Section 17A in The Employees' Pension Scheme, 1995
17A. [ Payment of pension. [ Inserted by G.S.R. 376, dated 27.10.1996 (w.e.f. 18.11.1997).]
- The claims, complete in all respects submitted alongwith the requisite documents shall be settled and benefit amount paid to the beneficiaries within 30 days from the date of its receipt by the Commissioner. If there is any deficiency in the claim, the same shall be recorded in writing and communicated to the applicant within [twenty days] from the date of receipt of such application. In case, the Commissioner fails without sufficient cause to settle a claim complete in all respects within [twenty days] [Substituted by Notification No. G.S.R. 526(E) dated 2.7.2015, (w.e.f. 16.11.1995).], the Commissioner shall be liable for the delay beyond the said period an days, interest at the rate of 12 per cent. per annum may be charged on the benefit amount and the same may be deducted from the salary of the Commissioner.]
