Section 7A in The Coal Mines Provident Fund Scheme
7A. [ Removal from Trusteeship for default in payment of any dues of the Fund. [Para '7A' added vide Notification No. 1,11015(21)/70 PF 1 dated 1.12.71.]
- The Central Government may remove from office any trustee if in its opinion the trustee, as an employer in relation to a coal mine to which the Scheme applies, has defaulted in the payment of any dues to the Board or the Fund recoverable from him under the Act or the Scheme, a~ the case may be :Provided that no such trustee shall be removed from office unless a reasonable opportunity is given to such trustee of making any representation against the proposed action.]
