Section 50A(1) in The Coal Mines Provident Fund Scheme
(1)All amount deposited into Government Treasuries under paragraph 31(2), 32(2), [@] and 50 shall be remitted to the Current Account No. I of the Coal Mines Provident Fund with the Imperial Bank of India, Dhanbad, [by the third day of the week following the week of deposit] [The words 'in the first week of the month following the month of deposit' substituted vide S.R.O. 2226 dated 5.10.55.], under advice to the Government of India in the [Ministry of Labour, Employment and Rehabilitation (Department of Labour and Employment)] [The words 'Department of Social Security' substituted vide G.S.R. 1221 dated 28.7.1966.] and the Coal Mines Provident Fund Commissioner. The remittance shall be made by the Treasury Officers by means of Reserve Bank Drafts at par marked "Intra-Provincial" favouring Imperial Bank of India, Dhanbad, for credit to the Current Account No.1 of the Fund. The account shall be operated on by such officers as may be specified by the Board of Trustees of the Coal Mines Provident Fund from time to time.
