Section 63(1) in The Coal Mines Provident Fund Scheme
(1)A member may withdraw the full amount standing to his credit in the Fund-(a)on permanent retirement from service in the Coal Mining Industry at any time after the attainment of the age of 50 years [or] [Inserted vide G.S.R. 1061 dated 15.6.63.](b)[ On being rendered permanently and totally incapacitated for work in the coalfields due to bodily or mental infirmity, notwithstanding the date on which he ceases to be employed.] [Sub-clause (b) of para 63 (1) reconstituted vide G.S. R. 1061 dated 15.6.1963.](c)[ On being transferred to a cadre in a coal mine to which this Scheme does not apply.] [Clause 'c' inserted vide G.S.R. 531 dated 21.3.70.]
