Section 3(a) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(a)The fund shall be governed by these rules as amended from time to time. If there should arise any dispute between the Trustees and member of the fund regarding the interpretation of any of these rules or the administration thereof, the matter shall be referred to the Chairman for decision or arbitration, and the decisions or award of the Chairman as the case may be, shall be final and binding upon both the parties.
