Coal mines pension (amendment) scheme, 2023
[17th
february, 2023]
In exercise of the powers
conferred by section 3e read with section 7 of the coal mines provident fund
and miscellaneous provisions act, 1948 (46 of 1948), the central government
hereby makes the following scheme further to amend the coal mines pension
scheme, 1998, namely:
Scheme - 1. Short title and commencement.
(1)
This scheme may be called the coal mines
pension (amendment) scheme, 2023.
(2)
It shall come into force on the date of its
publication in the official gazette.
Scheme - 2.
in the coal mines pension scheme, 1998 (hereinafter referred to as the said
scheme), in paragraph 2,-
(i)
For sub-paragraph (m), the following
sub-paragraph shall be substituted, namely:
‘(m)
“pensionable age” means the age of sixty years;’
(ii)
For sub-paragraph (u), the following
sub-paragraph shall be substituted, namely:
‘(u)
“superannuation” in relation to an employee who is a member of the pension
scheme means the attainment of sixty years of age by the said employee on which
employment is vacated;’
Scheme - 3. In the said scheme, in paragraph 5,
(i)
After sub-paragraph (1), the following
sub-paragraph shall be inserted, namely:-
“(1a)
the nomination regarding spouse and family particulars given under the provident
fund scheme and the pension scheme shall be the same for the purpose of this
paragraph.”;
(ii)
In sub-paragraph (3), for the expression
“wife/husband”, the word “spouse” shall be substituted.
Scheme - 4. In the said scheme, in paragraph 8,-
(i)
In sub-paragraph (1), for the words, figures
and letters “on or before the 30th day of” the following words shall be
substituted, namely:-
“within fifteen days of the
close of”;
(ii)
For sub-paragraph (2), the following
sub-paragraph shall be substituted, namely:-
“(2)
with effect from the 1st october, 2017, every employer shall be responsible for
payment of seven per cent. Of the payable basic and variable dearness allowance
of the employee to be transferred to the fund as employer share in terms of
clause (g) of paragraph 3 of this scheme.”
Scheme - 5.
In the said scheme, in
paragraph 9, in sub-paragraph (2), for the words, brackets, letters and figure
"clauses (b), (c), (d), (e) and (f) of paragraph 3", the words,
brackets, letters and figure "clauses (e), (f) and (g) of paragraph
3" shall be substituted.
Scheme - 6.
In the said scheme, in
paragraph 10, for sub-paragraph (3), the following sub-paragraph shall be
substituted, namely:-
“(3)
where an employee having completed ten years of pensionable service and would
be attaining the age of fifty years, the amount of monthly pension payable to
such employee shall be determined on the basis specified in schedule-2.”
Scheme - 7. In the said scheme, for paragraph 15, the following paragraph shall be substituted, namely.
"15. Amount of pension. - an employee entitled for
pension under the provisions of the pension scheme may make an application for
pension in form 'new sahaj', and shall draw the admissible amount of
pension." 8. In the said scheme, paragraph 16 shall be omitted.
Scheme - 9. In the said scheme, for paragraph 17, the following paragraph shall be substituted, namely.
“17.
Payment of outstanding benefits. - where an employee dies in service or after
attaining the age of sixty years and certain amounts accrued under the
provisions of the scheme have not been paid, such amounts shall be paid in
equal share to the surviving spouse or in case there is no spouse, to the
surviving children in equal share, or where there is no spouse and children, to
the nominee.”
Scheme - 10. In the said scheme, in paragraph 19,
(i)
For sub-paragraph (1), the following
sub-paragraph shall be substituted, namely:
“(1)
the commissioner shall place before the board each year a budget showing
separately probable receipts and expenditure which is expected to be incurred
therefrom during the year commencing on the first day of april of that year and
the budget as approved by the board shall be submitted for sanction to the
central government within a period of one month of its being placed before the
board.”
(ii)
In sub-paragraph (3), the words “and the
approval of central government shall also be obtained for the same before the
expiration of the financial year” shall be omitted.
Scheme - 11. In the said scheme, for form ps-6, the following form shall be substituted, namely:
“form
‘new sahaj
(see
paragraph 15)
Claim
form for provident fund refund and pension
(for
all kinds of provident fund and pension claims)
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Sl.
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Personal information
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Please
affix passport size color photograph of member or claimant. Photograph must be countersigned/attested by authorized officer
of colliery management.
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No.
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1.
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Name of member
(in block
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Letter)
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2.
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Father's/husband's name
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3.
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Cmpf a/c no.
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4.
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Pis no./employee no.
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5.
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Coal social security
no.
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6.
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Aadhaar no.
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7.
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Pan no.
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Please affix
passport size color
Photograph of member jointly with spouse.
Countersigned/attested
by authorized officer of colliery management.
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8.
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Email id
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9.
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Contact/mobile no.
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10.
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Date of birth
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11.
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Date of appointment
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12.
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Date of cessation
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13.
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Date of death (where applicable)
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14.
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Name of spouse/claimant
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15.
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Aadhaar no. Of spouse/claimant
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16.
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Pan no. Of spouse/claimant
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17.
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Relationship with member
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Scheme - 18. Details of service:
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Name of unit
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Registration no.
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From (date)
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To (date)
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Remarks
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(please enclose separate sheet)
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Scheme - 19. Total reckonable service .
1.
Upto 3/89___________
2.
From 3/90 to_____ =_____
Scheme - 20. Average notional salary of last ten months .
(please enclose separate
sheet) __________
Scheme - 21. Details of family (for provident fund refund and pension):
To be filled after death of
member
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Sl no.
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Name of family
members
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Relationship
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Age at the time of member's death
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Marital status
(at the time
of member's death
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Remarks
(parents
dependency & husband of married daughter alive or not to be shown)
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1.
Please enclose
ref-5 (schedule "c") in death cases (wherever it is applicable).
2.
Please enclose
ref-6 (wherever it is applicable).
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Scheme - 22. Address for correspondence.
(as per colliery records)
Scheme - 23. Bank particulars.
1.
Name of account
holder__________________________________
2.
Name of bank branch ____________________________________
3.
Sb a/c no. ______________________________________________
4.
Ifsc no.
________________________________________________
5.
Mode of operation
____________________________________ (f&s mode for employee/single mode for
other than employee)
Scheme - 24.
Certified that above
particulars furnished by me is correct and nothing wrong information has been
provided by me. I declare that i have not remarried after death of member (in
case of widow pension)
Scheme - 25.
Certified that the
particulars of the employee and that of his/her family are correct and in
accordance with the service records maintained by the colliery management.
Further above particulars have also verified by me and found correct.
[f.
No.20011/5/2017-cmpf-part(1)]
Santosh, dy. Director
general