Report No. 137

2.2. Less than pretty picture of Public Sector Undertakings.-

Some Central Government Public Sector Statutory Corporations were found to be amiss in making disbursements within a reasonable time frame as disclosed by the information furnished in pursuance to the aforesaid inquiry. Statistics gathered by the Commission are revealing:-

	Number of Corporations which have not cleared claims for more than 6 months	Total number of claimants whose claims have been outstanding for more than 6 months
I.	Involving more than 1000 suffering employees 2......................................................................................	6833 (3689 + 3144)
II.	Involving more than 250 suffering employees 2......................................................................................	757 (497 + 260)
III.	Involving more than 100 suffering employees 2......................................................................................	234 (130 + 104)
IV.	Involving more than 50 suffering employees 2......................................................................................	333 (99 + 96 + 79 + 59)
V.	Rest
	52	550
Total	62	8707

By no means, a very flattering scenario.

[Full details are incorporated in statement at Appendices DI and DII]

Scrutiny of records.-On the basis of the information gathered from the Public Sector Undertakings, the Regional Provident Fund Commissioners and the Trade Unions, in order to have a deeper study of the problems and to identify the main causes of delay in the settlement of cases, the records pertaining to cases pending settlement with the following three undertakings were studied on the spot by deputing a team of researchers:-

(i) Central Warehousing Corporation, Delhi office;

(ii) National Project Construction Corporation Ltd., Delhi office; and

(iii) Steel Authority of India Ltd., Rourkela office.