Section 65A(2) in The Coal Mines Provident Fund Scheme
(2)The Commissioner, or where so authorised by the Commissioner any officer subordinate to him on being satisfied that the authorisation has been made in the prescribed manner and the sum authorised is within the limits specified in sub-paragraph (1) shall remit the said sum to the Consumers' Co-operative Society or the Co-operative Credit Society concerned and such remittance shall give a full discharge of the liability of Fund towards the member to the extent of the amount so remitted.
