Section 14A in The Employees' Provident Funds Scheme, 1952
14A. [ Nomination of a substitute during the absence of a trustee/ member of the Central Board/ Regional Committee. [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).]
(1)If a trustee or a member is unable to attend any meeting of the [Central Board][or the Regional Committee, as the case may be, he may, by a written instrument, signed by him, addressed to the Chairman of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, as the case may be, and explaining the reasons for his inability to attend the meeting, appoint any representative of the organisation, which he represents on the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, as his substitute for attending that meeting of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee in his place:Provided that no such appointment shall be valid unless-(i)such appointment has been approved by the Chairman of the [Central Board][or the Regional Committee as the case may be; and [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).](ii)the instrument making such appointment has been received by the Chairman of the [Central Board][or the Regional Committee, as the case may be [* * *] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).] [before the date fixed for the meeting. [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).](2)A substitute validly appointed under sub-paragraph (1) shall have all the rights and powers of a trustee or a member, in relation to the meeting of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, in respect of which he is appointed and shall receive allowances, and be under obligations as if he were a trustee or a member appointed under the Act and the scheme respectively.(3)A trustee or a member appointing a substitute for attending any meeting of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, as the case may be, shall, notwithstanding anything contained in this paragraph, continue to be liable for the misappropriation or misapplication of the fund by the substitute and shall also be liable for any act of misfeasance or nonfeasance committed in relation to the fund by the substitute appointed by him.] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).]
