Section 65C(1) in The Coal Mines Provident Fund Scheme
(1)The Commissioner or where so authorised by the Commissioner, any other officer subordinate to him, may, on an application form a member in such form and in such manner as may be prescribed by the Commissioner, make payment on behalf of the member to the Life Insurance Corporation of India, towards premium due on a policy of Life Insurance taken by the member on his own life or towards the first premium on the proposal of the member in respect of such a policy.
