Section 14 in RSWC Employees General Provident Fund Regulations, 1990
14. Annual Statement of Accounts.
(1)As soon as possible after the close of each year, the Sr. A.O. shall send to each subscriber a statement of his account in the Fund in Form No. 5 showing the opening balance at the beginning of the year, the total amount credited during the year, the total amount of interest credited during the year, loan paid, loan recoveries if any, and closing balance at the end of the year.(2)The Sr. A.O. shall indicate in the statement of account an enquiry whether the subscriber desires to make any alteration in the nomination already made under regulation.(3)Subscribers should satisfy themselves as to the correctness of the Annual Statement and errors should be brought to the notice of the Sr. A. O. within six months of the receipt of the Statement.
