Section 25A in The Coal Mines Provident Fund Scheme
25A. [ [Paragraph 25 & 25 B added vide S.O. 2620 dated 28.10.61.]
- Class of employees required to join the Fund after the 31st December,(1)[ Every employee in a coal mine to which this Scheme applies other than an excluded employee shall be required to join the Fund and become a member immediately after the end of the month following any month [(or quarter as the case may be)] in which he completes the days of attendance -(i)in the period beginning with [(December, 1961)] ['December 1962' for Assam, Talcher and Rewa & Korea vide G.SR. 161, 162 & 163 and 49 respectively dated 19.1.68.] and ending with December, 1967, for not less than 105 days, if he is an underground employee and 130 days, if he is a surface employee, and(ii)after December, 1967, [(but before January, 1970)] [( ) added vide S.O. 54 dated 2.1.70.] for not less than 95 days, if he is an underground employee and 120 days, if he is a surface employee in a coal mine during a period of six months;(iii)[ after December, 1969, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee in a quarter ;] [Clause (iii) added vide S.O. 54 dated 2.1.70.](iv)[ after December, 1978, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee from the date he is employed in a coal mine] [Clause (iv) of paragraph 25A inserted vide G.S.R. 463 dated 24.3.79.];(v)[ after March, 1989, for not less than 30 days from the date he is employed in a coal mine.] [Clause (v) of paragraph 25A inserted vide G.S.R. No. 258 dated 8.4.89.](2)Any dispute as to whether an employee is an underground or a surface employee shall be referred to the Coal Mines Provident Fund Commissioner, whose decision thereon shall be final.(3)The period of six months in which the qualifying attendance is required to be put in udder sub-paragraph (1) shall be reckoned from the beginning of [August 1961] ['August 1962' for Assam, Talcher and Rewa & Korea vide G.S.R. 48, 50 and 49 respectively dated 28.12.62.] or from the beginning of the month in which an employee is appointed in the Coal Mine concerned, whichever is later. Where an employee fails to qualify for membership of the Fund in the first spell of six months, subsequent spells shall be worked out by eliminating the first month of the previous spell and adding up there to another month at the end ;Provided that in the case of an employee other than a monthly paid employee, the attendance put in a week which spreads over two calendar months shall be deemed to relate to the calendar month in which the week ends.] [Explanation substituted vide G.S.R. 1173 dated 1.9.62.]
