Section 22(2) in The Employees' Provident Funds Scheme, 1952
(2)[ The Secretary to the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][a Regional Committee shall, in consultation with the Chairman, convene meetings of the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be, keep a record of its minutes and shall take the necessary steps for carrying out the decisions of the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be.] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
