Section 65G in The Coal Mines Provident Fund Scheme
65G. [ Advance from the Fund for meeting expenses in connection with post-matriculation education of children. [Paragraph 65G inserted by G.S.R. 687 dated 31.5.75.]
(1)The Commissioner or where so authorised by the Commissioner any other officer subordinate to him, may on an application from a member in such form and supported by such documents as the Commissioner may prescribe, sanction from the amount standing to the credit of the member in the Fund, a non-recoverable advance of an amount not exceeding three months' pay in respect of a monthly paid employee and twelve weeks' wages in respect of a weekly-paid employee for the purpose of meeting the expenses in connection with the post-matriculation education of his children ;Provided that the amount of advance shall not be more than 50 % of the member's own total contributions including interest thereon standing to his credit on the date of authorisation of such advance;Provided further that for arriving at the quantum of advance the pay or wages drawn in the month or week preceding the month or week in which the application for advance is received from the monthly rated or weekly rated employee, as the case may be, shall be taken as the basis and the' actual amount shall be calculated by multiplying the same by three or twelve in cases of monthly-paid or weekly-paid employees respectively.(2)No advance under sub-para (1) shall be sanctioned unless the amount of the member's own total contribution with interest thereon standing to his credit in the Fund is Rupees five hundred or more on the date of authorisation of such advance.(3)Not more than one advance shall be sanctioned to a member under this paragraph.(4)The member shall submit to the officer who sanctioned the advance, a declaration within such time, in such form and in such manner as may' be prescribed by the Commissioner to the effect that the advance has been utilised for the purpose for which it was drawn.(5)In case of misuse of the advance granted under this paragraph the whole amount of the advance shall be recovered from the member in terms of the provisions contained in sub-paragraph (9) of paragraph 65B.(6)Any advance under this paragraph may, at the option of the member be paid-(i)by postal money order at the cost of the member; or(ii)by account payee cheque sent through post; or(iii)by account payee cheque at any office of the Fund or the concerned colliery;Provided that when payment is made by any mode other than postal money order or account payee cheque sent through post, the officer sanctioning the payment may obtain such evidence of the identity of the payee as he may consider proper]
