Section 24(2) in The Employees' Provident Funds Scheme, 1952
(2)[ A Commissioner may also exercise such administrative and financial powers other than those specified in sub-paragraph (1) above, as may be delegated to him from time to time by the Central Board [* * *] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).].
