Section 14 in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997
14. Office of the Trustees and Chairman.
(1)The Chairman and other members of the Board of Trustees representing the Board shall hold their office as Trustees for such time as they continue to hold their respective offices under the Board or till such time the Chairman of the Board may decide. The term of office of Member Trustees shall be two years commencing from the date of election unless he earlier ceases to be an employee of the Board in which case he shall ceases to continue as Trustee from the date he ceases to be an employee of the Board :Provided that any such Trustee shall, not withstanding the expiry of his term continue to hold office until his successor is nominated.(2)An outgoing Trustee shall be eligible for renomination or re-election, as the case may be.
