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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(2)All sums paid into the Fund under these rules shall be credited in a Saving Bank Account with the Post Office or with any of the nationalised banks and named the "Oil Industry Development Board Staff Provident Fund Account" to be operated by the Chief Accounts Officer for the Trustees comprising of the following, namely ;-
(i)The Secretary, Oil Industry Development Board ex-officio;
(ii)The Chief Accounts Officer, Oil Industry Development Board ex-officio; and
(iii)A representative of the directly recruited staff to be nominated by the Secretary.