Section 57(3) in The Coal Mines Provident Fund Scheme
(3)[ The Commissioner may make budgetary re-appropriation of funds subject to the conditions that the total budget sanctioned under sub-paragraph (2) shall not be exceeded by him and that the re-appropriation made by him is for meeting such expenses of administration as may be met from the Administration Account in pursuance of the provisions of paragraph 56.Provided that any re-appropriation made under sub-paragraph (3) shall be reported by the Commissioner to the Board at the first meeting held by it after such re-appropriation.] [Inserted vide Government of India, Ministry of Labour & Employment Notification No.2 (328)/53 PFI dated 23.5.63.]
