Section 66(5) in The Coal Mines Provident Fund Scheme
(5)[ Any person who desires to claim payment under this paragraph shall send a written application to the Regional Commissioner, or to any other officer authorised by the Commissioner in this behalf, who shall, after the claim is ready for payment, notify to the claimant in such form as the Commissioner may prescribe, the amount to be paid and the amount to be forfeited, if any.] [Sub-para (5) of the Paragraph 65 first substituted vide G.S.R. 1121 dated 13.8.1962 then amended vide G.S.R. 841 dated 19.5.1964 again substituted vide Notification No. 1. 11015(70)/71 PF I(1) dated 25.10.71. Again the opening portion of the sub-para and clauses (i) and (ii) thereof substituted vide Notification No. R-11018(3)/73-PF I(i) dated 25.8.73 again substituted vide G.S.R. No. 1118 dated 30.11.85.]
