Section 33 in The Coal Mines Provident Fund Scheme
33. Mode of Payment of Contribution [in respect of any period of currency commencing prior to the 1st of April, 1953] [Inserted vide S.R.O. 3306 dated 22.10.1954.] - Affixing of Stamps.
(1)Every contribution payable under this Scheme [in respect of any period of currency commencing prior to the 1st of April, 1953] [Inserted vide S.R.O. 3306 dated 22.10.1954.] shall, except as otherwise provided herein, be paid by affixing stamp in the space provided therefor in the Contribution Card maintained for each member in Form 'D' or 'E' annexed hereto.(2)An employer who is liable to pay contribution in respect of [such period of currency for] [Inserted vide S.R.O. 3306 dated the 22.10.1954.] any member employed by him, shall pay the contributions in the following manner ;-The employer shall before paying the member the wages in respect of any part of the period for which contributions are payable, affix to the card of the member a stamp or stamps in payment of the contributions due in respect of that period ;Provided that it shall be the duty of the employer in any case-(a)before the termination of the employment, except where the employment is terminated by the member without any notice or intimation to the employer in which case the employer shall pay contributions within fourteen days of the termination of the employment,(b)within six days after the expiration of the period of currency of the card,(c)if the wages have become due but have not been paid, within forty eight hours after receiving a request in that behalf from the member, to affix to the card of the member a stamp or stamps in respect of the period, ending at the date of such termination, expiration or request.(3)In respect of [any currency period commencing before the 1st April, 1953 or part thereof] [The words 'the period' substituted by S.R.O. 3306 dated 22.10.1954.] during which the contribution card of the member has not been received by an employer from the last employer or the Commissioner, the employer shall prepare an emergency card in Form F annexed hereto and shall pay any contribution payable in respect of the member by affixing a stamp or stamps to such a card.[Provided that the Commissioner may direct that any payment under this paragraph shall be made in one or the other modes specified in clauses (i) to (iv) of sub-paragraph (3) of paragraph 33A of this Scheme.] [Proviso inserted vide S.R.O. 1398 dated 6.6.1956.]For J&K see Paragraph 5 of Appendix-IV.
