Section 14 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
14. Accounts.
(a)Every member of the fund shall be allotted account number and account shall be kept by the Board of Trustees in the name of each subscriber member, in which shall be entered.(i)Subscriber's subscription.(ii)Interest earned during the year.(iii)Advance if any made to the member out of the fund & repayment toward advances if made by the member.(b)Every member shall be given an annual statement of account after close of the financial year within 4 months of close of the accounting year i.e. 31st March and discrepancy if any noticed by the member must be intimated to the Trustee of Board within 2 months of the receipt of the annual statement. The Board of Trustees will take immediate steps to verify and rectify the mistake if any and intimate the result thereof to the member.
