Section 5 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
5. Administration and management of the fund.
(1)The fund shall vest in and be administered by a Board of Trustees comprising of the following, namely ;(a)Three representatives from the members of the Board nominated by the Chairman (hereinafter referred to as the Housing Board Trustees); and(b)Three representatives from among the members of the Employees' Provident Fund (hereinafter referred to as members Trustees) to be elected by the members of this fund by secret ballot once in two years.(2)The Board of Trustees shall be a body corporate under the name Orissa State Housing Board Provident Fund Trust Board having perpetual succession and a common seal.(3)The Board shall have a right to remove or change its Trustees at any time.
