Section 4(2) in The Employees' Provident Funds Scheme, 1952
(2)[ A Regional Committee shall advise the Central Board-(i)on such matters as the Central Board may refer to it from time to time;(ii)generally on all matters connected with the administration of the Scheme in the State and, in particular, on-(a)progress of recovery of provident fund contributions and other charges,(b)expeditious disposal of prosecutions,(c)speedy settlement of claims,(d)annual rendering of accounts to members of the fund, and(e)speedy sanction of advances.]
