Section 65F(1) in The Coal Mines Provident Fund Scheme
(1)The Commissioner or where so authorised by the Commissioner, any other officer subordinate to him, on an application from a member in such form and supported by such documents as the Commissioner may prescribe, sanction from the amount standing to the credit of the member in the Fund, a non-recoverable advance [........................ ] for the purpose of meeting the expenses [in connection with the marriage of the member, his or her son or dependent sister.] [Substituted by G.S.R. 1159 dated 8.11.80.]Provided that the amount of [each] [Inserted vide G.S.R. No. 363 dated 24.5.86.] advance shall not be more than 50 percent of the member's own total contribution including interest thereon standing to his credit on the date of authorisation of such advance.[........................... ] [Omitted vide G.S.R. No. 363 dated 24.5.86.]
