Section 37 in The Coal Mines Provident Fund Scheme
37. Declarations by Employees and Preparation of Contribution Card.
- Every person who is required to be a member or an initial member of the Fund shall be asked forthwith by employer to furnish and shall on such demand furnish to him, for communication to the Commissioner, particulars concerning himself and his nominees in Form 'A' annexed hereto. The particulars shall be entered in his own hand writing or if he is unable to write, shall be ascertained from him by the employer and entered in Form A. The employer shall obtain the signature and/or the thumb impression of the person and sign the certificate on the form at the place provided for the purpose and shall immediately thereafter prepare in respect of the person a contribution card**:-**(a) in respect of a period of currency commencing before the 1st April, 1953, but before the 1st July, 1964, in Form E [ ].(b)[ in respect of any period of currency commencing on or after the 1st April, 1953 but before the 1st July, 1964, in Form D (revised) or in Form E (revised) annexed hereto as the case may be.] [Clause (b) of para 37 substituted and clause (c) added vide G.S.R. 1203 dated 20.8.1964][Provided that in the case of a member permitted to make voluntary contribution under paragraph 27 A, during any such currency period, the contribution card shall be opened in Form D(V) or E(V) annexed hereto as the case may be, with effect from the date of commencement of voluntary contribution] [Proviso to clause (b) originally inserted vide G.S.R. 1063 dated 6.6.1963 and then substituted vide G.S.R. 1203 dated 20.8.64.].(c)[ in respect of any period of currency commencing on or after the 1st July, 1964 [but before the 1st April, 1968] [The words 'and record in the appropriate columns of the contribution card entries showing the amount of wages earned by such employee in every month or week' substituted vide Notification No. PF 1/2 (114)56 I dated 10.1.1958.] in Form T or in Form U annexed hereto as the case may be.](d)[ in respect of period of currency commencing on or after the 1st April, 1968 in Form T (Revised) or Form U (Revised) annexed hereto as the case may be.] [Clause (d) inserted vide G.S.R. 2491 dated 21.10.69.]** The words 'in Form D and E as may be appropriate" substituted by S.R.O. 3306 dated 22.10.1954.[For Assam, see paragraph 9 of Appendix-I.For Talcher, see paragraph 8 of the Appendix-II.For Rewa & Korea, see paragraph 8 of Appendix-III].
