Section 65C(4) in The Coal Mines Provident Fund Scheme
(4)No payment towards the first premium on a proposal of the member for insuring his own life shall be made under sub-paragraph (1) unless-(i)the proposal has been examined and approved by the Commissioner, or such officer subordinate to him as may be authorised by him in this behalf;(ii)the proposal is acceptable to the Life Insurance Corporation of India subject to medical fitness of the member ;(iii)the member satisfies the Commissioner, or such officer subordinate to him as may be authorised by him in this behalf, that he has produced such evidence of his age to the Life Insurance Corporation of India as may be acceptable to the said Corporation ;(iv)a written notice of assignment, in such form, as the Commissioner may prescribe, in favour of the Board, in respect of the proposed policy has been signed by the member and made over to the Life Insurance Corporation of India alongwith the proposal for insurance.
