Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act] Union of India - Subsection Section 5A(1)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952 (a)a Chairman and a Vice-Chairman] to be appointed by the Central Government;(aa)the Central Provident Fund Commissioner, ex officio];