Section 65A(1) in The Coal Mines Provident Fund Scheme
(1)A member may authorise the Commissioner as may be authorised by him in this behalf, in such manner and in such form as may be prescribed by Commissioner to remit out of the amount standing to his credit in the Fund as his own contribution with interest thereon, to a Consumers' Co-operative Society or a Co-operative Credit Society, of which he intends to become a member for the purchase of shares in such societies, two sums :(i)not exceeding, in total, fifty per cent of his own contribution with interest thereon standing to his credit in the Fund as at the end of the last completed period of currency, or(ii)a sum of rupees one hundred for the purchase of shares in a Consumers' Co-operative Society and another sum of rupees one hundred for the purchase of shares in a Co-operative Credit Society, whichever of the amount specified in clause (i) or, as the case may be, in clause (ii) is less;Provided that no such remittance shall be made unless, the Commissioner is satisfied that such Consumers' Co-operative Society or, as the case may be, the Cooperative Credit Society aims at a minimum membership of two hundred and fifty persons.
