Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

31. Annual statement of account to be supplied to subscriber

(1) As soon as possible after the close of each year, the accounts officer shall send to each subscriber a statement of his account in the fund showing the opening balance as on the lst April of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and closing balance on that date. The accounts officer shall attach to the statement of accounts an enquiry whether the subscriber-

(a) desires to make any alteration in any nomination made under rule 7; or under the corresponding rule heretofore in force.

(b) has acquired a family, in cases where the subscriber has made no nomination in favor of a member of his family under the proviso to sub-rule (1) of rule 7.

(2) Subscribers should satisfy themselves as to the correctness of the annual statement, and errors should be brought to the notice of the accounts officer within three months from the date of receipt of the statement.

(3) The accounts officer shall, if required by a subscriber, once but not more than once in a year inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up.