Section 3 in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996
3. Amendment of section 2. In section. 2 of the principal Act,-
(a)clause (ee) shall be omitted;(b)after clause (g), the following Rowing clauses shall be inserted, namely:-' (h)" Pension Fund" means the Pension Fund established under sub- section (2) of section 3E;(i) " Pension Scheme" means the Coal Mines Pension Scheme framed under sub- section (1) of section 3E;(j)" superannuation", in relation to an employee who is a member of the Pension Scheme, means the attainment, by the said employee, of such age as is fixed in the contract or conditions of service as the age on the attainment of which such employee shall vacate the employment.'.
