Section 17 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
17.
The costs, charges and expenses of administering the fund and of the determination of any question arising under the Rules or otherwise including the Trustee's remuneration and all expenses incurred by the Trustees in discharge of their duties shall be borne by the Board. If however, in a year there is surplus earnings of the Trust Fund after crediting interest at the prescribed rates to the accounts of the members, such surplus shall first be appropriated towards the cost of administering the fund and the residue, if any, shall be met by the Board.
