Section 25A(3) in The Coal Mines Provident Fund Scheme
(3)The period of six months in which the qualifying attendance is required to be put in udder sub-paragraph (1) shall be reckoned from the beginning of [August 1961] ['August 1962' for Assam, Talcher and Rewa & Korea vide G.S.R. 48, 50 and 49 respectively dated 28.12.62.] or from the beginning of the month in which an employee is appointed in the Coal Mine concerned, whichever is later. Where an employee fails to qualify for membership of the Fund in the first spell of six months, subsequent spells shall be worked out by eliminating the first month of the previous spell and adding up there to another month at the end ;Provided that in the case of an employee other than a monthly paid employee, the attendance put in a week which spreads over two calendar months shall be deemed to relate to the calendar month in which the week ends.] [Explanation substituted vide G.S.R. 1173 dated 1.9.62.]
