Section 3(1) in Coal Mines Provident Fund and Bonus Schemes Act, 1948
(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 Coal Mines Provident Fund Scheme, 1948, see Gazette of India, Extraordinary, p.1917.)] for the establishment of a provident fund for [employees] [Substituted by Act 80 of 1950, section 4, for 'employees in coal mines'.] and specify the coal mines to which the said scheme shall apply.
