Section 5(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
(1)The fund shall vest in and be administered by a Board of Trustees comprising of the following, namely ;(a)Three representatives from the members of the Board nominated by the Chairman (hereinafter referred to as the Housing Board Trustees); and(b)Three representatives from among the members of the Employees' Provident Fund (hereinafter referred to as members Trustees) to be elected by the members of this fund by secret ballot once in two years.
