Section 3 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
3.
(a)The fund shall be governed by these rules as amended from time to time. If there should arise any dispute between the Trustees and member of the fund regarding the interpretation of any of these rules or the administration thereof, the matter shall be referred to the Chairman for decision or arbitration, and the decisions or award of the Chairman as the case may be, shall be final and binding upon both the parties.(b)The Board may after consulting the Trustees from time to time repeal, add to, vary or alter these rules and frame such other rules, as may be necessary :Provided that no such addition, alteration or repeal shall adversely affect the rights of any member or the fund in respect of the funds then in the hands of the Trustees or result in the Board obtaining any beneficial interest in the Fund.(c)The Trustee may frame such regulations from time to time as may be necessary to administer the Fund in accordance with these rules.Part-II The Fund
