Section 4(a) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(a)Sources of Fund. - The fund shall be established by the following sources-(i)Rs. .......... initial contribution deposited by MPEB/CSEB towards contribution of members already deposited while in service with MPEB/CSEB/Other Deptt, whether the amount so deposited and the GPE amount has or has not been transferred to CSEB.(ii)Rs. ......... towards deposit of GPE by CSEB in respect of members from the date of establishment of Board/Service with CSEB till the establishment of this fund.(iii)Subscription of the members.(iv)Interest/income derived from investment or loan from the deposit of the fund.(v)Any contribution by Govt, or CSEB towards Provident Fund of the member employees.
