Section 4 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
4. Constitution of the fund.
- The fund shall be created in the name of "Chhattisgarh State Electricity Board Employees Provident Fund", the fund shall vest in and be administrated by a Board of Trustees constituted under a Trust which shall be registered and shall be irrevocable save with the consent of all the beneficiaries and no money belonging to the fund in the hands of-Board of Trustees shall be recoverable by the employer under any pretext whatsoever nor shall the employer have any lien or charge of any description of the same save as herein provided.(a)Sources of Fund. - The fund shall be established by the following sources-(i)Rs. .......... initial contribution deposited by MPEB/CSEB towards contribution of members already deposited while in service with MPEB/CSEB/Other Deptt, whether the amount so deposited and the GPE amount has or has not been transferred to CSEB.(ii)Rs. ......... towards deposit of GPE by CSEB in respect of members from the date of establishment of Board/Service with CSEB till the establishment of this fund.(iii)Subscription of the members.(iv)Interest/income derived from investment or loan from the deposit of the fund.(v)Any contribution by Govt, or CSEB towards Provident Fund of the member employees.
