22. Valuation and review of the pension fund . - (1) The Commissioner shall be responsible for valuation of the pension fund every third year by an actuary to be appointed by the Board. The recommendations of the actuary shall be placed by the Commissioner before the Board.
(2)The Commissioner may initiate action for enhancement and revision of the amount of family pension admissible under the Coal Mines Family Pension Scheme, 1971 and after approval of the Board, may recommend to the Central Government for amendment in the provisions of this scheme.(3)At any time, when the pension fund so permits, the Board on the recommendation of an actuary may recommend to the Central Government and with its approval may amend the rates of contribution payable under the Scheme or the scale of any benefits admissible or the period for which such benefit may be allowed.
