Section 17B in Employees' State Insurance (General) Regulations, 1950
17B. Issue of permanent acceptance card -
In areas where the Director General considers it appropriate, the appropriate Office shall also supply a permanent acceptance card for each employee in such form as the Director General may specify along with the identity card and this shall also be delivered to the employee. Permanent acceptance card for the employee who has left employment before [3 months] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).] shall not be given to him but returned to the appropriate office along with the identity card as soon as possible.
