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State of Uttar Pradesh - Section

Section 27 in The General Provident Fund (U.P.) Rules, 1985

27. [ Annual statement of account to be supplied to subscriber. [Substituted by Notification No. G-4-642/X-97-502-85, dated 29th July, 1997, published in U.P. Gazette, Part 1-Ka, dated 28th March, 1998 (w.e.f. at once).]

(1)The Account Officer shall within six months after the close of each year, send to each subscriber a statement of his account in the Fund showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date.
(2)The Account Officer shall also give on reverse of the statement of account full particulars of missing credits, if any.
(3)Subscribers should satisfy themselves as to the correctness of the annual statement and errors should be brought to the notice of the Account Officer within three months from the date of its receipt, along with relevant extracts from the G.P.F. pass-book, duly verified by the Drawing and Disbursing Officer concerned.It shall also be the personal responsibility or every Drawing and Disbursing Officer to get the missing entries of A. G.'s Accounts Slip/Ledger corrected of all the employees of the establishment concerned by sending attested copies of G.P.F. pass-books or by correspondence or through their personal efforts.] [Sub-rules (4) & (5) Substituted by Notification No. G-4-41/X-2000-500 (1)-99, dated 19th February, 2000 (w.e.f. 20-5-2000).]