Section 5(2) in The Coal Mines Pension Scheme, 1998
(2)An employee who opts for pension under the provisions of sub--paragraphs (2) and (4) of paragraph 4, shall submit to his employer the particulars of his family members in triplicate in Form PS-3 and nomination in triplicate in Form PS-4 while exercising the option which after proper verification and due attestation shall be forwarded by the employer to the authorised officer concerned.
