Section 26 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
26.
The Secretary and the Chairman of the Board of Trustees acting jointly shall on behalf of the Board of Trustees, discharge, receive or otherwise dispose off, as may be necessary, Government promissory Notes or Securities, warrants etc., relating to the Fund.The Chairman of the Board of Trustees may reassign to members in accordance with the rules hereinafter mentioned. Life Insurance, Policies, which the members might have assigned to the Trustees securities for the payment of premia for withdrawal from the Fund.
