Section 4(2C) in The Coal Mines Pension Scheme, 1998
(2C)[ Where a member had exercised his option in Form PS-1 in place of Form PS-2 or vice versa and/or where the member has filled up Form PS-3 and/or PS-4, it shall be presumed that the member had the intention to join the Coal Mines Pension Scheme, 1998 and his membership to the Pension Scheme shall be considered confirmed in such cases.] [Inserted by Notification No. G.S.R. 774(E) dated 22.10.2009 (w.e.f. 31.3.1998)]
