Section 27 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
27.
The accumulations of Provident Fund contributions, interest and other receipts as reduced by obligatory outgoings shall be invested in securities created and issued by State Government and other securities guaranteed by the Central or State Government like bonds of Electricity Boards, State Housing Board etc. and in Central Government Securities including savings or other certificates issued by the Central Government as may be directed by the Central Government from time to time.
