Section 65E in The Coal Mines Provident Fund Scheme
65E. [ Grant of advances in special cases. [Para 65E added and deemed always to have been added vide G.S.R. 14 dated 22.10.70.]
- Where a coal mine has been locked up or closed down for more than fifteen days and its employees are rendered unemployed without any compensation the Central Government on being satisfied that no compensation to the employees is likely to be paid by the employer within a reasonable time may authorise payment to a member who was employed in such coal mine one or more non-recoverable advances from his Provident Fund account not exceeding his own total contributions including interest thereon upto the end of the currency preceding the date of authorisation of such payment.][Provided that in the case of partial closure of a coal mine, where the Central Government is satisfied that it has resulted in genuine hardship to a member who is unemployed or partially employed without receipt of sufficient compensation, it may also, authorise payment to a member of a non-recoverable advance from his Fund-Account of an amount not exceeding 50 percent of his own total contributions including interest thereon standing at his credit in the Fund upto the end of the currency period preceding the date of authorisation of such payment.] [Proviso to para 65E added vide Notification No. R-10013(9)/72-PF I dated 9.9.72.]
