Section 25 in The Employees' Provident Funds Scheme, 1952
25. Powers of the Central Government until the Central Board is constituted.
- Until the Central Board is constituted, the Central Government shall administer the Fund and may exercise any of the powers and discharge any of the functions of the Board:Provided that on the constitution of the Central Board, the Central Government shall transfer amounts standing to the credit of the Fund to the Central Board.Chapter-IV [MEMBERSHIP OF THE FUND] [Substituted by G.S.R. 584, dated 11.5.1959.]
