Section 19 in Coking Coal Mines (Nationalisation) Act, 1972
19. Superannuation, welfare and other funds:-
Where superannuation, welfare or the fund has been established, for the benefit of the employees whose services stand transferred to the Central Government or a Government company, the coking coal mine or coke oven plant, by which such employees were employed, shall distribute the amount due to each such employee as if the employee had superannuated, or his services with the coking coal mine or coke oven plant had terminated on the day, immediately preceding the specified date.
