Section 2(kB) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(kB)“Pension Scheme” means the Employees’ Pension Scheme framed under sub-section (I) of section 6A;(ka)“prescribed” means prescribed by rules made under this Act;(kb)“Recovery Officer” means any officer of the Central Government, State Government or the Board of Trustees constituted under section 5A, who may be authorised by the Central Government, by notification in the Official Gazette, to exercise the powers of a Recovery Officer under this Act;
