Section 32(2) in The Coal Mines Provident Fund Scheme
(2)The payment referred to in sub-paragraph (1) shall be made by deposit in such Government treasury or branch of the Imperial Bank of India and under such head of account and at such time, as the Central Government may direct. The original treasury or bank challan shall be sent to the Commissioner, with a statement in such Form as he may specify, within one week of the date of the deposit.[For Assam, see paragraph 8 of Appendix-I.For Talcher, see paragraph 7 of Appendix-IIFor Rewa and Korea, see paragraphs 7 and 7A of Appendix-III.For J&K, see paragraph 5 of Appendix-IV].
