Section 16 in The Coal Mines Provident Fund Scheme
16. Presiding at Meeting.
- The Chairman of the Board, [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] shall, [] [The words, brackets and figures save as provided in sub-paragraph (2) and (3) of paragraph 3 omitted vide G.S.R. 492 dated 1.4.66.] preside at every meeting of the Board [‡] [The words 'and Executive Committee' 'and the Committee' 'or the committee as the case may be' 'or of the committee as the case may be to every member of the committee' 'or of the committee as the case may be' deleted by S.R.O. 1360 dated 1.6.56.] at which he is present. If the Chairman is absent at any time, the [trustees] [The words, 'or the members of the committees' omitted by S.R.O. 1360 dated 1.6.56.] present shall elect one of their members to preside over the meeting and the [trustees] [The words, 'or the members of the committees' omitted by S.R.O. 1360 dated 1.6.56.] so elected shall at that meeting exercise all the powers of the Chairman.
