Section 65H in The Coal Mines Provident Fund Scheme
65H. [ Grant of advance in abnormal conditions. [Paragraph 65H inserted vide G.S.R. No. 993 dated 24.12.83.]
- The Commissioner or where so authorised by the Commissioner, any other officer subordinate to him, may on an application from a member whose property, movable or immovable has been damaged by a calamity of exceptional nature, such as draught, flood, earthquakes or riots, authorise payment to him from the Provident Fund Account, a non-refundable advance of Rs. 1,000/- (Rupees one thousand) or fifty percent of his own total contribution including interest thereon standing to his credit on the date of such authorisation, whichever is less, to meet the unforeseen expenditure.Provided that no advance under this paragraph shall be paid unless -(i)The State Government has declared that the calamity has affected the general public in the area ;(ii)The member produces a certificate from an appropriate authority to the effect that his property (movable or immovable) has been damaged as a result of the calamity.]
