Section 23(6) in The Coal Mines Provident Fund Scheme
(6)[Coal Mines Provident Fund Commissioner appointed under [sub-section (1) of section 3-C of the Act] [Sub-paragraph (6) substituted vide O.S.R. 1121 dated 12.8.62.] may at any time, for reasons to be recorded in writing and after he is given reasonable opportunity of showing cause against the action proposed to be taken in the manner prescribed for Central Government officers of similar status, be removed by the Central Government.] [Sub-paragraph (2) reconstituted and new sub-paragraph 3, 4, & 5 added vide S.O. No. 2778 dated 17th Nov. 1961.]
