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Report No. 137 Appendix B No. 6 (3)/88-LC(LS), Part III Shastri Bhavan, To, All Trade Unions. Subject: Judicial Reforms Sir, The Law Commission of India has been assigned the task of judicial reforms in the country with the end in view to streamlining the system and eliminating the delays. It is, in this context that this letter is being addressed. 2. The Law Commission would, therefore, like to undertake a detailed study of the cases of provident fund and retirement dues which are pending finalisation, whether after retirement or death, for more than six months and instances of cases where there has been inordinate delay in such cases, in the past two years with a view to evolving an efficacious and speedy system. The Commission would appreciate very much, if you will be good enough to extend your cooperation by furnishing the necessary information and giving appropriate feedback to enable the Commission to undertake this assignment. The Commission accordingly requests you to furnish the detailed information on the under-mentioned points with a view to equipping the Law Commission with the relevant material. 3. The Law Commission has a time-bound programme. You are, therefore, requested to please give priority to this letter and send complete factual information indicated on the following points within 15 days from the receipt of this letter:- (a) Number of Provident Fund and retirement dues cases pending finalisation whether after retirement for death of an employee for more than six months. (b) If possible, please give information regarding number of Provident Fund and retirement number of Provident Fund and retirement dues cases in which there has been inordinate delay which have come to light during the last two years. (c) Average time taken in finalising the Provident Fund Claim and retirement dues of an employee and payment made to him. Yours faithfully,    |
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