Section 8(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(1)The Board of Trustees shall meet at the headquarters office of the Board and at such time as may be fixed in this behalf by the Chairman of the Board of Trustees. He may, whenever he thinks fit, within fifteen days of the receipt of a requisition in writing from not less than four members of the Board of Trustees, call a meeting.
