Section 5(3) in The Employees' Provident Funds Scheme, 1952
(3)[ A trustee or a member referred to in [sub-paragraphs (1), (2) and (2-A)] [Substituted by G.S.R. 1298, dated 27.9.1972.][appointed to fill a casual vacancy shall hold office for the remaining period of the term of office of the trustee or member in whose place he is appointed and shall continue to hold office on the expiry of the term of office until the appointment of his successor is notified in the Official Gazette.] [Substituted by G.S.R. 1298, dated 27.9.1972.]
