Section 17(1A)(d) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

[Cites 0, Cited by 0] [Section 17(1A)] [Section 17] [Entire Act]

(d)the Board of Trustees constituted under clause (b) shall—

(i)maintain detailed accounts to show the contributions credited, withdrawals made and interest accrued in respect of each employee;

(ii)submit such returns to the Regional Provident Fund Commissioner or any other officer as the Central Government may direct from time to time;

(iii)invest the provident fund monies in accordance with the directions issued by the Central Government from time to time;

(iv)transfer, where necessary, the provident fund account of any employee; and

(v)perform such other duties as may be specified in the Scheme.

Legal Document View