3. Establishment of the pension fund . - From the appointed day the pension fund shall stand established which shall have the sole purpose of the provision of the payment of pension in accordance with the Scheme to the employee or his family or the payment of any amount which may have accrued under the provisions of the Coal Mines Family Pension Scheme, 1971, immediately before the appointed day. The pension fund shall consist of the following:--
(a)net assets of the Coal Mines Family Pension Scheme, 1971 as on the appointed day;(b)[ ***](c)[ ***] [Omitted by Notification No. G.S.R. 540(E), dated 8.6.2018 (w.e.f. 5.3.1998).](d)[ ***] [Omitted by Notification No. G.S.R. 540(E), dated 8.6.2018 (w.e.f. 5.3.1998).](e)an amount equivalent to one and two-third per cent. of the salary of the employee to be contributed by the Central Government from the appointed day:Provided that in the case of an employee whose salary exceeds rupees one thousand six hundred per month, the contribution payable by the Central Government shall be equal to the maximum of the amount payable on the salary of rupees one thousand six hundred per month only;(f)amounts to be deposited in terms of [* * *] [Certain words omitted by G.S.R. 107(E), dated 13.2.2003 (w.e.f. 13.2.2003). ] paragraph 4.(g)[ an amount equivalent to seven per cent. of the salary of the employee calculated on payable basic and Variable Dearness Allowance (VDA) and equal contribution from the employer, from the first day of October, 2017 or the date of joining, whichever is later.] [Inserted by Notification No. G.S.R. 540(E), dated 8.6.2018 (w.e.f. 5.3.1998).]
