Section 38(2) in The Coal Mines Provident Fund Scheme
(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.]
