Section 7 in The Goa Labour Welfare Fund Rules, 1990
7. Particulars of unpaid accumulations to be published under section 12(3) (b).
- The notice referred to in sub-section (3) of section 12 shall contain the following particulars, namely:-(1)Name and address of the factory or establishment in which the unpaid accumulations were earned;(2)Wage period during which the unpaid accumulations was earned;(3)Amount of the unpaid accumulations;(4)A declaration that a list containing the names of employees and the amount due to them and paid to the Board has been pasted on the notice board of the factory or establishment in which the unpaid accumulation was earned.
