The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
3. Coal Mines Provident Fund Scheme.-
(1) The Central Government may, by notification in the Official Gazette, frame a scheme to be called the Coal Mines Provident Fund Scheme a for the establishment of a provident fund for 2[employees] and specify the coal mines to which the said scheme shall apply.
3[(1A) The Fund shall vest in, and be administered by, the Board constituted under section 3A.]
(2) Any scheme framed under the provisions of sub-section (1) may provide for all or any of the matters specified in the First Schedule.
1. Ins. by Act 23 of 1996, s. 3 (w.e.f. 31-3-1998).
2. Subs. by Act 80 of 1950, s. 4, for "employees in coal mines".
3. Ins. by Act 45 of 1965, s. 3 (w.e.f. 1-4-1966).
