Section 16(1) in The Employees' Provident Funds Scheme, 1952
(1)The minutes of a meeting of the [Central Board] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).] [or the Executive Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] or a Regional Committee showing inter alia the names of the trustees or members of the [Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present thereat shall be circulated to all trustees or members of the [Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] present in India not later than one month from the date of the meeting. The minutes shall thereafter be recorded in minute book as a permanent record:Provided that if another meeting is held within a period of one month and ten days, the minutes shall be circulated so as to reach the trustees or members at least ten days before such meeting.
