Section 10 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
10. Powers and functions of the Board of Trustees.
- The Board of Trustees shall, inter alia decide, the following matters, namely -(i)differences or disputes may arise on any matters under the rules either as to the interpretation thereof or as to the rights and obligations of the Board and or of the members;(ii)investment of moneys as are expected to be surplus to the requirements of the fund from time to time;(iii)raising of moneys as may be required for the purpose of the Fund by sale, hypothecation or pledge of investments wholly or partly; and(iv)fixation of rates of interest on accumulations to be credited to the members individual accounts.
