Section 13 in The Coal Mines Provident Fund Scheme
13. Disposal of Business
(1)Every question which is to be considered by the Board shall be considered either at its meeting or, if the Chairman so directs, by sending the neCessary papers to all the trustees· for their opinion ;Provided that the paper need not be sent to a trustee who is absent from India at that time.(2)[When a question is referred under sub-paragraph (1) for opinion, any trustee may request that the question be considered at a meeting of the Board and thereupon the Chairman, may, and if the request is made by not less than three trustees, shall direct that it be so considered.] [Sub-paragraph (3) omitted by S.R.O. 1360 dated 1.6.56.]
