Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 14 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965 14. The fund and management thereof shall be vested in a Board of Trustees, appointed by the Board. The Chairman shall not be a Trustee.
