Section 23(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)(a)As soon as possible after the 31st March of each year, the Chief Accounts officer shall send to each subscriber a statement of his account in the Fund showing the opening balance as on 1st April of the year, the total amount of interest credited as on the 31st March of the year and the closing balance on that date;(b)the Chief Accounts Officer shall attach to the statement of account on enquiry whether the subscriber-(i)desires to make any alternation in any nomination made under rule 6;(ii)has acquired a fami1y in a case where the subscriber has made no nomination in favour of a member of his family under the first proviso to sub-rule (1) of rule 6.
