Section 5 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
5. Administration.
- The fund shall be held by the Corporation or in any Scheduled Bank approved by the Board of Administrators and shall be administered by Board of Administrators consisting of the Managing Directors and two other Directors elected by the Board of Directors of the Corporation and one subscriber nominated by the Board of Directors of the Corporation. These persons shall be called the Administrators of the Fund.Chapter-III
