Section 44A in The Coal Mines Provident Fund Scheme
44A. [ Return of Member Ceasing to be Employed. [Para 44A added vide G.S.R. 1203 dated 20.8.64.]
- [(1) Every employer shall, [within fifteen days of the close of each month during the period commencing from July 1964 and ending with December, 1969] send to the Commissioner or to such other Officer subordinate to him as may be authorised by him in this behalf a return, in duplicate, in Form 'W' annexed hereto, in respect of members ceasing to be employed during the preceding month.](2)[ Every employer shall within one month of the close of each quarter commencing on or after the 1st January, 1970 send to the Commissioner or to such other officer subordinate to him as may be authorised by him in this behalf, a return, in duplicate, in Form 'W' (Revised) annexed hereto showing the particulars of members ceasing to be employed during the preceding quarter, either by death or otherwise.] [Sub-Paragraph 2 and 3 added vide G.S.R. 2483 dated 21.10.1969.]["(2A) From quarter ending June, 1988 onwards, a return of the members ceasing to be employed and persons going to retire in the next 6 months shall be sent to respective Regional Commissioner in Form 'HH' instead of Form 'W'."] [Inserted vide G.S.R. 97 dated 13.2.88](3)On receipt of a return in Form "W" (Revised), the Commissioner or any other officer subordinate to him as may be authorised by him in this behalf, shall advise in writing every outgoing member or the nominee of every deceased member listed in such return either to claim refund of Provident Fund or to intimate the details of his re-employment in any other coal mine and such advice shall be accompanied by a blank form for applying for refund.]
