Section 12 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
12. Membership.
(a)Every permanent/regular employee of the Board including employees for a fixed term contract except work charge and NMR employees shall be eligible to become members and subscribe to the fund under these regulations. Employees who have opted for service in CSEB or have been transferred from MPEB or any other department of the Govt, of M.P. or Chhattisgarh shall also be eligible to become members of the fund and subscribe to the fund. A person joining the services of the CSEB shall furnish a declaration in Form A to the officer authorized in this regard by the Board of Trustees.(b)Nomination. - Every member shall as soon as after joining the fund make nomination in Form "B" conferring the right to receive the amount that may stand to his credit in the fund in the event of his death before the amount standing to his credit has become payable. He may nominate one or more persons or distribute the amount to respective nominees. Member shall be free to change nomination by a written notice to the Trustees through proper channel but ordinarily this change will not be permitted more than 2 times during the tenure of his service. This may however be relaxed by the Board of the Trustees under special circumstances.Explanation. - (a) The employees appointed on probation if confirmed shall be eligible and will become member of the fund from the date of his first appointment.(b)Employee appointed temporarily but made permanent with retrospective effect will be eligible from the date he has been made permanent and shall be required to pay his contribution from the date of permanency.(c)Every employee becoming a member shall remain and continue to be a member until he attains the age of superannuation or ceases to be in employment for any reason whatsoever.(d)The Board by resolution may decide to cover any other category of employees and take steps for a suitable amendment in these regulations.
