Section 10A in The Coal Mines Provident Fund Scheme
10A. [ Constitution of Committees. [The new paragraph 10A inserted vide G.S.R. 492 dated 1.4.66.]
(1)The Board may constitute committees consisting of such number of trustees as the Board may consider necessary in each case, to assist it in the discharge of its functions and shall lay down the terms of reference of such committees, the quorum thereof and the venue where such committees should meet.(2)The provisions of paragraph 21 shall mutatis mutandis apply for the payment of fees and allowances to the members of the committees constituted under sub-paragraph (1) for attending meeting thereof.]
