Section 17 in Employees' State Insurance (General) Regulations, 1950
17. Identity cards -
The appropriate office shall arrange to have an identity card prepared in Form 4 for each person in respect of whom an insurance number is allotted and shall include in such card the particulars of the family entitled to medical benefit under regulation 95A and shall send all such identity cards to the employer. Such employer shall if and when the employee has been in his service for [3 months] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).], obtain the signature or thumb-impression of the employee on the identity card and shall after making relevant entries thereon, deliver the identity card to him. The employer shall obtain a receipt from the employee for the identity card. The identity card in respeect of an employee who has left employment before [3 months] [ Substituted by Noti. No. 12/13/1/84-P&D, Col. II, dated 5.1.1985 (w.e.f. 27.1.1985).] shall not be given to him, but shall be returned to the appropriate office a soon as possible. [The identity card shall not be transferable] [ Added by Noti. No. Genl./Amdt./25, dated 6.4.1970.].
