Section 60(1) in The Coal Mines Provident Fund Scheme
(1)An account shall be opened in the name of each member in which shall be credited-(i)his contribution [to the Coal Mines Provident Fund] [[ ] Inserted vide Notification No. 11011 (I)/72-PFI(i) dated 8.8.1972.](ii)the contribution made by his employer, [to the Coal Mines Provident Fund] [[ ] Inserted vide Notification No. 11011 (I)/72-PFI (i) dated 8.8.1972.] and(iii)interest, as provided by paragraph 61.
