SC: DRT Auction Sale Valid Despite Failure to Serve Order XXI Rule 22 Notice  ||  SC: Legal Representatives Entitled to Motor Accident Compensation without Financial Dependency  ||  SC: Re-Employed Officers May be Classified Differently from Regular Officers  ||  Supreme Court Questions Union's Opposition to Global Food Package Labelling Norms  ||  SC: S.42 NDPS Act Compliance Need Not be Absolute When Immediate Seizure is Required  ||  SC Clarifies Whether Tenancy Ends after Landlord-Tenant Execute Agreement to Sell  ||  SC Levies Rs. 10 Lakh Cost on Reliance Industries for Hindering 20-Year-Old NTPC Suit  ||  P&H HC: Authorities Obligated to Act if Protests Escalate into Violence  ||  Allahabad HC: Allottee Aware of Reduced Lease Area Not Entitled to Full Zero-Period Benefit  ||  Delhi HC: 2015 Commercial Courts Act Applicable to Suits Instituted Before its Enactment    

Employees Provident Fund Organisation (EPFO), launches multi-location claim settlement to expedite member claims - (15 Jun 2020)

Labour and Industrial

In order to ensure uniform standards of service delivery across the country and optimum utilisation of its workforce during COVID-19 Pandemic, EPFO has recently launched a multi-location claim settlement facility. This facility will allow EPFO offices to settle online claims from any of its regional offices, across the country. All types of online claims i.e. provident fund, pension, partial withdrawal and claims and transfer claims can be processed through this novel initiative. EPF claims can now be settled faster. This facility provides further relief to the employers and EPF members adversely impacted by the Pandemic.

There has been a disproportionate increase in claim receipt due to recently introduced COVID-19 advance. To reduce the delays by uniformly distributing the claim settlement related workload nationwide, EPFO has moved away from the existing system of geographical jurisdiction for claim processing by rolling out multi-location claim settlement facility. This will allow offices with lesser workload to share the burden of offices that have accumulated a higher level of pendency, due to COVID-19 restrictions. It enables fast-tracking of settlement process through most appropriate engagement of EPFO’s workforce in all its regional offices across the country.

Further, the launch of multi-location claim settlement facility is a momentous step towards the larger objectives of ushering faceless claims processing thereby bringing greater levels of transparency, efficiency, reduction of member grievances and expeditious settlement of online claims. Earlier, EPFO also introduced email mechanism to obtain e-Sign for easing the Process of EPF Compliance.

Tags : CLAIM PENDENCY   SETTLEMENT   LAUNCH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved