Section 44(2) in The Coal Mines Provident Fund Scheme
(2)[ Where an employee leaves service in a coal mine or is transferred to any other coal mine or when his service is terminated by the employer at any time during any period of currency commencing on or after the 1st April 1953, the Contribution Card of such employee shall be retained by the employer for submission to the Commissioner on the expiry of the period of the currency to which the contribution card relates or at any time before the expiry of such period, if so directed by the Commissioner.] [Inserted vide S.R.O. No. 3306 dated 22.10.1954.]
