Section 23(1A) in Coking Coal Mines (Nationalisation) Act, 1972
(1A)[ Without prejudice to the provisions of sub-section (1), claims in relation to a provident fund, pension fund, gratuity fund or any other fund established for the welfare of the persons employed by the owner of a coking coal mine or group of coking coal mines or a coke oven plant may be filed on behalf of persons so employed by the Coal mines Provident Fund Commissioner appointed by the Central Government under section 3C of the Coal Mines Provident Fund, Family Pension and Bonus Schemes Act, 1948;[and claims in relation to any other matter any be filed on behalf of all or any of the persons so employed or any group of such persons, by any Trade Union, registered under the Trade Unions Act, 1926, or, where no such claim has been filed by any Trade Union, by the Chief Labour Commissioner (Central) appointed by the Central Government or any other officer subordinate to him;] [Inserted by Act 41 of 1973, section 5] and the claims so made shall be deemed to have been made by the persons having a claim against the owner of a coking coal mine or group of coking coal mines or a coke oven plant, as the case may be:Provided that no such claim shall be made by the Coal Mines Provident Fund Commissioner [or the Trade Union or the Chief Labour Commissioner (Central) or any officer subordinate to him,] [Inserted by Act 22 of 1978, section 5] in relation to a person who has already made a claim under sub-section (1).]
