Section 66(3A) in The Coal Mines Provident Fund Scheme
(3A)[ If the person to whom any amount is to be paid under this Scheme is a lunatic for whose estate a Manager under the Indian Lunacy Act, 1912 (4 of 1912) has been appointed, the payment shall be made to such Manager. If no such Manager has been appointed the payment shall be made to the natural guardian of the lunatic and in the absence of any such natural guardian, to such person as the [Regional Commissioner or the] [Sub-paragraph (3A) and (3B) of para 66 added vide G.S.R. 1061 dated 15.6.1963.] Assistant Commissioner where the amount does not exceed rupees seven hundred fifty or the Commissioner where the amount exceeds rupees seven hundred fifty [ ] [[ ] The words 'but does not exceed rupees one thousand or the Chairman of the Board in any other case' omitted vide G.S.R. No. 1140 dated 7.5.1969.] considers to be the proper person representing the lunatic.
