Section 33(2) in The Coal Mines Provident Fund Scheme
(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.
