Section 25B(3) in The Coal Mines Provident Fund Scheme
(3)[ If in any qualifying period of six months, any day, other than the weekly holiday is observed as a paid holiday in any coal mine, the number of days for which the employees must put in attendance in such period to qualify for the membership of the Fund under paragraph 25A shall be reduced by the number of such paid holidays falling in such period. In the event of a dispute as to whether a day is a paid holiday or not, the decision of the Chief Inspector of Mines shall be final.] [sub-paragraph (3) of para 25B substituted by G.S.R. 45 dated 28.12.62.]
