Section 25 in The Coal Mines Provident Fund Scheme
25. Class of Employees Required to Join the Fund [in respect of any quarter prior to the 1st January, 1962] [Heading substituted vide S.O. 2620 dated 26.11.61.].
(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 quarter following any quarter after the thirtieth of September, 1948 [but before the first of January, 1962] [Added vide S.O. 2620 dated 26.11.61.] in which he qualified for a bonus under sub-paragraph (b) of paragraph 4 or sub-paragraph (c) of paragraph 5 of the Coal Mines Bonus Scheme.(2)Every employee in a coal mine to which this scheme applies, other than an excluded employee, shall be required to become a member of the Fund (hereinafter called the "initial member") from the beginning of the first period or quarter before the first of October, 1948, in respect of which he qualifies for a bonus under paragraph 4 or paragraph 5 of the Coal Mines Bonus Scheme :Provided that an initial member, who has received before the first October 1948, from his employer the full amount of his as well as the employer's contribution on his leaving employment in the coal mining industry, shall cease to be an initial member.(3)[ Every employee in a coal mine to which this scheme applies, except an excluded employee, and an employee employed in a managerial or supervisory capacity in a coal mine belonging to or under the control of the National Coal Development Corporation (Private) Ltd., who, by virtue of exception (a) under paragraph 3 of the Coal Mines Bonus Scheme cannot entitle himself for the membership of the Fund in accordance with sub-paragraph (1) and (2) above, by qualifying for Bonus, shall be required to become a member and join the fund immediately after the end of the quarter following any quarter after the thirtieth June, 1956 in which he puts in seventy five days' attendance in any coal mine to which this Scheme applies] [Sub-paragraph (3) of paragraph 25 added vide S.R.O. 128 dated 2.1.1957.].[Explanation - An employee whose basic wages exceed three hundred rupees per month subsequent to his qualifying for the membership of the Fund under subparagraph (1) and (2) shall be required to continue his membership and contribution shall be payable as under :-(a)at the rates prescribed in Table 1 of paragraph 27 till the 31st December, 1957 ;(b)at the rates prescribed in Table IV of paragraph 27 during the period from the 1st January, 1958 to the 30th September, 1962 ;(c)at the rates prescribed in Table V of paragraph 27 from the 1st October, 1962 onwards.][For Assam, see paragraph 3 and 4 of Appendix-I.For Talcher, see paragraph 3 of Appendix-II.For Rewa and Korea, see paragraph 3 of Appendix-III].
