Section 19 in The Employees' State Insurance (General) Regulations, 1950
19. [ 15B Changes in family. -An insured person shall intimate all changes in the membership of the family as defined under the Act, to the employer within the 15 days of such change having occurred and the employer shall enter such particulars in [Form 2] and shall forward it to the appropriate Office within 10 days of the date on which the particulars of the changes were furnished.]
