Section 14A(1) in The Employees' Provident Funds Scheme, 1952
(1)If a trustee or a member is unable to attend any meeting of the [Central Board][or the Regional Committee, as the case may be, he may, by a written instrument, signed by him, addressed to the Chairman of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, as the case may be, and explaining the reasons for his inability to attend the meeting, appoint any representative of the organisation, which he represents on the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee, as his substitute for attending that meeting of the [Central Board] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).][or the Regional Committee in his place:Provided that no such appointment shall be valid unless-(i)such appointment has been approved by the Chairman of the [Central Board][or the Regional Committee as the case may be; and [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).](ii)the instrument making such appointment has been received by the Chairman of the [Central Board][or the Regional Committee, as the case may be [* * *] [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).] [before the date fixed for the meeting. [Inserted by G.S.R. 1666, dated 10.11.1963 (w.e.f. 19.10.1963).]
