Section 18(i) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
(i)At any meeting of the Trustees, three Trustees shall constitute a quorum provided one of them each is from amongst the Trustees nominated by the Board and from amongst the employees who are members of the Fund. Any decision of a meeting of the Trustees at which a quorum is present shall be deemed to be a decision of all the Trustees and final and binding on them. The Chairman of Board of Trustees shall have a casting vote in addition to and not instead of his own vote, as a Trustee. The decision of a majority at any meeting of the Trustees at which quorum is present shall be final and binding on the Trustees.
