Section 16 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
16. Trust to be Body Corporate.
- The Trust shall be a body corporate and shall be registered under the relevant laws applicable in the state of Chhattisgarh and shall sue or be sued in the name of Chhattisgarh State Electricity Board Provident Fund Trust. The Trust may also initiate legal proceedings against CSEB or any other person/institution for enforcement of rights available under these regulations or any other law. The jurisdiction for all such matters shall be Courts having territorial jurisdiction at Raipur.
