Section 23 in The Coal Mines Provident Fund Scheme
23. Coal Mines Provident Fund Commissioner.
- [ ] [Sub-paragraph (1) and (4) omitted by O.S.R. 492 dated 1.4.66.](2)The Commissioner shall be a whole time officer of the Fund and shall not undertake any work not connected with his office without the sanction of the Central Government.[ ] [Sub-paragraph (3) omitted by O.S.R. 1121, dated 13.8.62.][ ] [Sub-paragraph (1) and (4) omitted by O.S.R. 492 dated 1.4.66.](5)A person shall be disqualified from being the Commissioner if he is subject to any of the disqualifications specified in Paragraph 10.(6)[Coal Mines Provident Fund Commissioner appointed under [sub-section (1) of section 3-C of the Act] [Sub-paragraph (6) substituted vide O.S.R. 1121 dated 12.8.62.] may at any time, for reasons to be recorded in writing and after he is given reasonable opportunity of showing cause against the action proposed to be taken in the manner prescribed for Central Government officers of similar status, be removed by the Central Government.] [Sub-paragraph (2) reconstituted and new sub-paragraph 3, 4, & 5 added vide S.O. No. 2778 dated 17th Nov. 1961.]
