Section 32 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
32.
As soon as possible after accounts have been audited as aforesaid the trustees shall furnish to each member a statement of the amount shown by the books of the Fund standing to the credit of his/her account as at the date of such balance sheet and Revenue Account. Such Statement shall be accepted as correct and binding on the Member save in case if any manifest error shall be found therein which shall be notified by the members to the trustees in writing within six months of the receipt of the statement.
