Section 36(3) in The Coal Mines Provident Fund Scheme
(3)[ Subject to the provisions of this paragraph, no overwriting of erasure mark shall be allowed to be made in any entry in the contribution cards of a member relating to the [basic wages] [Inserted vide S.R.O. 3306 dated 22.10.54.] or the total of monthly basic wages, dearness allowance and cash equivalent of concessional rations at the rate of fifteen rupees per month [or total emoluments as the case may be] [Inserted vide notification no. PF 12 (114)/56-1, dated 10.1.58.] of such member and the contributions paid in respect of him :]Provided that where any alteration or amendment of such entry becomes necessary in the opinion of the Manager, accountant or the head clerk of a coal mine, such alteration or amendment shall be made in the contributions card by scoring through the incorrect entry and substituting therefor a correct entry, which will be duly initialled by the manager, accountant or the head clerk, as the case may be :Provided further that where any adjustment on account of any excess or short payment becomes necessary a plus or minus entry, as the case may be, shall be recorded in the appropriate column of Contribution Card.
