Section 65C(9) in The Coal Mines Provident Fund Scheme
(9)The terms of the policy which is financed from the Fund shaH not be altered nor shall the policy be exchanged for another policy without the prior sanction of the Commissioner or such other officer subordinate to him as may he authorised by him in this regard and a member desirous of altering the terms of his policy financed from the Fund or exchanging the same for a new policy, shall furnish to the Commissioner or such other officer, subordinate to him, as may be authorised by him in this behalf, the details of the intended alteration or of the new policy, as the case may be, in such form as the Commissioner may specify.
