Section 14A(2) in The Employees' Provident Funds Scheme, 1952
(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.
