Section 42(2) in The Coal Mines Provident Fund Scheme
(2)In the case of a member who starts making voluntary contribution at any time of a currency period commencing before the 1st of July, 1964, his contribution card in Form 0 (Revised) or E (Revised) as the case may be, relating to that part of the currency period in which the member had not made any voluntary contribution and his contribution card in Form O(V) or E(V) as the case may be, for that part of the currency, period in which the member had made the voluntary contribution, shall be linked together by carrying forward the contribution in the former to the latter. Such linked-up cards shall be regarded as contribution cards in Forms D (V) or B(V), as the case may be, for submission under sub-para graph (1).
