Section 8A(1) in The Coal Mines Provident Fund Scheme
(1)If a Trustee is unable to attend any meeting of the Board, he may by a written instrument, signed by him, addressed to the Chairman of the Board and explaining the reasons for his inability to attend the meeting, appoint any representative of the organisation which he represents on the Board as his substitute for attending that meeting of the Board in his place and stead :Provided that no such appointment shall be valid unless -(i)such appointment has been approved by the Chairman of the Board, and(ii)the instrument making such appointment has been received by the Chairman of the Board atleast [seven days] before the date fixed for the meeting.
