Section 65A(6) in The Coal Mines Provident Fund Scheme
(6)Any Consumers' Co-operative Society or Co-operative Credit Society to which an amount is remitted under this paragraph shall intimate to the Commissioner-(i)such particulars of the shares allotted to the members on whose behalf advances are made from the Fund as may be called for by the Commissioner ;(ii)such details of sale, transfer and other transactions pertaining to the shares allotted to the members out of advances from the Fund taking place subsequent to their initial allotment to the members of the Fund as may be called by the Commissioner.
