Section 31C(1) in The Coal Mines Provident Fund Scheme
(1)Where a member of the Fund leaves his employment in a coal mine and obtains re-employment in any other establishment not being a coal mine, to which this Scheme applies, and becomes a subscriber to any Provident Fund of that establishment he may, if he so desires, apply in such form and manner as the Commissioner may specify for the transfer of his accumulations in the' Fund to the Provident Fund of the establishment in which he is re-employed (hereinafter referred to as the new establishment).
