(1)The Central Government may, by notification, constitute, with effect from such date as may be specified therein, a Board of Trustees of the Employees' Provident Fund to be called the Central Board, for the purposes of Chapter III and the provisions of this Code relating to that Chapter, for the administration of the funds vested in it in such manner as may be prescribed by the Central Government, consisting of the following members, namely:-(a)a Chairperson and a Vice-Chairperson to be appointed by the Central Government;(b)not more than five persons appointed by the Central Government from amongst its officials;(c)not more than fifteen persons representing Governments of such States as the Central Government may specify in this behalf, to be appointed by the Central Government;(d)ten persons representing employers of the establishments to which the schemes referred to in sub section (1) of section 15 applies, to be appointed by the Central Government after consultation with such organisations of employers as may be recognised by the Central Government in this behalf;(e)ten persons representing employees in the establishments to which schemes referred to in sub-section (1) of section 15 applies, who shall be appointed by the Central Government after consultation with such organisations of employees as may be recognised by that Government in this behalf; and(f)the Central Provident Fund Commissioner, ex officio.
