Section 27A(2) in The Coal Mines Provident Fund Scheme
(2)A member desirous of making voluntary contribution under sub-paragraph (1) shall apply to the commissioner [or to any other officer subordinate to him and authorised by him in this behalf] [Added vide G.S.R. 1063 dated 20.1.1964.] in such form and manner as may be prescribed by [the Commissioner] [The word 'him' substituted vide G.S.R. 121.].
