Section 42(1) in The Coal Mines Provident Fund Scheme
(1)Every employer shall submit to the Commissioner or to such other Officer subordinate to him as may be authorised by him in this behalf, contribution cards-(i)in Form D or E, together with emergency cards, if any, in respect of currency periods commencing before the 1st April, 1953 within six weeks from the date of expiration of the currency period alongwith a statement in duplicate in Form I annexed hereto;(ii)in Form D (Revised) or E (Revised) in respect of currency periods commencing on or after the 1st April 1953 but before the 1st July, 1964, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form I (Revised) annexed hereto;(iii)in Form D(V) or E(V), for members making voluntary contribution under paragraph 27 A in respect of currency period commencing before the 1st of July, 1964, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form I (V) annexed hereto;(iv)in Form T or U in respect of each quarter in currency periods commencing on or after the 1st July, 1964 [but before the 1st April, 1968] within a month from the date of expiration of the quarter to which the contribution cards relate together with a statement in duplicate in Form V annexed hereto.(v)[ in Form 'T' (Revised) or in Form 'V' (Revised) in respect of each currency period commencing on or after the 1st April, 1968, within six weeks from the date of expiration of the currency period together with a statement in duplicate in Form 'V' annexed hereto.] [Clause (V) inserted vide G.S.R. 2491 dated 21.10.69.](vi)[ in Form X or in Form Y in respect of each currency period commencing on or after the 1st April, 1972 in the case of members who have joined the pension scheme, within six weeks from' the date of expiration of the currency period together with a statement in triplicate in Form V (Revised) annexed hereto.] [Sub-clause (vi) to para 42(1) inserted vide Notification No. 11011(1)/72 PF I (i) dated 8.8.72.]
