Section 3E(1) in The Coal Mines Provident Fund And Miscellaneous Provisions (Amendment) Act, 1996
(1)The Central Government may, by notification- in the Official Gazette, frame a scheme to be called the Coal Mines Pension Scheme for the purpose of providing for-(a)superannuation pension, retiring pension, or permanent total disablement pension to the persons employed in any coal mine or class of coal mines to which this Act applies; and(b)widow or widower pension, children pension or orphan pension and life assurance benefits, payable to the beneficiaries of such employees.
