Section 26(2) in The Coal Mines Provident Fund Scheme
(2)The election referred to sub-paragraph (1) shall be made in Form C annexed hereto as soon as possible after he qualifies for membership of the Fund and shall be sent by the employer by registered post to the commissioner so as to reach him within six months of the date on which the Scheme is notified or within six weeks of the end of the period or quarter in which he qualifies for membership of the Fund under paragraph 25, whichever is later.[For Assam, see paragraph 5 of Appendix-I.For Talcher, see paragraph 4 of Appendix-II.For Rewa and Korea, see paragraph 4 of Appendix-III.For J&K, see paragraph 4 of Appendix-IV],
