Section 31C in The Coal Mines Provident Fund Scheme
31C. Transfer of Accumulations from the Fund to Other Provident Funds.
(1)Where a member of the Fund leaves his employment in a coal mine and obtains re-employment in any other establishment not being a coal mine, to which this Scheme applies, and becomes a subscriber to any Provident Fund of that establishment he may, if he so desires, apply in such form and manner as the Commissioner may specify for the transfer of his accumulations in the' Fund to the Provident Fund of the establishment in which he is re-employed (hereinafter referred to as the new establishment).(2)On receipt of an application under sub-paragraph (1) the Commissioner or, where so authorised by him, any officer subordinate to him shall ascertain from the authority administering the Provident Fund of the new establishment whether the rules of the Provident Fund of the new establishment permit acceptance of accumulations transferred from other Provident Funds.(3)Where the rules of the Provident Fund of the new establishment permit acceptance of the transferred accumulations, the Commissioner or where so authorised by him, any officer subordinate to him shall transfer the amount standing to the credit of the member in the Fund together with interest upto the end of the month preceding the month in which the transfer is effected and shall send to the authority administering the Provident Fund of the new establishment a statement in such form as the Commissioner may specify showing the amount of member's contribution, employer's contribution and interest transferred.(4)The transfer of accumulation under sub-paragraph (3) shall be made by means of an account payee cheque in favour of the authority administering the Provident Fund to which the amount is transferred and in the event of any Bank collection charges being demanded by the authority administering the Provident Fund of the new establishment the same shall be paid out of the Reserve Account of the Fund referred to in sub-paragraph (4) of paragraph 63.(5)The receipt granted by the authority administering the Provident Fund to which any amount is transferred under this paragraph shall be a sufficient discharge of the liability of the Fund to the member whose accumulations are transferred to the extent of the amount transferred.]
