Section 2(2) in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
(2)for the purposes of the Coal Mines Provident Fund Scheme, also(i) any other person who is employed as a sanitary worker, mali, teacher or domestic servant in or in connection with a coal mine and who receives wages directly from the employer, and(ii)any apprentice or trainee who receives stipend or other remuneration from the employer;] 6[(e) “employer”, when used in relation to a coal mine, means any person who is the immediate proprietor or lessee or occupier of the coal mine or of any part thereof and in the case of a coal mine the business whereof is being carried on by a liquidator or receiver, such liquidator or receiver and in the case of a coal mine owned by a company the business whereof is being carried on by a managing agent, such managing agent; but does not include a person who merely receives a royalty, rent or fine from the coal mine, or is merely the proprietor of the coal mine, subject to any lease, grant or licence for the working thereof, or is merely the owner of the soil and not interested in the coal of the coal mine; but any contractor for the working of a coal mine or any part thereof shall be subject to this Act in like manner as if he were an employer, but not so as to exempt the employer from any liability;] 7[***](f)“Fund” means the provident fund established under the Coal Mines Provident Fund Scheme; 8[***] 9[(fa) “Insurance Fund” means the Deposit-linked Insurance Fund established under sub-section (2) of section 3G;(fb)“Insurance Scheme” means the Coal Mines Deposit linked Insurance Scheme framed under sub-section (1) of section 3G;] 10[11[(fc)] “managing agent” has the meaning assigned to it in the Companies Act, 1956 (1 of 1956); and](g)“member” means a member of the Fund. 12[(h) “Pension Fund” means the Pension Fund established under sub-section (2) of section 3E;(i) “Pension Scheme” means the Coal Mines Pension Scheme framed under sub-section (1) of section 3E;(j)“superannuation”, in relation to an employee who is a member of the Pension Scheme, means the attainment, by the said employee, of such age as is fixed in the contract or conditions of service as the age on the attainment of which such employee shall vacate the employment.]
