Section 63(2B) in The Coal Mines Provident Fund Scheme
(2B)[ The Commissioner may permit any member or class of members to withdraw at any time after the termination of his or their services the full amount standing to his or their credit as the case may be, and make payment to such member or class of members in accordance with such instructions as may be issued by the Central Government in this behalf from time to time.] [Sub-para 63(2B) [Originally inserted as para 63 (2A) under S.R.O. 366 dated 8 Feb.1956 and deemed to have been always inserted, this sub-para 63 (2A) was renumbered vide Notification No. PF 2(102)56 dated 30.7.56, as 63 (2B)] reconstituted vide S.R.O. 129 dated 4 Jan. 1957.]
