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[Cites 0, Cited by 0] [Section 65A(9)] [Section 65A] [Entire Act]

Union of India - Subsection

Section 65A(9)(a) in The Coal Mines Provident Fund Scheme

(a)If the advance granted under this paragraph exceeds the amount actually spent for the purpose for which it was sanctioned, the excess amount shall be refunded by the member to the Fund in one lumpsum within thirty days of the finalisation of the purchase, or the completion of the construction of, or necessary additions, alterations or improvements to a dwelling house, as the case may be. The amount so refunded shall be credited to the employer's share of contributions in the member's account in the Fund to the extent of advance granted out of the said share and the balance, if any, shall be credited to the member's share of contributions in his account.