Report No. 137
2.7.4. Identification of beneficiary.-
Another cause for the delay in the settlement of the claims in the identification of the nominee or the legal beneficiaries. Where the employee himself is the claimant, such problem does not arise since the employer always identifies the claimant. The difficulty arises where the claimant is either the nominee or the legal beneficiary of the employee.
There is nothing either in the Act or in the Scheme framed thereunder for tackling such a situation. As a result, different procedures are being adopted in this regard by the concerned authorities, namely, employer, the Trust or the Office of the Regional Provident Fund Commissioner, thereby causing delay in the settlement of cases and hardship to the claimants.
2.8. Having identified the various causes coming to the notice of the Commission and made appropriate suggestion, the matter regarding other measures required to be adopted in this regard is being addressed hereafter in due course.
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