Section 63(3) in The Coal Mines Provident Fund Scheme
(3)A member who withdraws under sub-paragraph (2) [or a member withdrawing under sub-paragraph (2B)] [Inserted vide S.R.O. 366 dated 3.2.56.] who has not attained the age of fifty years at the time of withdrawal shall be required to join as a new member of the Fund if he obtains employment again in a coal mine and qualifies again for the membership of the Fund.
