Section 22 in The Employees' Provident Funds Scheme, 1952
22. Secretary of the Central Board or a Regional Committee.
- [(1) The Central Provident Fund Commissioner shall be the Secretary of the Central Board and of the Executive Committee. The Regional Provident Fund Commissioner-in-charge of the Region shall be the Secretary of the Regional Committee of the State/ Union Territory within his jurisdiction.] [Substituted by G.S.R. 521, dated 16.8.1991 (w.e.f. 1.9.1991).](2)[ The Secretary to the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][a Regional Committee shall, in consultation with the Chairman, convene meetings of the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be, keep a record of its minutes and shall take the necessary steps for carrying out the decisions of the Central Board or [the Executive Committee or] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][the Regional Committee, as the case may be.] [Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).][Substituted by G.S.R. 1845, dated 28.11.1963 (w.e.f. 30.11.1963).]
