Section 67 in The Coal Mines Provident Fund Scheme
67. [ Provident Fund Pass Books of member's account. [Paragraph 67 substituted vide G.S.R. No. 513 dated 16.7.1983.]
(1)The Commissioner or such officer subordinate to him as may be authorised by him in this behalf shall issue for every member a Pass Book of his account in the fund in such form as the Commissioner may prescribe from time to time and send the same to the Coal Mine where he was employed during the period for which last posting is made in the pass book.Provided that for members for whom Pass Books have not been issued upto the date on which the Coal Mines Provident Fund (Amendment) Scheme, 1983 comes into force and for those who become members thereafter, Pass Books shall be issued immediately after posting of their first contribution for any period after the aforesaid date in the individual ledger card.(2)The Pass Book shall show the personal particulars of the member, the opening balance at the beginning of the period, the total amount credited and debited during the period, the total amount of interest credited at the end of the period and the closing balance at the end of the period.(3)On receipt of Pass Book for any member for the first time, the employer shall record the receipt in a Register in such form as may be prescribed by the Commissioner and, within three months of the receipt of the Pass Book, arrange to affix thereto a passport size photograph of the member. Each member shall be photographed alongwith a legible number plate showing his name and account number and the photograph affixed in the pass book shall be attested under the signature of the employer or of his authorised representative spreading from the photograph to the paper of the Pass Book on which it is affixed. The date of photographing shall be recorded both in the Pass Book and the register referred to in this sub-paragraph.Provided that the cost of such Pass Books including the cost of members' photographs to be affixed in such Pass Books shall be met from the Administration Account.(4)After photographing of the members as provided under sub-paragraph (3), the employer shall distribute the Pass Books received by him from the Commissioner or such officer subordinate to him as may be authorised by him in this behalf, among the members concerned within a period of fifteen days from the date of completion of photographing of the members and obtain their acknowledgement in the register referred in sub-paragraph (3).(5)Every member shall keep the Pass Book as a permanent record of his account in the Fund and satisfy himself as to the correctness of the account and bring errors and omissions, if any, to the notice of the employer for communication to the issuing officer.(6)The Regional Commissioner or the Assistant Commissioner, Incharge of the Regional Office, shall send teams of officials to each coal mine from time to time in order to update the Pass Books already in possession of the members. The periodicity and the manner of updating the pass books shall be laid down from time to time by the issuing officer in consultation with the Commissioner and the employer.(7)When a member joins a Coal Mine from another Coal Mine, the employer of the Coal Mine which he joins shall ascertain from the member in writing whether the member had received his Pass Book at the colliery where he was employed previously and record his reply in the register referred to in sub-paragraph (3) indicating therein the same of the coal mine wherefrom he came.(8)When a claim for refund of Provident Fund is received by an employer, he shall verify from the register referred to in sub-paragraph (3) whether Pass Book of the member has been issued, where Pass Book is found to have been issued to the member, the claimant shall be asked to return the same to the employer. A pass book so returned to the employer shall be sent alongwith the claim to the concerned Regional Commissioner or Assistant Commissioner, Incharge of a Regional Office.(9)Where on receipt of a Pass Book, if it is found that the concerned member is no longer employed in the colliery to which the pass book has been sent, the receiving employer shall transfer the pass book to the coal mine to which the member has been transferred under intimation to the issuing officer and in the event of member's death or retirement, the pass book shall be returned to the issuing officer.Provided that in both the cases, receipt and transfer of the pass book shall be recorded in the register referred to in sub-paragraph (3).(10)The cost of photographs shall be re-imbursed from the Fund to the employer out of Administration Account subject to such ceiling as may be laid down by the Board from time to time and for such re-imbursement, the employer shall be required to submit to the officer who sent the pass books, bills, in such form and supported by such documents as the Commissioner may prescribe from time to time.(11)While submitting the returns in Form 'V' or Form 'V' (Revised) as the case may be, every employer shall endorse in the remarks column thereto an abbreviation :-(i)'PB' against the names of the members where pass books are already opened;(ii)'New' against the names of those who qualified as new members during the currency period to which the return in Form 'V' or Form 'V (Revised), relates;(iii)'T' against those members who have joined on transfer from other coal mines and have dedared under Sub-paragraph (7) that they have not been provided with Pass Books. In their cases, the name and registered number of the coal mine wherefrom they have been transferred shall also be indicated after the abbreviation 'T'.(12)Each member shall be got photographed by the employer for the second time after expiry of a period of ten years from the date of his first photographing within three months of such expiry and the second photograph shall be affixed and attested in the manner laid down in sub-paragraph (3). The cost of the photographing for the second time shall be re-imbursed by the Fund in the manner laid down in sub-paragraph (10).]
