Section 16 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
16.
If and whenever any trustee or trustees shall die, resign, refuse or become in the opinion of the Board unqualified, incompetent or incapable of acting or shall permanently leave India or shall cease to be an employee of the Board, the Board shall appoint any other competent person or persons to be a new Trustee in the place of a nominated trustee and if similar vacancy occurs from amongst the elected trustees, the beneficiaries shall forthwith elect a trustee to fill up the vacancy.
