Section 65A(7A) in The Coal Mines Provident Fund Scheme
(7A)[ A further advance equivalent to the amount of difference between the amount of advance admissible to a member on 9th June, 1984 and prior to that date, may be granted to such member who had drawn advance under this paragraph, as it stood before 9.6.1984. at any time during six years immediately preceding the aforementioned date, if, -(i)he had availed of the earlier advance for the purchase of a dwelling site and proposes to construct a dwelling house on the land so purchased; or(ii)he had availed of the earlier advance for making initial payment towards allotment/purchase of a house/flat from any agency as referred to in clause(a) of sub-paragraph (I), and proposes to avail of an advance for completing the transaction to get the sole ownership of the house/flat so purchased or allotted; or(iii)he had availed of the earlier advance for construction of a house but could not complete the construction in time due to lack of funds.]
