Section 11(2) in The Employees' Provident Funds Scheme, 1952
(2)The Chairman may, whenever he thinks fit, and shall within fifteen days of the receipt of a requisition in writing from not less than one-third of the members in the case 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).] and not less than three members excluding the Chairman in the case of [a Regional Committee] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).], call a meeting thereof.
