Section 25B(2) in The Coal Mines Provident Fund Scheme
(2)If on any working day in any qualifying period of six months an employee is on maternity leave or is unable to attend work owing to temporary disablement, the number of days for which such employee must put in attendance to qualify far the membership of the Fund under paragraph 25A shall be reduced by seventy percent of such working days if such employee is an underground employee and by eighty five percent of such working days if such employee is a surface employee.Explanation. - In calculating the said percentage of such working days a fraction less than half shall be disregarded and not less than half shall be counted as one.
