Section 5(1) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(1)The Central Government may, by notification in the Official Gazette, frame a Scheme to be called the Employees’ Provident Fund Scheme for the establishment of provident funds under this Act for employees or for any class of employees and specify the establishments or class of establishments to which the said Scheme shall apply and there shall be established, as soon as may be after the framing of the Scheme, a Fund in accordance with the provisions of this Act and the Scheme.(IA)The Fund shall vest in, and be administered by, the Central Board constituted under section 5A.(IB)Subject to the provisions of this Act, a scheme framed under sub-section (I) may provide for all or any of the matters specified in Schedule II.
