Section 24 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
24.
The Trustees shall from time to time pay all money received by them into the State Bank of India, Bhubaneswar, or such other Scheduled Bank as they shall from time to time determine, to the credit of the Fund's account opened by them in the said Bank. All moneys to the credit of such account shall be dealt with only in accordance with these Rules and such Bank Account shall be operated on only by cheques bearing the signatures of the Secretary and/or the Chairman of the Board of Trustees.
