Section 5(4) in The Employees' Provident Funds Scheme, 1952
(4)[ An outgoing Trustee or Member shall be eligible for re-appointment as member of the Central Board or the Regional Committee, as the case may be, for a maximum of not more than two terms:Provided that the limitation mentioned above shall not apply to an official trustee or member:Provided further that a non-official member who has already completed two or more terms of the Central Board or the Regional Committee, as the case maybe, may continue his present term subject to the provisions of the Scheme.] [Substituted by Notification No. G.S.R. 67(E), dated 24.1.2017 (w.e.f. 2.9.1952).]
