Section 9(2) in The Coal Mines Pension Scheme, 1998
(2)The Commissioner shall make suitable banking arrangements in respect of the amount vested in the pension fund in accordance with the provisions of [clauses (b) , (c) , (d) , (e) and (f)] of paragraph 3 and such amount shall be invested in accordance with such pattern of investment as may be determined by the Central Government in the Ministry of Finance from time to time.
