Section 69B in The Coal Mines Provident Fund Scheme
69B. [ Transfer of records in case of change of ownership or closure of a coal mine. [Inserted vide Government of India, Ministry of Labour Notification No. PF 2(II)/52 dated.2.11.55.]
(1)In the event of a change in the ownership of a coal mine to which this scheme applies, the previous owner shall, within a period of one month from the date of change in ownership, transfer to the new owner all records relating to this scheme and within a fortnight of the transfer of records furnish by registered post or through a messenger a handing and taking over report in Form 'R' annexed hereto, in duplicate, to the Coal Mines Provident Fund Commissioner, duly completed by the new owner who shall take over the records transferred to him under this paragraph and acknowledge the same in the said report.(2)In the event of any colliery being closed the owner shall, within a period of one month from the date of closure, forward by registered post or through a messenger, to the Commissioner all records relating to this Scheme and a statement in such Form as the Commissioner may specify, showing the details of the outstanding dues of the Fund, if any.]
