Section 10 in The Employee's Deposit-Linked Insurance Scheme, 1976
10. Duties of employers.
- [(1) Every employer shall send to the Commissioner, within fifteen days of the commencement of the Scheme, a consolidated return in such form as he may specify, of the employees who are entitled and required to become members of the Insurance Scheme showing inter-alia, the Insurance Scheme Number, name, accumulations in the Insurance Scheme as at the end of the financial or accounting year preceding the date on which this Scheme comes into force together with certified copies of nomination executed by each employee under the rules of the Provident Fund of the establishment.] [ Substituted by G.S.R. 420, dated 31.8.1992 (w.e.f. 19.9.1992).][(1-A).Every employer shall send to the Commissioner within fifteen days of the close of each month, a return [in Form 5 of the Employees' Provident Fund Scheme] [Inserted by G.S.R. 420, dated 31.8.1992 (w.e.f. 19.9.1992). ][of the employees,(a)qualifying to become members of the Insurance Fund, for the first time during the preceding month together with the certified copies of nomination made by each such qualifying employee, and(b)leaving service of the employer during the preceding month [***][Provided that if there is no employee qualifying to become a member of the Insurance Fund for the first time or there is no employee leaving the service of the employer, during the preceding month, the employer shall send a `NIL' return;(1-B) Every employer shall send to the Commissioner, within twenty-five days of the close of the month, in such form as he may specify, a monthly abstract showing, inter-alia, the aggregate amount of wages of all the members on which contributions are payable and the employer's contribution in respect of all such members for the month.] [Inserted by G.S.R. 420, dated 31.8.1992 (w.e.f. 19.9.1992). ][Inserted by G.S.R. 420, dated 31.8.1992 (w.e.f. 19.9.1992). ][Inserted by G.S.R. 522, dated 16.8.1991 (w.e.f. 1.9.1991). ](2)Every employer shall maintain such accounts in relation to the amounts contributed to the Insurance Fund by him as the Central Board may, from time to time, direct, and it shall be the duty of every employer to assist the Central Board in making such payment from the Insurance Fund [***] [ The words " to his employees" omitted by G.S.R. 329, dated 20.2.1978 (w.e.f. 4.3.1978).] as are sanctioned by or under the authority of the Central Board.[***] [ Sub-paragraph (3) omitted by G.S.R. 329, dated 20.2.1978 (w.e.f. 4.3.1978).][***] [ Sub-paragraph (4) omitted by G.S.R. 648, dated 4.5.1977 (w.e.f. 21.5.1977).]
