Section 11 in The Coal Mines Provident Fund Scheme
11. Authentication of Orders, Decisions etc.
(1)All orders and decisions of the [Board] [The word 'or the Committees' omitted by S.R.O. 1360 dated 1.6.56.] shall be authenticated by the signature of its Chairman or by some other officer or member of the Board [@] [The words 'or Committee as the case may be' omitted by S.R.O. 1360 dated 1.6.56.] authorised by it in this behalf.[All orders and decisions of any committee set up by the Board under paragraph 10A shall be authenticated by the Commissioner.] [The existing paragraph 11 renumbered as the sub-paragraph (I) there and the new sub-paragraph (2) added vide G.S.R. 492 dated 1.4.66.]
