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Report No. 137

3.4.6. Suitable legislation.-

For creating the office of Ombudsman, it is recommended that suitable legislation maybe enacted to ensure that the office enjoys statutory authority and powers to monitor and to issue appropriate enforceable directions for settling claims relating to payment of provident fund dues expeditiously.

We recommend accordingly.



Need for creating Office of Ombudsman and for Evolving Legislative - Administrative measures Inter alia to relieve hardships caused by Inordinate Delays in settling Provident Fund claims of Beneficiaries Back




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