Section 31 in The Coal Mines Provident Fund Scheme
31. Payment of contribution in respect of Initial members.
(1)In respect of all initial members of the Fund employed by an employer in West Bengal and Bihar during the period from the twelfth of May, 1947 to the thirtieth of September, 1948 and by an employer in Central Provinces and Berar and Orissa during the period from the tenth of January, 1948 to the thirtieth of September, 1948 the employer shall be required to pay for the credit as member's contribution to the Fund the amounts deducted by him under sub-paragraph (3) of paragraph 7 of the Coal Mines Bonus Scheme from the bonus payable, together with an equal amount en account of the employer's contribution and also an administrative charge equal to 5 per cent of the total amount of the employer's and member's contributions.(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 Form 'B' annexed hereto within one week of the date of the deposit.Note: 1. - The employer's as well as member's contribution shall be payable in respect of all initial members irrespective of whether or not the initial member is in the services of the employer at the time when the payment falls due.Note: 2. - If the total amount of the member's as well as his employer's contribution has been refunded by the employer to any member at the time of his leaving the coal mining industry before the 1st October, 1948 no contribution shall be payable to the Fund by the employer in respect of such member. In all other cases employer's as well as the member's contribution shall be payable to Fund.Note: 3. - For the sake of removal of doubt, it is hereby stated that no contribution under paragraph 27 or under this paragraph, shall be payable in respect of the period from the first of October, 1948 to the thirty first of December,[Paragraph 31 omitted for Assam, Talcher, Rewa and Korea and J&K see paras 7, 6, 7 and 5 of Appendix J, II, III & IV respectively.][For Talcher also see paragraph 9 of Appendix-H.]
