Section 25 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
25. Dissolution of the Trust.
- The Trust shall be co-extensive with the CSEB and for any reason the CSEB is abolished, assigned or transferred to some other body or institution including one by operation of law the CSEB Provident Fund Trust shall also get merged in the new body.No trustee shall have any right, interest or entitlement over the fund or investment of the trust and shall not withdraw or utilize any amount in his own interest.Chhattisgarh State Electricity Board Provident Fund Trust RulesDeclaration by a Person Taking Up Employment with Chhattisgarh State Electricity BoardI ............Son/Wife/Daughter of......... do hereby solemnly declare that I am/I am not*(a)Member of the Employees' Provident Fund(b)Member of private Provident Fund an exempted establishment/an establishment granted relaxation under Para 79 of the Scheme and but for such exemption/relaxation would have become arid continued a member of the Employees' Provident Fund.(c)I am member of GPF Account with my previous employer and my account number is....... where I joined service on..........I further declare that I have/have not withdrawn the total accumulations standing to my credit in the fund.I further declare that I have withdrawn/not withdrawn part of amount of Provident Fund Amounting to Rs........Signature of right/leftThumb impression of the EmployeeI joined service of the CSEB on.......... as............(designation) in.......... (Department).Date.............Chhattisgarh State Electricity Board Provident Fund Trust RulesNomination and Declaration Form for Unexempted/exempted EstablishmentApplication and Nomination from under the CSEB Provident Funds Regulations[Paragraph 61 (1) of the Employees' Provident Fund Scheme, 1952]
