Section 19 in The Employees' Provident Funds Scheme, 1952
19. [ Central Provident Fund Commissioner and Financial Adviser and Chief Accounts Officer. [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
- The Central Provident Fund Commissioner and the Financial Adviser and Chief Accounts Officer shall not undertake any work unconnected with their office without the previous sanction of the Central Government.]
