The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

[Act No. 46 of 1948]

[3rd September, 1948.]

Contents
Title	Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948
Sections	Particulars
1.	Short title and extent
2.	Interpretation
3.	Coal Mines Provident Fund Scheme
3A.	Constitution of Board of Trustees
3B.	Board of Trustee to be a body corporate
3C.	Appointment of officers
3D.	Transfer of accounts
3E.	Coal Mines Pension Scheme
3F.	Special grant by Central Government
3G.	Coal Mines Deposit-linked Insurance Scheme
4.	Fund to be recognised under Act 43 of 1961
5.	Coal Mines Bonus Schemes
6.	Retrospective operation of a scheme
7.	Modification of a scheme
7A.	Schemes to be laid before Parliament
7B.	Determination of moneys due from employers
8.	Protection against attachment
9.	Penalty
10.	Inspectors
10A.	Mode of recovery of money due from an employer
10B.	Determination of employer in certain cases
10C.	Delegation of powers
10D.	Payment of contribution by employers and recovery thereof from members
10E.	Recovery of monies by employers and contractors
10F.	Power to recover damages
11.	Priority of payment of contributions and bonus over other debts
11A.	Protection for acts done in good faith
11B.	Power to remove difficulties
11C.	Power to exempt
11D.	Act to have effect notwithstanding anything contained in Act 31 of 1956
12.	Repeal of Ordinance 7 of 1948
The Schedules
First schedule	Matters to be Provided for in The Coal Mines Porovident Fund Scheme
Second Schedule	Matters to be Provided for in The Coal Mines Family Pension Scheme
Third Schedule	Matters to be Provided for in The Coal Mines Deposit-Linked Insurance Scheme
Fourth Schedule	Matters to be Provided for in The Coal Mines Bonus Scheme