Section 4(2) in The Coal Mines Provident Fund Scheme
(2)The trustee referred to in [clause (a), (c) and (d) of sub-section (1) of section 3 A of the Act] [The words, brackets, figures and letters 'clauses (a) and (b) of sub-paragraph (1) of paragraph 3' substituted vide G.S.R. 492, dated 1.4.66.] shall hold office during the pleasure of the Central Government.
