Section 79C(8) in The Employees' Provident Funds Scheme, 1952
(8)The procedure for election or nomination of trustees, the quorum at the meeting of the Board, records to be kept of the transaction of business and all other matters not specifically provided for in the Scheme shall be regulated as per the provisions of the approved provident fund rules of the establishment and the guidelines for functioning of the Board of Trustees of the exempted establishments which the Commissioner may specify from time to time.
