Section 4(4) in The Coal Mines Pension Scheme, 1998
(4)An employee who was a member of the Coal Mines Family Pension Scheme, 1971 on the date of his [superannuation or date of his retirement,] [Substituted by G.S.R. 108(E), dated 13.2.2003, for " superannuation or retirement" (w.r.e.f. 31.3.1998). ] on or after the first day of April, 1994, may also opt for the pension under the provisions of this Scheme from the date of his [superannuation or date of his retirement,] [ Substituted by G.S.R. 108(E), dated 13.2.2003, for " superannuation or retirement" (w.r.e.f. 31.3.1998).] within a period of [three hundred and sixty-six days] [Substituted by G.S.R. 218(E), dated 22.3.1999, for " sixty days" . ] from the appointed day and he shall be deemed to have become the member of the Scheme from the date of his exercising the option or the deemed optee in Form PS-2 [and a member who [died including a member died while in service] [Inserted by G.S.R. 689(E), dated 29.8.2000 (w.r.e.f. 31.3.1998). ] on or after the first day of April, 1994 to the appointed date shall be deemed to have exercised the option of joining the Scheme on the date of his death] [Substituted by G.S.R. 256(E), dated 12.4.2001. ]:Provided that an employee exercising his option [or the deemed optee] [Inserted by G.S.R. 108(E), dated 13.2.2003 (w.r.e.f. 31.3.1998). ] under the provisions of this sub-paragraph, shall have to deposit in the Pension Fund in cash the amounts received by him on or after the date of his [superannuation or date of his retirement,] [Substituted by G.S.R. 108(E), dated 13.2.2003, for " superannuation or retirement" (w.r.e.f. 31.3.1998). ] by way of--(a)retirement-cum-withdrawal benefits accrued under the provisions of the Coal Mines Family Pension Scheme, 1971;(b)an amount equivalent to two per cent. of the salary of the employee from the first day of April, 1989 till the date of his [superannuation or date of his retirement] [Substituted by G.S.R. 108(E), dated 13.2.2003, for " superannuation or retirement" (w.r.e.f. 31.3.1998). ];(c)an amount equivalent to one increment to be calculated on the basis of the salary of the employee as on the first day of July, 1995 from the first day of July, 1995 till the date of his [superannuation or date of his retirement] [Substituted by G.S.R. 108(E), dated 13.2.2003, for " superannuation or retirement" (w.r.e.f. 31.3.1998). ];[alongwith] [Substituted by G.S.R. 269(E), dated 25.5.1998 (w.e.f. 25.5.1998). ] interest at the rate of 8.5 per cent. per annum for the period from the date of receipt of such sums to the date of exercising the option.[(4-A) An employee, who was a member of the Coal Mines Family Pension Scheme, 1971, on the date of his superannuation or retirement on or after the first day of April, 1994, may also opt for the pension under the provisions of this Scheme from the date of his superannuation or retirement within a period of nine months from the date of this notification and he shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-2.] [Inserted by G.S.R. 16(E), dated 9.1.2002 (w.e.f. 9.1.2002). ][(4-AA) An employee who was a member of the Coal Mines Family Pension Scheme, 1971 on the date of his superannuation or retirement on or after the first day of April, 1994 may also opt for the pension under the provisions of this Scheme from the date of his superannuation or retirement within a period of three hundred and sixty days from the date of this notification. He shall be deemed to have become the member of the Scheme from the date of his exercising the option in Form PS-2.Explanation . - The Gazette Notification for extension of time in respect of submission of Form PS-1 and PS-2 was published on 9th January, 2002 and the submission date expired on 8th October, 2002 and some eligible members could not exercise their options for pension in the stipulated time. Therefore, the present amendment shall make them eligible under the Pension Scheme.] [Inserted by G.S.R. 154(E), dated 5.3.2009 (w.e.f. 5.3.2009). ]
