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[Cites 0, Cited by 0] [Section 65A(9)] [Section 65A] [Entire Act]

Union of India - Subsection

Section 65A(9)(b) in The Coal Mines Provident Fund Scheme

(b)In the event of the member not having been allotted a dwelling site or a dwelling house or a flat, or in the" event of the cancellation of an allotment made to the member and in the event of refund of the amount by the agency referred to in clause (a) of sub-paragraph (1) or in the event of the member not being able to acquire the dwelling site or to purchase construct the dwelling house or a flat from any individual or to construct the dwelling house, the member shall be liable to refund to the fund in one lumpsum and in such manner as may be specified by the Commissioner, for where so authorised by the Commissioner any officer subordinate to him the amount of advance remitted under this paragraph to him or, as the case may be, to the agency referred to in clause(a) of sub-paragraph(1). The amount so refunded shall be credited to the. employer's share of contributions in the member's account in the Fund to the extent of advance granted out of the said share and the balance if any, shall be credited to the member's own share of contributions in his account.