Section 44(1) in The Coal Mines Provident Fund Scheme
(1)where an employee leaves service in a coal mine [at any time during any period of currency commencing before the 1st April, 1956] without any notice to employer, the employer shall keep with himself his contribution card until the end of the calendar month following that in which the employee left such service and if during such period the employee is not re-employed in the coal mine the employer after making the necessary entries therein shall send the card by registered post or through a messenger to the Commissioner accompanied by a statement in duplicate in Form J annexed hereto.Provided that if during any such period the employee is employed in another coal mine and the employer receives a request from the employer in the other coal mine for the card of the member, the first mentioned employer shall, within 10 days of the receipt of the request, send to the other employer by registered post the said card duly completed together with a copy of a statement in Form 'J' in duplicate, a copy of such statement being sent simultaneously also to the commissioner.
