Section 15(1) in Coal Mines (Nationalisation) Act, 1973
(1)Where a coal mine has established a provident fund, superannuation welfare or other fund for the benefit of its employees, the monies relatable to the employees, whose services have become transferred by or under this Act to the Central Government or a Government company shall, out of the monies standing, on the appointed day, to the credit of such provident fund, superannuation, welfare or other fund, stand transferred to, and vest in, the Central Government or the Government company, as the case may be.
