Section 38 in The Coal Mines Provident Fund Scheme
38. Submission of return of qualified employees.
- [(1) Every employer shall send by registered post or through a messenger to Commissioner a return in (triplicate)-(i)in Form 'H' annexed hereto within six weeks from the end of every quarter commencing on or before the [1st October, 1961] but not before the [1st October, 1948] ['1st July 1949' for Assam and Talcher vide G.S.R. 48 and 50 respectively dated 28.12.62 1st January 1950 for Rewa & Korea vide G.S.R. 49 dated 28.12.62.] (and also of every quarter commencing on or after the 1st January, 1970) intimating the particulars of employees who qualified for the membership of the Fund during the quarter to which the return relates;(ii)in Form 'H' (Revised) annexed hereto within fifteen days from the commencement of every month from [February, 1962] [Clause (i) substituted vide Notification No. 11011 (1)72-PF I (i) dated 8.8.72.] [to December, 1969] [The word 'on words' omitted vide S.O. 54 dated 2.1.70.] [( )] [( ) added vide S.O. 54 dated 2.1.70.] intimating the particulars of employees who qualified for membership of the Fund under paragraph 25A during the preceding month;(iii)[ in Form 'HH' within fifteen days of the completion of calender quarter following quarter ending March, 1988 showing the particulars of employees, who qualified for membership of the Fund under para 25A during the preceding month and also the details of person whose services ceased on account of superannuation, resignation, death, medical unfitness or for another reason.] [Inserted vide G.S.R. 97 dated 13.2.88.](2)[ Declaration in Form 'N furnished in duplicate by persons qualifying for the membership of the Fund shall accompany the returns in Form 'H' or Form 'R' (Revised) as the case may be. One copy of declaration in Form 'A' shall be retained in the Regional Office and the duplicate copy duly authenticated by the Regional Commissioner shall be returned to the employer who shall make over the same to the member or if he is a minor, to his guardian, as the case may be, for his record.] [Sub-paragraph 2 of para 38 substituted vide G.S.R. 463 dated 24.3.79.]
