Section 24(3) in The Employees' Provident Funds Scheme, 1952
(3)[ A Commissioner may delegate from time to time the administrative and financial powers delegated to him by the Central Board to any officer under his control or superintendence to the extent considered suitable by him for the administration of the Scheme. A statement of such delegation shall be placed before the next meeting of the Central Board for information.] [Substituted by G.S.R. 147, dated 29.1.1960 (w.e.f. 6.2.1960).]
