Section 9 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
9. Control of the Fund.
(a)The Board of Trustees shall have control of the fund and shall delegate powers to the Trustee or official of the establishment for performance of various functions on its behalf under these regulations. The Board shall also decide all differences and disputes which may arise under these regulations either as to the interpretation thereof or as to the right and obligations of the establishment and/or of the members and the decision of the majority of the Trustees shall be in all cases final and binding on all the parties concerned. In the event of equality of votes the Chairman shall have casting vote. If any such decision of the Board be deemed prejudicial to the interest of the members the matter shall be referred to the Chairman of CSEB whose decision in the matter shall be final and binding.
