Section 63(2) in The Coal Mines Provident Fund Scheme
(2)The Board [or where so authorised by 'the Board, the Commissioner, or where so authorised by the Commissioner, any other officer subordinate to him] [Inserted vide S.R.O. 366 dated 8.2.1956.] may permit a member, who has not attained the age of 50 years to withdraw the amount standing to his credit in the Fund [] [The word 'if' omitted vide G.S.R. 1061 dated 15.6.63.].(a)[if] [The word 'if' inserted vide G.S.R. 1061 dated 15.6.63.] he has migrated from India for permanent settlement abroad or [being a national of a country other than India and having ceased to work in or in connection with a coal mine declares his intention of leaving India for at least a year or] [Inserted vide S.R.O. 2041 dated 7.9.1955.],(b)[ after expiry of a period of six months from the date of termination of his service if in: the meanwhile he does not inform the commissioner in writing that he has been re-employed in any coal mine to which the said Scheme or the Scheme published with the notification of the Government of India in the late Ministry of Labour No. SRO 657 dated the 12th March, 1956 or the Scheme published with the notification of the Government of India in the Ministry of Labour and Employment No. SO 32 dated the 11th February, 1958, apply.] [Clause (b) of para 63(2) reconstituted vide G.S.R. 1061 dated 15.6.1963.][Provided that the Commissioner or where so authorised by the Commissioner, any [Regional Commissioner or] [Inserted vide G.S.R. 767 dated 14.5.1964.] Assistant Commissioner may, in case of hardship, reduce the period of six months prescribed under this clause to such extent as he may consider necessary, subject to instructions laid down in this regard by the Commissioner with the approval of the Board] or(c)[if] [The word 'if' inserted vide G.S.R. 1061 dated 15.6.1963.] in the case of a member employed on fixed term contract he does not continue to work in the coalfields after the expiry of his contract :[Provided, however, that the exercise or discharge of the power so delegated shall be subject to such restrictions, limitations and conditions, if any, as the Board may impose.] [Inserted vide S.R.O. 366 dated 8.2.1956.]
