Section 66A in The Coal Mines Provident Fund Scheme
66A. [ Mode of remittance of Provident Fund and advances therefrom. [Paragraph 66A inserted vide G.S.R. No. 1118 dated 30.11.85.]
(1)All payments on account of advance under paragraphs 65B, 65E, 65F, 65G and 65H as well as payments of provident fund to the outgoing members and/or nominees/heirs of deceased members under paragraph 66, shall be made by deposit to the payee's Savings Bank Account in any Post Office or in any branch of a Nationalised Bank.Provided that where it is found difficult, or not practicable to open a payee's Savings Bank Account in any Post Office or in any branch of a Nationalised Bank, theRegional Commissioner or any other officer authorised by the Commissioner in this behalf, may, for reasons to be recorded in writing, make payment in any of the following methods as may be considered appropriate by the sanctioning authority in accordance with the guidelines issued by the Commissioner :-(i)by money order at the cost of the payee ;(ii)by account payee cheque either sent through registered post or made over to the payee personally; or(iii)in cash.Provided further that where it is decided to make payment otherwise than by deposit in payee's Savings Bank Account in any Post Office, or in any branch of a Nationalised Bank, or by an account payee cheque, sent by registered post, or by money order, the sanctioning authority shall do so, only after getting the identity of the payee certified by the Manager of the Colliery/Office which forwarded the payee's claim.(2)All payments to parties other than the members under paragraphs 65B and 65C of the Scheme, shall be made by means of account payee cheques sent by registered post.]
