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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(13) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(13)
(a)
(i)As soon as an employee enters Commission's service, he shall give details of his family in Form 3 to the Head of Office.
(ii)If the employee has no family, he shall furnish retails in Form 3 as soon as he acquires a family.
(b)The employee shall communicate to the Head of Office any subsequent change in the size of his family, including the fact of marriage of his female child.
(c)
(i)The Head of Office shall, on receipt of the said Form 3, get it pasted on the service book of the employee concerned and acknowledge receipt of the said Form 3 and all further communication received from the employee in this behalf.
(ii)The Head of office on receipt of communication form the employee regarding any change in the size of the family shall have such a change incorporated in Form 3.