Section 44A(2) in The Coal Mines Provident Fund Scheme
(2)[ Every employer shall within one month of the close of each quarter commencing on or after the 1st January, 1970 send to the Commissioner or to such other officer subordinate to him as may be authorised by him in this behalf, a return, in duplicate, in Form 'W' (Revised) annexed hereto showing the particulars of members ceasing to be employed during the preceding quarter, either by death or otherwise.] [Sub-Paragraph 2 and 3 added vide G.S.R. 2483 dated 21.10.1969.]["(2A) From quarter ending June, 1988 onwards, a return of the members ceasing to be employed and persons going to retire in the next 6 months shall be sent to respective Regional Commissioner in Form 'HH' instead of Form 'W'."] [Inserted vide G.S.R. 97 dated 13.2.88]
