Section 5 in The Employees' Provident Funds Scheme, 1952
5. [ Terms of office. [Substituted by G.S.R. 1298, dated 27.9.1972.]
- [(1) The term of office of the Chairman, Vice-Chairman and every trustee of the Central Board referred to in clauses (b), (c), (d) and (e) of sub-section (1) of section 5-A of the Act shall be five years commencing on and from the date on which their appointment is notified in the Official Gazette.(2)The term of office of the Chairman and every member of the Executive Committee referred to in clauses (b), (c), (d) and (e) of sub-section (2) of section 5-AA shall be two years and six months commencing on and from the date on which their appointment is notified in the Official Gazette.(2-A) The term of office of the Chairman and every member of a Regional Committee referred to in clauses (b), (c), (d) and (e) of sub-paragraph (1) of paragraph 4 shall be three years commencing on and from the date on which their appointment is notified in the Official Gazette.(2-B) Notwithstanding anything contained in sub-paragraphs (1), (2) and (2-A) every trustee or member shall continue to hold office until the appointment of his successor is notified in the Official Gazette:Provided that a member of the Executive Committee shall cease to hold office when he ceases to be a member of the Central Board.] [Substituted by G.S.R. 297, dated 11.2.1963.](3)[ A trustee or a member referred to in [sub-paragraphs (1), (2) and (2-A)] [Substituted by G.S.R. 1298, dated 27.9.1972.][appointed to fill a casual vacancy shall hold office for the remaining period of the term of office of the trustee or member in whose place he is appointed and shall continue to hold office on the expiry of the term of office until the appointment of his successor is notified in the Official Gazette.] [Substituted by G.S.R. 1298, dated 27.9.1972.](4)[ An outgoing Trustee or Member shall be eligible for re-appointment as member of the Central Board or the Regional Committee, as the case may be, for a maximum of not more than two terms:Provided that the limitation mentioned above shall not apply to an official trustee or member:Provided further that a non-official member who has already completed two or more terms of the Central Board or the Regional Committee, as the case maybe, may continue his present term subject to the provisions of the Scheme.] [Substituted by Notification No. G.S.R. 67(E), dated 24.1.2017 (w.e.f. 2.9.1952).]
