Section 24 in The Coal Mines Provident Fund Scheme
24. [ Opening of Regional and Other Offices. [Paragraph 24 substituted vide G.S.R. 492 dated 1.4.66.]
- The Board may, with the approval of the Central Government, open such regional and local offices as it may consider necessary for the' proper implementation of the Scheme framed under section 3 of the Act. It may also define and vary from time to time the functions, duties and jurisdiction of the regional and local offices.]
