Section 27A(3) in The Coal Mines Provident Fund Scheme
(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.]
