Section 38 in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004
38. Submission of Returns.
(1)An employer shall furnish to the local Special Employment Exchange quarterly returns in Form-I and biennial returns in Form-ll as may be amended from time to time.(2)Quarterly returns shall be furnished within thirty days of the due dates namely 31 st March, 30th June, 30th September and 31st December.(3)Biennial returns shall be furnished within thirty days of the due date as notified in the Official Gazette.
