Section 31B(1) in The Coal Mines Provident Fund Scheme
(1)Where an employee who is subscriber to any Provident Fund of an establishment, not being a coal mine to which this Scheme applies leaves his employment in that establishment and obtains re-employment in a coal mine and becomes a member of the Fund, he may, if he so desires, apply in such form and in such manner as the Commissioner may specify, for the transfer of his accumulations in the Provident Fund of the establishment to the Fund.
