Section 4(2) in The Coal Mines Pension Scheme, 1998
(2)An employee who had not opted for the Coal Mines Family Pension Scheme, 1971, but is covered by the Provident Fund Scheme, may opt for pension under the provisions of this Scheme within a period of [three hundred and sixty-six days] from the appointed day and he shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-1:[Provided that an employee exercising the option under the provisions of this sub-paragraph shall have to deposit in the Pension Fund either in cash or by way of deduction in instalments from his monthly salary or by transfer from his provident fund account to the pension fund, the arrears equivalent to the amounts specified in clauses (b) , (c) , (d) and (e) of paragraph 3, alongwith interest from the first day of March, 1971, till the date of exercising the option in respect of arrears,--(i)specified in clause (b) , at the rate admissible from time to time to the monies in Coal Mines Provident Fund;(ii)specified in clauses (c) and (d) , at the rate of twelve per cent. per annum; and(iii)specified in clause (e) , at such rate as the Central Government, from time to time, credited interest in respect of its contributions to the Coal Mines Family Pension Scheme, 1971.][(2-A) An employee who has not opted for the Coal Mines Family Pension Scheme, 1971 but is covered by the Provident Fund Scheme, may opt for Pension under the provisions of this Scheme within a period of nine months from the date of this notification and he shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-1.] [Inserted by G.S.R. 16(E), dated 9.1.2002 (w.e.f. 9.1.2002). ][(2-AA) An employee who has not opted for the Coal Mines Family Pension Scheme, 1971 but is covered by the Provident Fund Scheme, may be (sic) opt for pension under the provisions of this Scheme within a period of three hundred and sixty days from the date of this notification and he shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-1.] [Inserted by G.S.R. 154(E), dated 5.3.2009 (w.e.f. 5.3.2009). ][(2-B) An ex-employee who had not opted for the Coal Mines Family Pension Scheme, 1971 but was covered by the Coal Mines Provident Fund Scheme and had [superannuated or died including a member died while in service] [Inserted by G.S.R. 482(E), dated 8.7.2002 (w.r.e.f. 31.3.1998). ] within 1-4-1994 to 31-3-1998 may opt for pension under the provisions of this Scheme within a period of nine months from the date of this notification in the Official Gazette and he shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-1:Provided that an ex-employee exercising the option under the provisions of this sub-paragraph shall have to deposit in the pension fund either in cash or by transfer from his Provident Fund account to the pension fund the arrears equivalent to the amounts specified in clauses (b) (c), (d) and (e) of paragraph 3, along with interest from the 1st day of March, 1971 till the date of exercising the option in respect of arrears:--(i)Specified in clause (b) at the rate admissible from time to time to the monies in Coal Mines Provident Fund;(ii)Specified in clauses (c) and (d) , at the rate of twelve per cent. per annum; and(iii)Specified in clause (e) at such rate as the Central Government from time to time, credited interest in respect of its contribution to the Coal Mines Family Pension Scheme, 1971.]
