Section 12(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(2)The Board of Trustees shall from time to time reimburse the Board any money payable as per accounts rendered by the Chief Accounts Officer and if necessary raise money as required for that purpose by sale or by hypothecation or pledge such securities as they may deem proper. All sales hypothecation and pledges shall be under the signature of two Trustees, authorised by the Board of Trustees at its meeting, under the joint signature.
