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Union of India - Section

Section 15 in The Employees' Provident Funds Scheme, 1952

15. Disposal of business.

- Every question considered at a meeting of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] [or the Executive Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] or a Regional Committee shall be decided by a majority of the votes of trustees or [members of the Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present and voting. In the event of an equality of votes the Chairman shall exercise a casting vote:Provided that the Chairman may, if he thinks fit, direct that any question shall be decided by the circulation of necessary papers to trustees or [members of the Executive Committee or a Regional Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present in India and by securing their opinions in writing. Any such question shall be decided in accordance with the opinion of the majority of trustees or members received within the time-limit allowed and if the opinions are equally divided, the opinion of the Chairman shall prevail:Provided further that any trustee or member of [the Executive Committee, or] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] a Regional Committee may request that the question referred to trustees or, [members of the Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).], as the case may be, for written opinion be considered at a meeting of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).],[or the Executive Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] or a Regional Committee and thereupon the Chairman may, and if the request is made by not less than three trustees or [members of the Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).], shall direct that it shall be so considered.