Section 5(a) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(a)The Chhattisgarh State Electricity Board shall constitute a Board of Trustees in the manner hereunder provided for a period of five years consisting of one Chairman and 8 Members, 4 representing the employer and 4 representing employees. The number of Trustees of the Board may be varied by resolution of the Board but in any case number of representative of management and representative of employees shall be equal :
