Section 72(7) in The Employees' Provident Funds Scheme, 1952
(7)[ The claims, complete in all respects submitted along with 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 30 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 [20 days] [Inserted by Noti, No. H-11016/24/97-SS.II, dated 26.8.1997.], the Commissioner shall be liable for the delay beyond the said period and penal interest at the rate of 12% per annum may be charged on the benefit amount and the same may be deducted from the salary of the Commissioner.] [Substituted by G.S.R. 141, dated 28.1.1982 (w.e.f. 6.2.1982).]
