Section 12 in The Employees' Provident Funds Scheme, 1952
12. Notice of meeting and list of business.
- Notice of not less than 15 days from the date of posting, containing the date, time and place of every ordinary meeting together with a list of business to be conducted at the meeting, shall be despatched by registered post or by special messenger to each Trustee or a member of [the Executive Committee or] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] the Regional Committee, as the case may be, present in India:Provided that when the Chairman calls a meeting for considering any matter which in his opinion is urgent, a notice giving such reasonable time as he may consider necessary, shall be deemed sufficient.
