Section 24 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
24. Power to alter regulations.
- The CSEB shall have power to alter or abrogate these regulations or any of them and to make such other regulations with reference to the accrual, enjoyment, suspension and forfeiture of the benefits of the fund and the application of the disposal of the fund and otherwise in relation to the working and management thereof as it shall from time to time think fit provided such regulations do not infringe any statutory enactment from time to time in force or any rule from time to time published thereunder. Every alteration, abrogation or new regulation or regulations shall, unless otherwise stated in the resolution, have effect from the date of resolution. After publication in the Government Gazette as regulations made under Section 79-C Electricity Supply Act, 1984. Any such new regulation shall be binding upon any member who shall have subscribed under these regulations.
