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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(b) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(b)The Board of Trustees by resolution may decide to invest the amount so available with the fund in Government securities to yield maximum interest. Trust may by resolution decide a loan to CSEB also subject to the condition that CSEB shall give interest at a rate of 1% more than rate of interest on which loan is sanctioned to CSEB by the nationalized banks and on such other conditions as may be imposed by the Board of Trustees and in particular a condition about repayment of loan.