Section 37A in The Coal Mines Provident Fund Scheme
37A. [ Method of opening of Contribution Cards for periods of currency commencing on or after the 1st of April, 1953 [but before the 1st July, 1964] [Para 37A inserted vide S.R.O. 3306 dated 22.10.1954.].
- Every employer shall in respect of every member in a coal mine to which this Scheme applies other than an excluded employee shall on or before the commencement of any period of currency beginning on or after the 1st of April, 1953, open a new Contribution Card in Form D (Revised) or E (Revised) [or D(V) or E(V) annexed hereto, as the case may be [and record in the contribution card in the columns bearing "wages earned" and 'contributions' entries showing the amount of wages in respect of wage periods ending on or before the 26th January, 1958 or total emoluments in respect of wage periods ending on or after the 27th January, 1958, as the case may be, earned by such employees in every month or week] [The words 'and record in the appropriate columns of the contribution card entries showing the amount of wages earned by such employee in every month or week' substituted vide Notification No. PF 1/2 (114)56 I dated 10.1.1958.] and the total amount of the member's contribution and the employer's contribution payable ill respect of each month or week for such employee.][Provided that in the case of monthly rated employees whose basic rate of pay exceeds Rs. 30/- per month, the total of monthly basic wages, dearness allowance and cash equivalent of concessional rations at the rate of fifteen rupees per month calculated according to sub-paragraph 4 of paragraph 27 shall be recorded in the contribution card in Form E (Revised) in the column bearing the heading "wages earned" [against contribution for any wage-period ending on or between the 18th July, 1955 and the 26th January, 1958. The words "Basic rate above rupees thirty" shall be endorsed at the top of such contribution cards relating currency period beginning before the [1st January, 1958] [Inserted vide S.R.O. 1472 dated 2nd July, 1955.].[Provided further that in the case of a member permitted to make voluntary contribution under paragraph 27 A the member's contribution and his employer's contribution shall be recorded separately by the employer in the member's contribution card in Form D(V) or E(V) as the case may be.] [2nd proviso to para 37A added vide G.S.R. 1063 dated 6.6.1963.]For J&K see Paragraph 7 of Appendix-IV.
