Section 31B(3) in The Coal Mines Provident Fund Scheme
(3)Where rules of the Provident Fund to which the member was subscribing before joining the Fund permit the desired transfer, the Commissioner or where so authorised by him, any other officer subordinate to him shall call upon the authority administering that Provident Fund to transfer to the Fund the member's accumulations in that Provident Fund. Where an authority administering a Provident Fund has been called upon to transfer a member's accumulations under this sub-paragraph, the provisions contained in sub-paragraphs (3) to (10) of paragraph 31A shall apply in the same manner as if the Provident Fund from which accumulations are to be transferred, was that of a coal mine.
