Section 4(3) in The Coal Mines Provident Fund Scheme
(3)[ An outgoing trustee shall be eligible for [(reappointment.)] [Original sub-paragraphs (3) and (4) omitted and sub-para(5) renumbered as (3) by S.R.O. 1360 dated 1.6.56.]]*** The words "or member of the Committee" "or re-election as the case may be" "or member" "or the Committee" "or membership as the case may be" were omitted by S.R.O. 1360 dated 1.6.56.
