Report No. 137
Appendix A
No. 6(3)/88-LC(LS)
Government of India
Ministry of Law and Justice
Department of Legal Affairs
Law Commission
Shastri Bhawan, 7th floor,
New Delhi-110 001.
Dated 24th October, 1988.
To,
All Public Sector Undertakings and their Unions.
Subject: Judicial Reforms
Sir,
The Law Commission of India has been assigned the task of revising the system of Judicial Administration in the country with the end in view to streamlining the system and eliminating the delays. It is in this context that this letter is being sent.
The Law Commission would, therefore, like to undertake a detailed study of the cases of Provident Fund and retirement dues which are pending finalisation, whether after retirement or death, for more than 6 months and the Provident Fund cases which have been finalised and payment has been paid to the concerned person after 6 months during the last 2 years, with a view to evolving an efficacious and speedy system. It is therefore, essential for the Commission to get the detailed information on the under-mentioned points with a view to equipping the law Commission with the relevant material. The information sought for is of a basic nature which can be supplied by you and you alone as it is available in your records.
The Law Commission has a time-bound programme. You are, therefore, requested to please give priority to this letter and send concrete factual information indicated on the following points within fifteen days from the date of receipt of this letter:-
(a) Number of Provident Fund and retirement dues cases pending finalisation whether after retirement or death of an employee for more than 6 months.
(b) If possible, please give information regarding number of provident fund and retirement dues cases which have been finalised and payment has been made to the concerned employee or his successor after 6 months of his retirement or death as the case may be, during the last 2 years.
(c) Average time taken in finalising the Provident Fund claim and retirement dues of an employee and payment made to him.
Your Co-operation and urgent response will be highly appreciated.
Yours faithfully,
Sd./-
(R.L. Khurana)
Joint Secretary and Law Officer.
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