Section 25A(1) in The Coal Mines Provident Fund Scheme
(1)[ Every employee in a coal mine to which this Scheme applies other than an excluded employee shall be required to join the Fund and become a member immediately after the end of the month following any month [(or quarter as the case may be)] in which he completes the days of attendance -(i)in the period beginning with [(December, 1961)] ['December 1962' for Assam, Talcher and Rewa & Korea vide G.SR. 161, 162 & 163 and 49 respectively dated 19.1.68.] and ending with December, 1967, for not less than 105 days, if he is an underground employee and 130 days, if he is a surface employee, and(ii)after December, 1967, [(but before January, 1970)] [( ) added vide S.O. 54 dated 2.1.70.] for not less than 95 days, if he is an underground employee and 120 days, if he is a surface employee in a coal mine during a period of six months;(iii)[ after December, 1969, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee in a quarter ;] [Clause (iii) added vide S.O. 54 dated 2.1.70.](iv)[ after December, 1978, for not less than 48 days, if he is an underground employee and 60 days, if he is a surface employee from the date he is employed in a coal mine] [Clause (iv) of paragraph 25A inserted vide G.S.R. 463 dated 24.3.79.];(v)[ after March, 1989, for not less than 30 days from the date he is employed in a coal mine.] [Clause (v) of paragraph 25A inserted vide G.S.R. No. 258 dated 8.4.89.]
