Section 63(2A) in The Coal Mines Provident Fund Scheme
(2A)[ When a member withdraws any amount under sub-paragraph (2), the following provisions shall apply, namely :-(i)seventy five percent of the employer's contribution and interest thereon shall be forfeited to the Fund if the period of his membership of the Fund is less than 3 years; or(ii)fifty percent of the employer's contribution and interest thereon shall be forfeited to the Fund if the period of membership is 3 years or more but less than 5 years; or(iii)twenty five percent of the employer's contribution and interest thereon shall be forfeited to the Fund if the period of membership is 5 years or more but less than 10 years; or(iv)[](v)no forfeiture shall be made if the period of membership is [10 years or more] [For the figure and words '15 years or more' the figure and words 10 years or more substituted vide G.S.R. No. 258 dated 8.4.89.].]
