Section 9 in The Employees' Provident Funds Scheme, 1952
9. [ Removal from trusteeship or membership of a Regional Committee. [Substituted by G.S.R. 1488, dated 1.9.1971.]
- [The Central Government may remove from office any trustee of the Central Board or the Chairman, Central Board, may remove from office any member of a Regional Committee,-(i)if, in the opinion of the Central Government or the Chairman, Central Board, such trustee or member has ceased to represent the interest which he purports to represent on the Board or Committee, as the case may be; or](ii)[ if he as an employer in relation to an exempted establishment or an establishment to which the Scheme applies has defaulted in the payment of any dues to the Board or the Fund recoverable from him under the Act or the Scheme, as the case may be: [Substituted by G.S.R. 1488, dated 1.9.1971.]Provided that no such trustee or member shall be removed from office unless a reasonable opportunity is given to such trustee or member and the body whom he represents, of making any representation against the proposed action.]
