Section 42 in The Coal Mines Provident Fund Scheme
42. [ Submission of Contribution Cards to the Commissioner. [Para 42 first amended vide S.R.O. 3206 dated 22.10.54 and sub-para (2) added thereto vide G.S.R. 1063 dated 6.6.63. Thereafter whole para 42 reconstituted vide G.S.R. 1203 dated 20.8.64.]
(1)Every employer shall submit to the Commissioner or to such other Officer subordinate to him as may be authorised by him in this behalf, contribution cards-(i)in Form D or E, together with emergency cards, if any, in respect of currency periods commencing before the 1st April, 1953 within six weeks from the date of expiration of the currency period alongwith a statement in duplicate in Form I annexed hereto;(ii)in Form D (Revised) or E (Revised) in respect of currency periods commencing on or after the 1st April 1953 but before the 1st July, 1964, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form I (Revised) annexed hereto;(iii)in Form D(V) or E(V), for members making voluntary contribution under paragraph 27 A in respect of currency period commencing before the 1st of July, 1964, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form I (V) annexed hereto;(iv)in Form T or U in respect of each quarter in currency periods commencing on or after the 1st July, 1964 [but before the 1st April, 1968] within a month from the date of expiration of the quarter to which the contribution cards relate together with a statement in duplicate in Form V annexed hereto.(v)[ in Form 'T' (Revised) or in Form 'V' (Revised) in respect of each currency period commencing on or after the 1st April, 1968, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form 'V' annexed hereto.] [Clause (V) inserted vide G.S.R. 2491 dated 21.10.69.](vi)[ in Form X or in Form Y in respect of each currency period commencing on or after the 1st April, 1972 in the case of members who have joined the pension scheme, within six weeks from' the date of expiration of the currency period together with a statement in triplicate in Form V (Revised) annexed hereto.] [Sub-clause (vi) to para 42(1) inserted vide Notification No. 11011(1)/72 PF I (i) dated 8.8.72.](2)In the case of a member who starts making voluntary contribution at any time of a currency period commencing before the 1st of July, 1964, his contribution card in Form 0 (Revised) or E (Revised) as the case may be, relating to that part of the currency period in which the member had not made any voluntary contribution and his contribution card in Form O(V) or E(V) as the case may be, for that part of the currency, period in which the member had made the voluntary contribution, shall be linked together by carrying forward the contribution in the former to the latter. Such linked-up cards shall be regarded as contribution cards in Forms D (V) or B(V), as the case may be, for submission under sub-para graph (1).(3)All contribution cards and the statements in Forms I, I(Revised), I(V) [V or V (Revised)] [[] substituted vide Notification No. 11011(1)/72 PF I (i) dated 8.8.72] shall be sent to the Commissioner or to such other officer subordinate to him as may be authorised by him in this behalf, either by registered post or through a messenger.](4)[ Before submission of any contribution card in Form 'T' (Revised), Form U (Revised), Form X or Form Y under sub-paragraph (1) for any currency period ending on or after the 31st March, 1973, every employer shall fill in the counterfoil of the contribution card and make over the same to the concerned member who shall retain the same for his own reference.] [Sub-para (4) to para 42 added vide Notification No. 11011(1) 72-PF I (i) 8.8.72.]["(5) Every employer shall submit statement of contribution in Form 'VV' for currency period commencing from the 1st April, 1988 onwards calculated on the basis of ledger in Form 'YY' together with reconciliation of the statement appended thereto."] [Inserted vide G.S.R. 97 dated 13.2.88.][43. Omitted.] [Paragraph 43 omitted vide Government of India, Ministry of Labour Notification No. PF 2 (16) 52 dated the 8th July, 1952.]
