Report No. 137
2.3. Causes for delays revealed by study.-
As a result of the study carried out of the responses received from all sources and the inspection of records carried out as a sample survey, a number of causes responsible for the delay in the settlement of Provident Fund and other retirement dues cases, came to be identified. These causes can be conveniently grouped under three major heads, namely:-
(i) causes attributable to the employers;
(ii) causes attributable to the Office of Regional Provident Fund Commissioners; and
(iii) other causes.
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