Section 43 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
43.
It shall be lawful for the Board of Trustees at any time, on giving notice of three calendar months in writings of all members of the Fund and to the Fund and to the Board to wind up the Fund upon closing of the Fund, all amounts due by members in respect of their own contribution and the Board's as herein before provided shall be paid by the Board to the Trustees and thereafter be credited by the Trustees to the Members Account.
