Section 10(j) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(j)Suggest amendment in the regulations as and when deemed necessary, provided that the Secretary shall, in the notice of the meeting specifically mention a brief note on the proposed agenda. The amendment when passed by the Board of Trustees shall be forwarded to the Chairman CSEB to take necessary steps to amend these regulations suitably.
