Section 56(1) in The Coal Mines Provident Fund Scheme
(1)Subject to the provisions of the Act and of the Scheme all expenses of administration of the Coal Mines Provident Fund, including the fees and allowances of the trustees [+] [The words 'and of the members of the Committee' were omitted by S.R.O. 1360 dated 1.6.56.] and salaries, leave and joining time allowances" travelling and compensatory allowances, gratuities and compassionate allowances pensions, contribution to Provident Fund or other benefit funds for the officers and servants of the Fund, the cost of audit of the accounts, legal expenses and the cost of all stationery and forms required for the purpose of giving effect to this scheme, shall be met from the Administration Account.
