Section 63(4) in The Coal Mines Provident Fund Scheme
(4)All sums forfeited to the Fund under sub-paragraph (1) and (2) shall be credited to the "Reserve Account" of the Fund.] [Sub-paragraph (2A) inserted vide Government of India, Ministry of Labour notification no. PF 2(102)/56 dated 30.7.56, and the proviso 'provided further that before the withdrawal is allowed (i) the full amount of the employer's contribution and interest thereon shall be forfeited to the Fund if the period of membership is less than 10 years or (ii) half the amount of the employer's contribution and interest thereon shall be forfeited to the Fund, if the period of membership is 10 years or more but less than 25 years' omitted.]
