Section 5(2) in The Employees' Provident Funds Scheme, 1952
(2)The term of office of the Chairman and every member of the Executive Committee referred to in clauses (b), (c), (d) and (e) of sub-section (2) of section 5-AA shall be two years and six months commencing on and from the date on which their appointment is notified in the Official Gazette.(2-A) The term of office of the Chairman and every member of a Regional Committee referred to in clauses (b), (c), (d) and (e) of sub-paragraph (1) of paragraph 4 shall be three years commencing on and from the date on which their appointment is notified in the Official Gazette.(2-B) Notwithstanding anything contained in sub-paragraphs (1), (2) and (2-A) every trustee or member shall continue to hold office until the appointment of his successor is notified in the Official Gazette:Provided that a member of the Executive Committee shall cease to hold office when he ceases to be a member of the Central Board.] [Substituted by G.S.R. 297, dated 11.2.1963.]
