Section 15 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
15.
The number of Trustees of the fund shall be fixed by the Board and not less than three of whom shall be amongst the employees, members of the fund. One of the Trustees shall be appointed by the Board as Chairman thereof. The Trustees representing the beneficiaries shall be elected through a secret ballot by the members themselves. No trustees shall hold office for more than five years.
