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Employee's Provident Funds Miscellaneous Provisions Act, 1952 5AA. Executive Committee (1) The Central Government may, by notification in the Official Gazette, constitute, with effect from such date as may be specified therein, an Executive Committee to assist the Central Board in the performance of its functions. (2) The Executive Committee shall consist of the following persons as members, namely : (a) a Chairman appointed by the Central Government from amongst the members of the Central Board; (b) two persons appointed by the Central Government from amongst the persons referred to in clause (b) of sub-section (1) of section 5A; (c) three persons appointed by the Central Government from amongst the persons referred to in clause (c) of sub-section (1) of section 5A; (d) three persons representing the employers elected by the Central Board from amongst the persons referred to in clause (d) of sub-section (1) of section 5A; (f) the Central Provident Fund Commissioner, ex officio. (3) The terms and conditions subject to which a member of the Central Board may be appointed or elected to the Executive Committee and the time, place and procedure of the meetings of the Executive Committee shall be such as may be provided for in the Scheme.]    |
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