Section 19 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965
19.
If any of the trustee shall be, at any time, absent from headquarters, those of the trustees (not being less than three in number) who shall remain in headquarters shall during such absence have full power to act in the Trust thereof as if they were the only trustees of these presents.A trustee remaining temporarily absent from headquarters may appoint an Attorney (not being all the powers and discretions by these Rules conferred on a Trustee but the appointment of such Attorney shall be terminated immediately on the return of his principal to headquarters.
