Section 79C(5) in The Employees' Provident Funds Scheme, 1952
(5)[ The terms of office of the trustee shall be five years from the date of election or nomination. An outgoing trustee shall be eligible for re-election or re-nomination. A trustee elected or nominated to fill the casual vacancy shall hold office for the remaining period of the term of the trustees in whose place he is elected or nominated.
