Section 16 in The Employees' Provident Funds Scheme, 1952
16. Minutes of meetings.
(1)The minutes of a meeting of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] [or the Executive Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] or a Regional Committee showing inter alia the names of the trustees or members of the [Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present thereat shall be circulated to all trustees or members of the [Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present in India not later than one month from the date of the meeting. The minutes shall thereafter be recorded in minute book as a permanent record:Provided that if another meeting is held within a period of one month and ten days, the minutes shall be circulated so as to reach the trustees or members at least ten days before such meeting.(2)The records of the minutes of each meeting shall be signed by the Chairman after confirmation with such modifications, if any, as may be considered necessary at the next meeting.
