Section 31A(2) in The Coal Mines Provident Fund Scheme
(2)The Commissioner or, where so authorised by him, any officer subordinate to him shall, on receipt of an application under sub-paragraph (1), call upon the employer or the authority administering the Provident Fund of the coal mine, as the case may be, to transfer to the Fund the accumulations of the member under sub-section(1) of Section 3-D of the Act.
