Section 31A in The Coal Mines Provident Fund Scheme
31A. [ Transfer of accumulation from other Provident Funds of coal mines. [The new paragraph 31A, 31B and 31C inserted by G.S.R. 492 dated 1.4.66.]
(1)Where an employee who is a subscriber to any provident fund of the coal mine in which he is employed becomes a member of the Fund he shall, if he has not withdrawn his accumulations in that Provident Fund before 1st April, 1966, apply in form and in such manner as the Commissioner may specify, for transfer of his accumulations in the Provident Fund of the coal mine standing to his credit to the Fund.(2)The Commissioner or, where so authorised by him, any officer subordinate to him shall, on receipt of an application under sub-paragraph (1), call upon the employer or the authority administering the Provident Fund of the coal mine, as the case may be, to transfer to the Fund the accumulations of the member under sub-section(1) of Section 3-D of the Act.(3)The employer or the authority called upon to transfer a member's accumulations under sub-paragraph(2) shall, within 3 months from being called upon, transfer to the Fund all contributions of the member and of the employer on his behalf paid or payable till the date of the member's joining the Fund or, till the date of his leaving service of the coal mine to which that Provident Fund relates whichever is earlier, together with all accretions and interest upto the end of the month preceding the month in which the accumulations are transferred to the Fund.(4)Any amount required to be transferred to the Fund under sub-paragraph (3) shall be paid to the Fund by means of account-payee cheque or bank drafts drawn in favour of the Coal Mines Provident Fund Account No. 1 or, as the case may be, by transferring to the Board any Central Government securities in which accumulation of Provident Fund may have been invested.(5)Where any payment under sub-paragraph (4) is made by an outstation cheque the Bank collection charges thereon shall be paid by the Fund out of its Reserve Account referred to in sub-paragraph (4) of paragraph 63.(6)Where any payment under sub-paragraph (4) is made by transferring Central Government securities, such securities shall be acceptable by the Fund at their cost price, provided the cost price does not exceed the face value thereof and where the cost price exceeds the face value, the securities shall be accepted at their face value.(7)The employer or the authority making any payment under sub-paragraph (3) shall, within 15 days of the payment, submit a statement in such form and in such manner as the Commissioner may specify showing the amount of member's contribution, employer's contribution and interest transferred to the Fund for each member alongwith written acceptance of the concerned members confirming that the amount transferred has been accepted by them as correct.(8)A receipt granted by the commissioner, or where so authorised by him, by any officer subordinate to him for the accumulations transferred to the Fund shall be a sufficient discharge of the liability of the employer or the authority making the transfer under sub-paragraph (3) to the extent of the amount transferred and the members whose accumulations are transferred shaH not be required to give any letter of discharge or receipt for such amounts.(9)Any amount transferred to the Fund under sub-paragraph (3) for a member shall be credited to his accounts in the Fund and shall thereafter be treated as his accumulations in the Fund for all purpose of this Scheme.(10)Any accumulations transferred under sub-paragraph (3) for a member shall be deemed to be his contributions for the currency period in which the amount is received in the Fund and such contributions shall, not withstanding the provisions contained in paragraph 61, earn interest in the Fund from the beginning of the month immediately following the month in which the amount is received in the Fund.
