Section 34 in The Employees' Provident Funds Scheme, 1952
34. Declaration by persons taking up employment after the Fund has been established.
- The employer in relation to a [factory or other establishment] [Substituted by S.R.O. 1363, dated 26.4.1957.] shall, before taking any person into employment, ask him to state in writing whether or not he is a member of the Fund and if he is, ask for the Account Number and/ or the name and particulars of the last employer. If he is unable to furnish the Account Number, he shall, require such person to furnish and such person shall, on demand, furnish to him for communication to the Commissioner, particulars regarding himself and his nominee required for the Declaration Form. Such employer shall enter the particulars in the Declaration Form and obtain the signature or thumb-impression of the person concerned:[Provided that in the case of any such employee who has become a member of the Family Pension Fund under the Employees' Family Pension Scheme, 1971, the aforesaid Declaration Form shall also contain such particulars as are necessary to comply with the requirements of that Scheme.] [Inserted by G.S.R. 320, dated 16.2.1972 (w.e.f. 18.3.1972).]
