Section 16 in Coal Mines (Nationalisation) Act, 1973
16. Superannuation fund, etc., to be distributed to employees whose employment becomes terminated under this Act.-
Where the employment of an employee stands terminated by reason of sub-section (3) of section 14 and such employee is not employed by the owner of the coal mine in any of his other establishments, such owner shall pay to such employee the amount standing at his credit in the provident fund and also pay him the amounts due to him as superannuation, welfare and other benefits admissible to him as if the employee had superannuated or his service with the coal mine had terminated on the day immediately preceding the specified date.
