Section 31 in The Orissa Contributory Provident Fund Rules, 1938

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State of Odisha - Section

Section 31 in The Orissa Contributory Provident Fund Rules, 1938

31.

(1)As soon as possible after the 31st March of each year, the Accounts Officer shall send to each subscriber a statement oi his account in the Fund, showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date. The Accounts Officer shall attach to the statement of account an enquiry whether the subscriber -

(a)desires to make any alteration in any nomination made under Rule 5;

(b)has acquired a family [in cases where the subscriber has made no nomination in favour of a member of his family under proviso to Sub-rule (1) of Rule 5]

(2)Subscribers should satisfy themselves as to the correctness of the annual statement, and errors should be brought to the notice of the Accounts Officer within six months from the date of receipt of the Statement.

(3)The Accounts Officer shall, if required by a subscriber, once, but not more than once, in a year, inform the subscriber of the total amount standing to his credit in the Fund at the end of the last month for which his account has been written up.First Schedule[See Rule 5 (3)]Forms of NominationI. When the subscriber has a family and wishes to nominate one member thereofI hereby nominate the person mentioned below, who is a member of my family as defined in Rule 2 of the Contributory Provident Fund Rules (Orissa), to receive the amount that may stand to my credit in the Fund, in the event of my death before that amount has become payable, or having become payable, has not been paid-

Name and address of nominee	Relationship with subscriber	Age	Contingencies on the happening of which thenomination shall become invalid	Name, address and relationship of the person, ifany, to whom the right of nominee shall pass in the event of hispredeceasing the subscribe

Dated this...........................day of................20....at........Signature of subscriber............Two witnesses to signature

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State of Odisha - Section

Section 31 in The Orissa Contributory Provident Fund Rules, 1938

31.