Section 65G(1) in The Coal Mines Provident Fund Scheme
(1)The Commissioner or where so authorised by the Commissioner any other officer subordinate to him, may on an application from a member in such form and supported by such documents as the Commissioner may prescribe, sanction from the amount standing to the credit of the member in the Fund, a non-recoverable advance of an amount not exceeding three months' pay in respect of a monthly paid employee and twelve weeks' wages in respect of a weekly-paid employee for the purpose of meeting the expenses in connection with the post-matriculation education of his children ;Provided that the amount of advance shall not be more than 50 % of the member's own total contributions including interest thereon standing to his credit on the date of authorisation of such advance;Provided further that for arriving at the quantum of advance the pay or wages drawn in the month or week preceding the month or week in which the application for advance is received from the monthly rated or weekly rated employee, as the case may be, shall be taken as the basis and the' actual amount shall be calculated by multiplying the same by three or twelve in cases of monthly-paid or weekly-paid employees respectively.
