Section 11(5) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(5)For the persons who immediately before the vesting date were the trustees for any pension, provident fund, gratuity or other like fund constituted for the employees of the licensee, may be substituted as trustees, such persons as the State Government or the Board, as the case may be, may by general or special order, specify.
