Section 11(1) in The Employees' Provident Funds Scheme, 1952
(1)The [Central Board] [Substituted by G.S.R. 1488, dated 1.9.1971.] of trustees [or the Executive Committee] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] or Regional Committee shall, subject to the provisions of paragraph 12, meet at such place and time as may be appointed by the Chairman:[Provided that the Central Board or the Regional Committee shall meet at least twice in each financial year and the Executive Committee shall meet at least four times in each financial year.] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
