Section 41 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003
41. Submission of returns.
- An employer shall furnish to the local Special Employment Exchange quarterly returns in Form ER-I and biennial returns in Form ER-II as maybe amended from lime to time. Quarterly returns shall be furnished within thirty days of the due dates namely on 31st March, 30th July, 30th Sept. & 31st December. Biennial returns shall be furnished within thirty days of the due date as notified in the Government Gazette.
