Section 25C in The Coal Mines Provident Fund Scheme
25C. [ Continuance of membership of the Fund in case of Employees of the National Coal Development Corporation. [Paragraph 25C inserted vide G.S.R. 531 dated 21.3.70.]
- In the event of a member becoming an excluded employee under sub-clause (ii) of clause (g) of paragraph 2, he shall be required to continue his membership of the Fund till the date on which the order of his permanent absorption by the National Coal Development Corporation Limited in a cadre to which this Scheme does not apply, is issued.Provided that where any member on becoming an excluded employee as mentioned above, before the commencement of the Coal Mines Provident Fund (Amendment) Scheme 1970, has been made a member of any Provident Fund other than the Coal Mines Provident Fund, such member shall be required to contribute to the later Fund from such date as the Commissioner may specify in each case.]
