Section 22 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
22.
The function and responsibility of the Trustees shall be to manage the funds according to these rules.Any Trustee whether hereby or hereafter appointed being a Solicitor, Accountant, Auditor, Broker or other persons engaged in any profession or business shall notwithstanding his acceptance of the office of Trustees and his acting in the execution of the trust hereof shall be entitled to charge and be paid all professional or other charges and to receive all pecuniary and other emoluments or remuneration for all business transacted and all attendance time and trouble given or bestowed by him or his firm or any partner or assistant of his in or about the execution of the Trust hereof including acts which a Trustee not being so engaged could have done personally.
