Section 3E(2) in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996
(2)Notwithstanding anything contained in section 3, there shall be established, as soon as may be after framing of the Pension Scheme, a Pension Fund into which there shall be paid, from time to time, in respect of every employee who is a member of the Pension Scheme,-(a)such sums, not exceeding one- fourth, of the amount payable to the Fund under sub- section (1) of section 10D as the employer' s contribution as well as the employee' s contribution, as may be specified in the Pension Scheme;(b)such sums as the Central Government may, after due appropriation made by Parliament by law in this behalf, specify;(c)the net assets of the Family Pension Fund as existed immediately before the establishment of the Pension Fund; and(d)any other contribution which may be made to the Pension Fund with the previous approval of the Central Government.
