Section 66(3) in The Coal Mines Provident Fund Scheme
(3)[ "If the person to whom any amount is to be paid under this Scheme is a minor for whose estate a guardian under Guardians and Wards Act, 1890 (8 of 1890) has been appointed, the payment shall be made to such a guardian. Where no such guardian has been appointed the payment shall be made to the guardian appointed under sub-paragraph (4A) of paragraph 62, if any. Where no guardian has been appointed either under the Guardians and Wards Act, 1890 (8 of 1890) or under subparagraph (4A) of paragraph 62 of the Scheme, the payment shall be made to the natural guardian and in the absence of a natural guardian to such person as considered to be the proper person representing the minor by the Assistant Commissioner to the extent of amount not exceeding Rs. 5,000/-, by the Regional Commissioner to the extent of amount not exceeding Rs. 15,000/-, by the Joint Commissioner to the extent of amount not exceeding Rs. 20,000/-, and by the Commissioner where the amount exceeds Rs. 20,000/-.Provided that in the event of there being more than one claimant as a guardian of a minor, the claim of the person entitled to receive such payment on behalf of the minor shall be decided by the Commissioner ;Provided further that no payment shall be made to such claimant without obtaining from him a bond for indemnifying the Commissioner against the claim of any other person entitled to receive such payment under a decree or order of any Court."] [Sub-para (3) of paragraph 66 reconstituted vide Govt. of India, Ministry of Labour Notification No. PF 2 (13)/51 dated 5.9.51 and again reconstituted vide G.S.R. 1061 dated 15.6.64 and thereafter reconstructed vide G.S.R. 907 dated 6.9.80.]
