Section 13(2) in The Coal Mines Provident Fund Scheme
(2)[When a question is referred under sub-paragraph (1) for opinion, any trustee may request that the question be considered at a meeting of the Board and thereupon the Chairman, may, and if the request is made by not less than three trustees, shall direct that it be so considered.] [Sub-paragraph (3) omitted by S.R.O. 1360 dated 1.6.56.]
