Section 9 in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969
9. Penalties.
- Whenever any employer fails to maintain any record required to be maintained or furnish any information called for, by or under the provisions of this Act, the Government of Assam may stop or reduce the Grant-in-aid or the maintenance grant, as the case may be :Provided that no such stoppage or reduction shall be made unless the employer has been given a reasonable opportunity to show cause against such action and of being heard.
