Report No. 137

4.9. Non-verification of pay fixation.-

The settlement of the provident fund claims and other retirement dues also gets delayed due to the non-verification of the pay fixation. The case of Shri Godbole (para 2.7.2) is a glaring example of such a case. The Commission feels that some time limit should be fixed within which the pay fixation consequent upon the revision of the scales or any other eventuality which necessitates the refixation of pay and wherever such fixations or refixation are required to be verified by the Auditing or other authorities, should be so verified.

No employee can be made to suffer for the failure of the concerned authorities in carrying out the necessary verification. In this regard, it is felt that time-limit of 3 months would be quite reasonable for carrying out the necessary verifications and in case for any reason the necessary verification cannot be completed within the stipulated period of 3 months, the employee must be granted interim relief by settling his claims regarding provident fund or other retirement dues on interim basis within 15 days from the expiry of the period of 3 months.