Section 33(3) in The Coal Mines Provident Fund Scheme
(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.
