Section 30 in The Employees' Provident Funds Scheme, 1952
30. In case, there are more than one unit/ establishment participating in the common Provident Fund Trust which has been granted exemption, all the trustees shall be jointly and separately liable/ responsible for any default committed by any of the trustees/ employer of any of the participating units and the RPFC shall take suitable legal action against all the trustees of the common Provident Fund Trust.
