Section 4 in The Employees' Provident Funds Scheme, 1952
4. Regional Committee.
(1)Until such time as a State Board is constituted for a State, the [Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] may, by notification in the Official Gazette, set up a Regional Committee for the State, which will function under the control of the Central Board. The Regional Committee shall consist of the following persons, namely:-(a)a Chairman appointed by the [Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).];(b)two persons appointed by the [Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] on the recommendation of the State Government;(c)[two persons] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] representing employers in the [industries or other establishments] [Substituted by G.S.R. 1363, dated 26.4.1957.] to which this Scheme applies in the State [appointed by the Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] in consultation with such organisations of employers in the State as may be recognised for the purpose by the Central Government;(d)[two persons] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] representing employees in the [industries or other establishments] [Substituted by G.S.R. 1363, dated 26.4.1957.] to which this Scheme applies in the State [appointed by the Chairman of the Central Board] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] in consultation with such organisations of employees in the State as may be recognised for the purpose by the Central Government; [and [Inserted by S.R.O. 502, dated 14.3.1953.](e)the non-official members of the Central Board ordinarily resident in the State:][Provided that where the Chairman of the Central Board considers it expedient so to do, he may appoint up to [five] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).][additional representatives of the employers or, as the case may be, the employees.] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).](2)[ A Regional Committee shall advise the Central Board-(i)on such matters as the Central Board may refer to it from time to time;(ii)generally on all matters connected with the administration of the Scheme in the State and, in particular, on-(a)progress of recovery of provident fund contributions and other charges,(b)expeditious disposal of prosecutions,(c)speedy settlement of claims,(d)annual rendering of accounts to members of the fund, and(e)speedy sanction of advances.](3)As soon as a State Board is constituted for any State, the Regional Committee constituted for that State under this paragraph shall stand dissolved.
