Section 27A in The Coal Mines Provident Fund Scheme
27A. [ Voluntary contribution by members. [Para 27A added vide G.S.R. 1063 dated 6.6.1963.]
(1)A member may, if he so desires, contribute in excess of the compulsory contribution prescribed in Table-V under sub-paragraph (1) of paragraph 27, [at a rate not exceeding 12 % of total emoluments] rounded off to the nearest rupee.(2)A member desirous of making voluntary contribution under sub-paragraph (1) shall apply to the commissioner [or to any other officer subordinate to him and authorised by him in this behalf] [Added vide G.S.R. 1063 dated 20.1.1964.] in such form and manner as may be prescribed by [the Commissioner] [The word 'him' substituted vide G.S.R. 121.].(3)The rate of voluntary contribution may be varied by a member at his own discretion within the maximum prescribed in sub-paragraph (1) not more than once in a currency year.Provided that an intimation of the variation in the rate of voluntary contribution shall be sent by the member to the Commissioner [or to any other officer subordinate to him and authorised by him in this behalf] [The word 'him' substituted vide G.S.R. 121 dated 20.1.1964.] in such form and manner as may be prescribed by [the Commissioner.] [The word 'him' substituted vide G.S.R. 121 dated 20.1.1964.](3A)[ The Commissioner or any other Officer so authorised by him may, on receipt of an application in such form as he may prescribe, permit a member to discontinue his voluntary contribution at any time.(3B)Where cessation of voluntary contribution is permitted under sub-paragraph (3A) within six months from the date of commencement of the Coal Mines Provident Fund (Amendment) Scheme, 1964, the Commissioner or any other Officer subordinate to him and duly authorised by him may, if the member so desires, allow the member to withdraw his voluntary contribution to the Fund made till the date from which cessation of voluntary contribution is permitted, together with such interest as may be admissible under paragraph 61.] [Sub-paras (3A) and (3B) added vide G.S.R. 128 dated 20.1.1964.](4)[ The voluntary contribution applied for under sub-paragraph (2) or the variation thereof under sub-paragraph (3) or cessation thereof under sub-paragraph (3A), as the case may be shall take effect from the beginning of a prospective wage period, as may be directed in each case by the Commissioner or when so authorised by the Commissioner, by any officer subordinate to him.] [Sub-para (4) re-constituted vide G.S.R. 128 dated 20.1.1964.](5)The employer shall not be required to add any matching contribution on the voluntary contribution prescribed in sub-paragraph (1) by members in excess of their compulsory contribution prescribed in Table-V under sub-paragraph (1) of paragraph 27].
