(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 1 [employees] and specify the coal mines to which the said scheme shall apply. 2 [(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.Open in Lexace · Ask the AI about this section
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