Section 23 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
23.
(i)The Trustees shall appoint one among themselves as their Secretary who shall conduct all correspondence relating to management of the Fund and shall sign and issue receipts for moneys received into the fund.(ii)The Trustee shall have power to employ any person or persons (including any one or more of them) to do any Secretarial, Legal Accountancy or other work which they may consider necessary or expedient in connection with the management of the Fund or the Funds, to pay thereof in addition to all other proper disbursements, all ordinary and reasonable charges.
