Section 31B in The Coal Mines Provident Fund Scheme
31B. Transfer of accumulations from Provident Funds of establishments other than coal mines.
(1)Where an employee who is subscriber to any Provident Fund of an establishment, not being a coal mine to which this Scheme applies leaves his employment in that establishment and obtains re-employment in a coal mine and becomes a member of the Fund, he may, if he so desires, apply in such form and in such manner as the Commissioner may specify, for the transfer of his accumulations in the Provident Fund of the establishment to the Fund.(2)On receipt of an application under sub-paragraph (1) the Commissioner or, where so authorised by him any other officer subordinate to him shall ascertain from the authority administering the Provident Fund to which the member was subscribing period to his joining the Fund whether the rules of that Provident Fund permit the desired transfer.(3)Where rules of the Provident Fund to which the member was subscribing before joining the Fund permit the desired transfer, the Commissioner or where so authorised by him, any other officer subordinate to him shall call upon the authority administering that Provident Fund to transfer to the Fund the member's accumulations in that Provident Fund. Where an authority administering a Provident Fund has been called upon to transfer a member's accumulations under this sub-paragraph, the provisions contained in sub-paragraphs (3) to (10) of paragraph 31A shall apply in the same manner as if the Provident Fund from which accumulations are to be transferred, was that of a coal mine.
