Section 31A(3) in The Coal Mines Provident Fund Scheme
(3)The employer or the authority called upon to transfer a member's accumulations under sub-paragraph(2) shall, within 3 months from being called upon, transfer to the Fund all contributions of the member and of the employer on his behalf paid or payable till the date of the member's joining the Fund or, till the date of his leaving service of the coal mine to which that Provident Fund relates whichever is earlier, together with all accretions and interest upto the end of the month preceding the month in which the accumulations are transferred to the Fund.
