Section 8A(2) in The Coal Mines Provident Fund Scheme
(2)A substitute validly appointed under sub-paragraph (1) shall have all the rights and powers of a Trustee in relation to the meeting of the Board in respect of which he is appointed and shall receive fees and allowances enjoy immunities and be under obligations as if he were a Trustee appointed [under section 3-A of the Act.] [The words and figure 'under paragraph 3' substituted vide G.S.R. 492 dated 1.4.66.]
