Section 28 in The Coal Mines Provident Fund Scheme
28. [ Payment of Contribution [Paragraph 28, 29 and 30 substituted vide G.S.R. 492 dated 1.4.1966.]
- The employer shall, in the first instance, pay both the contributions payable by himself (in this Scheme referred to as the employer's contribution) and also on behalf of the members employed by him directly or by through a contractor the contribution payable by such members (in this scheme referred to as the member's contribution) irrespective of whether he or the contractor has recovered the member's contribution from their wages or whether the contractor has made the payment to the employer under paragraph 30 or not.
