Section 33A in The Coal Mines Provident Fund Scheme
33A. [ Mode of Payment of contribution for any period of currency commencing on or after the 1st April, 1953 - Payment in cash. [Inserted vide S.R.O. No. 3306 dated the 22nd Octuber 1954.]
(1)Every contribution payable under this Scheme during a period of currency commencing at any time on or after the 1st April, 1953, shall be paid monthly in respect of each colliery separately on or before the date specified in sub-paragraph (2). The contributions shall be calculated.][as provided in this Scheme] [The words 'on the basis of wages payable' substituted by S.R.O. 1472 dated 2nd July 1955.] for all wage periods ending in a month.(2)The employer shall pay to the Fund both the employer's contribution as well as the member's contribution together with an amount [calculated at the rates mentioned in paragraph 33B of this Scheme] [Inserted vide S.R.O. 1852 dated 20th August 1955 in substitution of the words 'equivalent to five per centum of the total amount of contribution'.] to defray the cost of administration of the Fund on or before [the last day] [The words and figure, 'The 15th day' substituted vide O.S.R. 1726 dated 11.9.68.] of every month following the month to which the contributions relate.(3)[ Every payment under sub-paragraph (2) shall be made in one or the other of the methods specified below ;-(i)By means of crossed account-payee cheque drawn in favour of the Coal Mines Provident Fund Account No. I.Provided that where payment is made by means of a cheque of a Bank situated in a place, other than Dhanbad, Bank collection charges shall be added to the amount of the cheque or remitted separately when so directed by the Commissioner;(ii)By means of crossed account-payee bank drafts on the State Bank of India, Dhanbad, drawn in favour of the Coal Mines Provident Fund Account No. 1.(iii)By deposit of the amount in cash either in the State Bank of India, Dhanbad, or in the office of the Commissioner at Dhanbad for being credited to the Coal Mines Provident Fund Account No. I.](4)[ For all payments made by an employer under sub-paragraph (3) upto and for the month of May, 1963 a monthly abstract in Form 'P' annexed hereto and in Form 'P' (Revised) annexed hereto in respect of all payments made thereafter shall be sent by an employer in duplicate separately in respect of each colliery to the Commissioner by registered post or by a messenger on or before [the last day] [Sub-para (4) of para 33A reconstituted vide G.S.R. 1063 dated 6.6.1963.] of each month following the month to which such payments relate togetherwith the appropriate cheques, draft, receipted pay-in-slip or [cash receipts] [The words 'orginal receipted challans' substituted vide G.S.R. 1716 dated 11.968.] in taken of the employer having made such payment.] [Sub-para (3) substituted vide G.S.R. 1726 dated 11.9.68.]For J&K, See Paragraph 6 of Appendix-IV.["Provided that all payments made by employer under sub-paragraph (3) of this paragraph and under paragraph 7(2) of the Coal Mines Family Pension Scheme shall be sent in a Form 'PP' in respect of all payments made after the month of March, 1988 by the employer, in triplicate, separately in respect of each colliery to the Commissioner or such other officer as may be authorised by the Commissioner, by registered post, or by a messenger on or before the last day of each month to which such payments relate together with the appropriate cheques, drafts, receipted pay-in-slip, or cash receipt in token of employer having made such payment, as the case may be"] [Inserted vide G.S.R. 97 dated 13.2.88.].
