Section 65C(6) in The Coal Mines Provident Fund Scheme
(6)No payment under sub-paragraph (1) towards the premium of an existing policy of a member shall be made unless-(i)the policy has been assigned by the member in favour of the Board by an endorsement on the policy and unless such assignment has been registered with the Life Insurance Corporation of India ;(ii)the policy is free from all encumbrances and any prior assignment ;(iii)the age of the member has been endorsed in the policy as having been admitted by the Life Insurance Corporation of India.
