Section 15 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
15. Bank Account.
- The Board of Trustees shall open an account in the name of Chhattisgarh State Electricity Board Provident Fund Trust in any one or more nationalized banks and the account shall be operated under the joint signatures of Secretary of the Board of Trustees and one member as may be decided by resolution. The Board of Trustees shall give two names to be signatories alongwith Secretary of the Board of Trustees.
