Report No. 137
2.7. Other Causes.-
In addition to the causes detailed above, there are some other causes which result in the delay in the settlement of cases of provident fund and other retirement dues. These causes, inter alia, are:
(i) Lack of co-ordination and prompt action on the part of various departments of an organisation or on the part of two offices;
(ii) Non-verification of fixation of pay consequent to revision of pay scales;
(iii) Dispute regarding correctness of the amount of provident fund; and
(iv) Identification of nominee or legal heirs.
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