Section 38A in The Coal Mines Provident Fund Scheme
38A. [ Maintenance of abstract attendance register for the purpose of deciding eligibility of employees to become members of the Fund. [Para 38A inserted vide S.O. 2620 dated 26.11.61.]
- Every employer shall [till the 31st December 1969] [Para 38 reconstituted vide S.O. 2620 dated 26.11.1961] maintain in respect of every person employed by him who is not a member of the Fund on the day the [Coal Mines Provident Fund (Amendment) Scheme, 1951] [Coal Mines Provident Fund (Assam) Second Amendment Scheme, 1962 'for Assam vide G.S.R. 48 dated 28.12.62, Coal Mines Provident Fund (TaIcher) Second Amendment Scheme, 1962' 'for Talcher vide G.S.R. No. 50 dated 28.12.62 'Coal Mines Provident Fund (Rewa & Korea) Second Amendment Scheme, 1962' 'for Rewa & Korea vide G.S.R. 48 dated 28.12.62.] comes into force and also in respect of every person employed by him after such day who gives a negative declaration in Form 'Q' in terms of paragraph 45, an abstract attendance register in Form 'S' annexed hereto and shall make entries therein every month from [August, 1961] ['August 1961' for Assam TaIcher and Rewa & Korea vide G.S.R. 48, 50 & 49 respectively dated 28.12.62.] or the month in which the employee is appointed, whichever is later, until the employee qualifies for membership of the Fund or ceases to be employed in the Coal Mine as the case may be ;Provided that register in Form 'S' for an employee shall be preserved by the employer till the expiry of at least one year from the month in which his name is included in the return in Form 'R' (Revised) or he leaves service, as the case may be.][For J&K see paragraph 7 of Appendix-iv]
