Section 10(i) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(i)The Secretary to the Board of Trustees, elected under these regulations, shall be competent to enter into all correspondence relating to the management of the fund and shall sign and issue necessary receipt for any money received into the fund and maintain accounts thereof. The Secretary may be authorized to meet contingent expenses not exceeding Rs. 2,000/- in a month. The Board of Trustees may approve or sanction expenditure of larger sum in the interest of the Trust.
