Section 66(1) in The Coal Mines Provident Fund Scheme
(1)When the amount standing to the credIt of a member, or the balance thereof after any deduction under paragraph 63 or 65 becomes payable, it shall be the duty of the Commissioner to make prompt payment as provided in this Scheme [ ] [The words 'He shall close the account of the member and give notice in writing to the person to whom the amount is payable, specifying the amount and tendering payment thereof,' omitted vide G.S.R. 843 dated 19.5.64.].
