Section 55(1) in The Coal Mines Provident Fund Scheme
(1)The Coal Mines Provident Fund not including therein Reserve Account and the Administration Account thereof shall not, except with the previous sanction of the Central Government, be expended for any purpose other than the payment of the slims standing to the credit of individual members of the Fund or to their nominees or heirs or legal representatives in accordance with the provision of this Scheme.
