Section 12 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
12. Accounts.
(1)The subscription of members received by way of deduction from salary bills, withdrawals allowed to the members, transfers of accumulated balances for credit into the fund accounts shall initially be credited and paid, as the case may be and accounted for in the accounts of the Board. At the end of each month the details of receipts and disbursement in respect of each account with an abstract of credit/debit balance for the funds as a whole shall be furnished by the Chief Accounts officer to the Board of Trustees for incorporation in the accounts and ledgers maintained by the Board of Trustees.(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.
