Section 61(4) in The Coal Mines Provident Fund Scheme
(4)[ Interest shall not be credited to the account of a member if he informs in writing to the Commissioner, or, where so authorised by the Commissioner, to any officer subordinate to him, that he does not wish to receive it If, however, the member subsequently asks for interest, it shall be credited to his account with effect from the first day of the period of currency, in which he makes a request therefor.] [Sub-para (4) added vide G.S.R. 1577 dated 5.10.66.]
