Section 62(1) in The Coal Mines Provident Fund Scheme
(1)Each member, or if he is a minor his guardian shall make in his declaration in Form 'A' [(to be submitted in duplicate)] [( ) Inserted vide G.S.R. 463 dated 24.3.79.] a nomination conferring the right to receive the amount that may stand to his credit in the Fund in the event of his death before the amount standing to his credit has become payable, or where the amount has become payable, before payment has been made.
