Section 14(a) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(a)Every member of the fund shall be allotted account number and account shall be kept by the Board of Trustees in the name of each subscriber member, in which shall be entered.(i)Subscriber's subscription.(ii)Interest earned during the year.(iii)Advance if any made to the member out of the fund & repayment toward advances if made by the member.
