24. Declaration by persons taking up employment after the fund has been established.
- The employer shall, before taking any person into employment, ask him/her to state in writing whether or not he/she is a member of the Employees' Pension Fund and, if he/she is, also ask him/her to furnish a copy of the scheme certificate issued by the Commissioner to him/her in respect of the past employment in terms of paragraph 12 as the case may be. If the person concerned was not in employment previously or had availed of return of contribution in respect of his/her previous employment, he/she shall, on demand by the employer, furnish to him, for communication to the Commissioner, particulars concerning him/her and his/her family in the Form prescribed by the Central Provident Fund Commissioner:[Provided that if such person is a person with disability, the aforesaid Form shall further contain such particulars as are necessary for such person.] [ Inserted by G.S.R. 252(E), dated 31.3.2008 (w.e.f. 1.4.2008).]
