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Union of India - Section

Section 37B in The Coal Mines Provident Fund Scheme

37B. [ Method of opening contribution cards for periods of currency commencing on or after the 1st of July, 1964. [Para 37B first added vide G.S.R. 1203 dated 20.8.1964 and then substituted vide G.S.R 2491 dated 21.10.69.]

(1)Every employer shall, in respect of every member in coal mine to which this Scheme applies on or before the commencement of the quarter of period of currency, as the case may be, open :-
(i)Contribution cards in Form 'T' or Form 'U' annexed hereto as the case may be, in respect of any period of Currency commencing on or after the 1st July, 1964 but before the 31st March, 1968 for the first quarter of such currency period.
(ii)[ Contribution cards in Form 'T' (Revised) or Form 'U' (Revised) annexed hereto, as the case may be, in respect of any period of currency commencing on or after the 1st April, 1968, where the member is not eligible to join the Coal Mines Family Pension Scheme under paragraph 3 of the Coal Mines Family Pension Scheme, 1971 (hereafter referred to as the Pension Scheme):
(iii)Contribution cards in Form 'X' or Form 'Y' annexed hereto, as the case may be, in respect of any period of currency commencing on or after 1st April, 1972, where the member is eligible to join the Coal Mines Family Pension Scheme under paragraph 3 of the Pension Scheme].
(iv)[ Ledger, in duplicate, in respect of each member for currency period commencing from the 1st April, I 988 onwards in Form 'YY'.] [Inserted vide G.S.R. No. 97 dated 13.2.88.]
(2)[ Every employer shall record every week in the contribution card in Form 'YY'
(i)the total emoluments earned by the member:
(ii)member's own contributions:
(iii)employer's contribution payable to the member
(iv)refund of advances, if any;
in respect of the wage periods within the quarter or currency period,Provided that for the purpose of posting member's own contribution and employer's contribution in the contribution cards in Form 'YY', each such contribution shall be split up into contribution towards the Pension Scheme at the rate of 1.1/6% of total emoluments and the balance of contribution towards the Coal Mines Provident Fund in case of persons who are members of the Coal Mines Family Pension Scheme and each such contribution shall be posted in the contribution cards in Form 'YY' in the space already provided for the purpose.] [Substituted vide GSR No. 97 dated 13.2.88.]