Section 4 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
4. Administration of Fund, Account and Audit.
- (i) The Fund shall be held by the Corporation and shall be administered by a Committee comprising of (1) the Managing Director, (2) one Director nominated by the Board of Directors and (3) the Secretary, together with two representatives of the employees to be nominated by the Managing Director.(ii)All moneys belonging to the fund shall be deposited in the State Bank of India or in any other Scheduled Bank or Co-operative Bank or invested in the securities of the Central or State Government, as may be decided by the Committee in the name of 'The Rajasthan State Warehousing Corporation Employee's Provident Fund' to be operated upon by not less than 2 members as ma be nominated by the Committee.(iii)[ The accounts of the fund shall be audited every year by a Chartered Accountant appointed by the Corporation for the purpose.] [Substituted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.](iv)[ The accounts of the fund shall be maintained by the Accounts Section but all proposals shall be routed through the Secretary of the Corporation.] [Inserted by Notification No. RSWC/Admn./RSWC (EPF) Regulations, 1962/F. 42 (III)/97-98/23089, dated 20-12-2000, Published in Rajasthan Gazette, Part VII, dated 21-12-2000, page 195.]
