Section 39 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
39.
The amount payable to any member or to the nominees or representatives of any deceased member under any of the provisions of these Rules shall be sufficiently ascertained and determined in accordance with these Rules by a certificate under the hands of the Trustees and such certificate shall be final and binding on all the parties, provided if any member, nominee or representative of deceased member feel aggrieved, he/she shall have a right to appeal to the Chairman of the Board against the certificate of balance.
