Section 12(a) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(a)Every permanent/regular employee of the Board including employees for a fixed term contract except work charge and NMR employees shall be eligible to become members and subscribe to the fund under these regulations. Employees who have opted for service in CSEB or have been transferred from MPEB or any other department of the Govt, of M.P. or Chhattisgarh shall also be eligible to become members of the fund and subscribe to the fund. A person joining the services of the CSEB shall furnish a declaration in Form A to the officer authorized in this regard by the Board of Trustees.
