documents relied	Page No.
1.2.3.4.

Signature of the applicantFor use in Tribunal OfficeDate of FilingorDate of Receipt by postRegistration No...........................................Signature for Registrar[IN THE INDUSTRIAL TRIBUNAL] [Substituted 'IN THE EMPLOYEES' PROVIDENT FUNDS APPELLATE TRIBUNAL' by Notification No. G.S.R. 949(E), dated 20.7.2017 (w.e.f. 21.6.1997).]BetweenA.......................................B......................AppellantVersusC.......................................D......................RespondentDETAILS OF APPEAL:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Section

Section 29 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'

29. Expenses of the Tribunals.