Section 2(g) in The Coal Mines Provident Fund Scheme
(g)[ "Excluded Employee" means an employee -] [Clause (g) reconstituted vide S.O. 2620 dated 26.11.61.](i)[ who, having been a member of the Fund once, withdraw the amount of his accumulation in the Fund either in whole or in part on permanent retirement after attainment of the age of 50 years or on retirement on account of total incapacity due to bodily or mental infirmity acquired after attaining the age of 50 years, or,] [Sub-clause (i) substituted vide G.S.R. 509 dated 5.4.72.](ii)[ who is employed in a coal mine belonging to or under the control of the National Coal Development Corporation Ltd., on pay and under conditions of service which for the time being are similar to those obtaining in Railway establishments, or under conditions of service which entitle him to pension under the Civil Rules or under conditions of service drawn up by the said Corporation] [Proviso to para 2(g) (ii) omitted vide G.S.R. 531 of 21.3.70.].(iii)who is employed as labourer of a contractor for building, brick making or tile making ;
