Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Employees to be able to make EPF claims directly- (Ministry of Labour and Employment) (01 Dec 2015)

Service

The Ministry of Labour and Employment has notified that employees whose Aadhaar and bank account details have been seeded in their activated Universal Account Number can submit claims to the Commissioner without attestation from their employer. For more details and new Forms read the government order.

Tags : EMPLOYEE   PROVIDENT FUND   ATTESTATION   CLAIM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved