Section 24 in The Employees' Provident Funds Scheme, 1952
24. [ Administrative and financial powers of a Commissioner. [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).]
(1)A Commissioner may, without reference to the [Central Board][, sanction expenditure on contingencies, supplies and services and purchase of articles required for administering the fund subject to financial provision in the budget and subject to the limits up to which a Commissioner may be authorised to sanction expenditure on any single item from time to time by the Central Board [* * *] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).].(2)[ A Commissioner may also exercise such administrative and financial powers other than those specified in sub-paragraph (1) above, as may be delegated to him from time to time by the Central Board [* * *] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).].(3)[ A Commissioner may delegate from time to time the administrative and financial powers delegated to him by the Central Board to any officer under his control or superintendence to the extent considered suitable by him for the administration of the Scheme. A statement of such delegation shall be placed before the next meeting of the Central Board for information.] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).]
