Section 3 in The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
3. Coal Mines Provident Fund Scheme.—(1) The Central Government may, by notification in the Official Gazette, frame a scheme to be called the Coal Mines Provident Fund Scheme for the establishment of a Provident Fund for 1[employees] and specify the coal mines to which the said scheme shall apply. 2[(1A) The Fund shall vest in, and be administered by, the Board constituted under section 3A.]
(2)Any scheme framed under the provisions of sub-section (1) may provide for all or any of the matters specified in the First Schedule.
