Section 66(6) in The Coal Mines Provident Fund Scheme
(6)[ Where any application for refund of Provident Fund under sub-paragraph (5) is submitted by the claimant through the employer of the coal mine where the member to whom the claim relates was last employed or where any such application received by the Commissioner or any other Officer under his control directly from the claimant is forwarded to the employer of the coal mine where the concerned outgoing or deceased member was last employed, such employer shall within twenty days of the receipt of such application, send the same duly attested to the Commissioner or to such other Officer under his control as he may authorise in this behalf [+] [Sub-para (6) and (7) added vide G.S.R. No. 1645 dated 23.10.67.] [(together with such information and documents as may be specified by the Commissioner).] [The words 'where the Return in Form 'W' prescribed under paragraph 44A of this Scheme has not been submitted by the employer in respect of the outgoing or deceased member to whom the claim relates. the same shall be sent alongwith the attested application for refund' deleted vide G.S.R. No. 2483 dated 21.10.1969.]
