Section 65F in The Coal Mines Provident Fund Scheme
65F. [ Advance from the Fund for meeting the expenses in connection with the marriage of the member, his or her son or daughter or dependent sister. [Paragraph 66 Finserted vide G.S.R. No. 687 dated 13.5.75. and thereafter the Heading of this paragraph was substituted vide G.S.R. 1159 dated 8.11.1980.]
(1)The Commissioner or where so authorised by the Commissioner, any other officer subordinate to him, on an application from a member in such form and supported by such documents as the Commissioner may prescribe, sanction from the amount standing to the credit of the member in the Fund, a non-recoverable advance [........................ ] for the purpose of meeting the expenses [in connection with the marriage of the member, his or her son or dependent sister.] [Substituted by G.S.R. 1159 dated 8.11.80.]Provided that the amount of [each] [Inserted vide G.S.R. No. 363 dated 24.5.86.] advance shall not be more than 50 percent of the member's own total contribution including interest thereon standing to his credit on the date of authorisation of such advance.[........................... ] [Omitted vide G.S.R. No. 363 dated 24.5.86.](2)No advance under sub-paragraph (1) shall be sanctioned unless the amount of the member's own total contribution with interest thereon standing to his credit in the Fund is rupees five hundred or more on the date of authorisation of such advance.(3)Not more than [two] [Substituted vide G.S.R. No. 363 dated 24.5.86.] advances shall be sanctioned to a member under this paragraph.(4)If the advance granted under this paragraph exceeds the amount actually spent for the purpose, the excess amount shall be refunded by the member to the Fund within thirty days from the date on which the marriage is performed.(5)[ The member shall, as soon as may be after the marriage of the member, his or her son or daughter or dependent sister is performed but in any case not later than sixty days from the date the advance is drawn, submit to the officer who sanctioned the advance a declaration in such form and in such manner as may be prescribed by the Commissioner to the effect that the marriage was actually performed and the whole amount of the advance drawn by him or her was spent for the purpose.] [Sub-paragraph (5) substituted by G.S.R. No. 1159 dated 8.11.1980.](6)In case of misuse of the advance granted under this paragraph, the whole amount of the advance shall be recovered from the member in terms of the provisions contained in sub-paragraph (9) of paragraph 65B.(7)Any advance under this paragraph may at the option of the member, be paid-(i)by postal money order at the cost of the member; or(ii)by account-payee cheque sent through post; or(iii)by account-payee cheque at any office of the Fund or the concerned colliery ;Provided that when payment is made by any mode other than postal money order or account payee cheque sent through post, the officer sanctioning the payment may obtain such evidence of the identity of the payee as he may consider proper.]
