Section 5 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
5. Constitution of Board of Trustees.
(a)The Chhattisgarh State Electricity Board shall constitute a Board of Trustees in the manner hereunder provided for a period of five years consisting of one Chairman and 8 Members, 4 representing the employer and 4 representing employees. The number of Trustees of the Board may be varied by resolution of the Board but in any case number of representative of management and representative of employees shall be equal :Provided the number of Trustees on the Board shall be neither less than four nor more than twelve.(b)One of the members of the CSEB nominated by the CSEB shall be ex-officio Chairman of the Board of Trustees.(c)The Board shall nominate 4 members as under :(i)One member to represent finance department.(ii)2 members to represent engineering department.(iii)One member to represent non-technical officers.(d)Four employees representative shall be as under :(i)3 members to be nominated by the representative union and if there be no representative union then the union having the largest membership shall nominate 3 persons :
