Section 48 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
48. Powers of the Committee.
- (i) For matters not provided in this Chapter the Committee may exercise powers as may be necessary for the administration of the Fund.(ii)The Committee may also prepare supplementary Regulations and adopt the same with the approval of the Board :Provided that the Committee shall exercise powers and prepare Regulations in accordance with the provision of Provident Fund Act of 1925 or Employees Provident Act, 1952 and the scheme and rules framed thereunder.
