Section 21 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
21.
No Trustee shall be chargeable otherwise than in respect of moneys and securities actually received by him notwithstanding his signature to any receipt for the sake of conformity and he shall be answerable and accountable only for his own acts, receipts, neglects, or defaults and not for those of any other person with whom any of the funds of the Fund or the investment representing the same may be deposited or upon whose advice or opinion of any securities nor for any other laws, howsoever a rising same such as happens through his wilful default.
