Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

EPFO Decides to Give Interest on Inoperative Accounts from April 1 - (30 Mar 2016)

Employees' Provident Fund Organisation (EPFO) has decided to give benefit of accrual of interest on the inoperative accounts, reversing the decision taken in 2011 by the then UPA-II Government.

Tags : EMPLOYEES' PROVIDENT FUND ORGANISATION   INOPERATIVE ACCOUNTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved