Section 65C(3) in The Coal Mines Provident Fund Scheme
(3)No payment shall be made under sub-paragraph (1) unless the amount of member's own contribution together with interest thereon standing to the credit of the member at the end of the last completed currency period or quarter, as the case may be, for which posting in the individual ledger account of the member has been completed, is-(i)at the time of authorising the first payment, adequate to meet the premium for at least two years or such period after which the proposed or existing policy for which premium is to be paid can be converted into paid-up policy under the terms of the proposed or existing policy, as the case may be, whichever is more; and(ii)at the time of any subsequent payment, adequate to meet the amount of premium.
