Section 29 in The Coal Mines Provident Fund Scheme
29. Recovery of Member's Contribution
(1)The employer, while paying any wages to a member employed by him directly and a contractor while paying any wages to a member employed by or through him, shall recover therefrom, the member's contribution for the period to which the wages relate.(2)Any sum deducted under sub-paragraph (1) by an employer or by a contractor from the wages of a member shall be deemed to have been entrusted to him for the purpose of paying the contribution in respect of which it was deducted.(3)Where an employer or a contractor proves to the satisfaction of the Commissioner that he, for reasons beyond his control or because of any bona fide error on the part of employees in charge of making recovery from the members, could not recover the member's contribution from the concerned member's wages for the period to which the contribution relates, the Commissioner may, at his discretion, permit recovery of arrears of such contributions from subsequent wages of the members concerned, in such number of instalments as he may deem proper.
