Section 2(c) in The Coal Mines Provident Fund Scheme
(c)"Board" means the Board of Trustees constituted under [Section 3-A of the Act] [The words and figures 'paragraph 3 of this Scheme' substituted vide G.S.R. 492 dated 1.4.66.].(cc)[ "Chief Inspector of Mines" has the meaning assigned to it in Sub-section (1) of Section 5 of the Mines Act, 1952 (35 of 1952);] [Inserted vide S.O. 2620 dated 26.11.61.]
