Report No. 137

Chapter II

Delays in Settlement of Provident Fund Dues to the Claimants-Circumstances and Causes Identified

2.1. Gathering of information from public sector undertakings as regards extent of claims remaining unsettled.-

With a view to study the problem of delay in the settlement of pensionary benefits and Provident Fund cases, the Law Commission on October 24, 1988, addressed a letter (Appendix 'A') to all the Public Sector Undertakings and to the concerned Trade Unions calling for factual information on the following three points:-

(a) Number of Provident Fund and retirement dues cases pending finalisation whether after retirement or death of an employee for more than six months;

(b) Information regarding the number of Provident Fund and retirement dues cases which have been finalised and payment has been made to the concerned employee or his nominee or legal heirs after six months of his retirement or death, as the case may be, during the last two Years; and

(c) Average time taken in finalising the Provident Fund claims and retirement dues of an employee and payment made to him.

A similar letter (Appendix B) was addressed to all national level trade unions on November 28, 1988. Information on similar lines was also called for from all the Regional Provident Fund Commissioners vide letter dated November 28, 1988 (Appendix C).