Section 37B(2) in The Coal Mines Provident Fund Scheme
(2)[ Every employer shall record every week in the contribution card in Form 'YY'(i)the total emoluments earned by the member:(ii)member's own contributions:(iii)employer's contribution payable to the member(iv)refund of advances, if any;in respect of the wage periods within the quarter or currency period,Provided that for the purpose of posting member's own contribution and employer's contribution in the contribution cards in Form 'YY', each such contribution shall be split up into contribution towards the Pension Scheme at the rate of 1.1/6% of total emoluments and the balance of contribution towards the Coal Mines Provident Fund in case of persons who are members of the Coal Mines Family Pension Scheme and each such contribution shall be posted in the contribution cards in Form 'YY' in the space already provided for the purpose.] [Substituted vide GSR No. 97 dated 13.2.88.]
