Section 72(6) in The Employees' Provident Funds Scheme, 1952
(6)[ Any amount becoming due to a member as a result of: (i) supplementary contribution from the employer in respect of leave wages, arrears of pay, instalment of arrears contribution received in respect of a member whose claim has been settled on account but which could not be remitted for want of latest address, or (ii) accumulation in respect of any member who has either [retired from service after attaining age of fifty-five years or migrated abroad permanently] [Inserted by G.S.R. 1415, dated 24.9.1964.] or died, but no claim has been preferred within a period of three years from the date it becomes payable, or if any amount remitted to a person is received back undelivered, and it is not claimed again within a period of three years from the date it becomes payable shall be transferred to an account to be called the ["Inoperative Account"] [Substituted by G.S.R. 228(E), dated 22.3.2007 (w.e.f. 22.3.2007).]:Provided that in the case of a claim for the payment of the said balance, the amount shall be paid by debiting the ["Inoperative Account"] [Substituted by G.S.R. 228(E), dated 22.3.2007 (w.e.f. 22.3.2007).].] [Inserted by Notification No. G.S.R. 336 (E) dated 4.5.2012 (w.e.f. 2.9.1952)][Provided further that if any amount becoming due to a member, as a result of supplementary contributions on account of litigation or default by the establishment or a claim which has been settled but is received back undelivered not attributable to the member, shall not be transferred to the inoperative account.] [Inserted by Notification No. G.S.R. 1065 (E), dated 11.11.2016 (w.e.f. 2.9.1952).]
