Report No. 137

2.6. Causes attributable to the Office of Regional Provident Fund Commissioner.-

The causes which can be attributed to the office of the Regional Provident Fund Commissioner for delay in the final settlement of cases, inter alia, are:

(a) inaction, indifference or fault on the part of the office/officials;

(b) shortage of staff;

(c) failure to perform statutory duties;

(d) unwarranted insistence on production of documents such as Succession Certificate or 'No Objection Certificate'.