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The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

Published vide Notification No. SECY/CSEB/5269, dated the 24th October, 2001, Chhattisgarh Rajpatra, Part 1, dated 19-4-2002, at pages 533-544

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(a) "Board" means Chhattisgarh State Electricity Board and includes assigns/transferee or successor in short referred as CSEB;

(b) "Employer" means the Chairman of the Chhattisgarh State Electricity Board or any other officer authorized to act on behalf of CSEB or to whom any power is delegated;

(c) "Employee" means any person who is employed for wages in any kind of work manual or otherwise, in or in connection with the work of the establishment and who gets his wages from the employer but does not include :

(i) Employees of the contractor.

(ii) Persons engaged on/work charge establishment and NMR to whom the EPF Act, is applicable.

(iii) Persons who have opted for joining or continuing the membership under the Employees Provident Fund and Miscellaneous Provisions, Act, 1952.

(iv) Persons who have attained the age of superannuation.

(d) "Emoluments" means (Pay + D.A.) sterling overseas pay, calculated at such rate of exchange as the Board may prescribe in this behalf, personal pay, additional pay, technical or staff pay, but does not include allowances of any other kind. It includes any remuneration of the nature of pay paid in respect of foreign service.

(e) "Family" means-

(i) In the case of a male member, the wife, children whether married or unmarried, deceased son's widow and children and dependent parents of the member :

(ii) In the case of a female member, her husband, her children whether married or unmarried, her dependent parents, her husband's dependent parents and her deceased son's widow and children :

(a) "Children" means legitimate children and includes adopted children if the Board of Trustees is satisfied that under the personal law of the member adoption of a child is legally recognized;

(f) "Fund" means the Provident Fund constituted under these regulations, and shall include all money from time to time held by or to the account of the Board of Trustee is pursuance of the provisions herein contained and shall include any investment for the time being made with such money.

(g) "Member" means any employee from Class-I to Class-IV cadre who is required, under these regulations to subscribe to the fund.

(h) "Trustees" means and include the Trustees of the Fund for the time being.

(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.

(b) One of the members of the CSEB nominated by the CSEB shall be ex-officio Chairman of the Board of Trustees.

(c) The Board shall nominate 4 members as under :

(i) One member to represent finance department.

(ii) 2 members to represent engineering department.

(iii) One member to represent non-technical officers.

(d) Four employees representative shall be as under :

(i) 3 members to be nominated by the representative union and if there be no representative union then the union having the largest membership shall nominate 3 persons :

1. One from supervisory staff;

2. One from trade establishment, and

3. One from clerical staff.

(ii) One representative to be nominated by CSEB Engineers Association.

(e) The number will elect one amongst themselves as Secretary of the Board of Trustees.

(i) ceases to be an employee of the CSEB;

(ii) ceases to be a member of the fund;

(iii) is a nominee of representative or other union and the union withdraws;

(iv) fails to attend three consecutive meetings of the Board without obtaining leave of absence from the Chairman of Board of Trustees who may restore him to Trusteeship if the Board is satisfied that there were reasonable grounds for such absence;

(v) a trustee of the Board may resign his office by letter in writing addressed to the Chairman, Board of Trustees and his office shall fall vacant from the date on which his resignation is accepted by Board of Trustees;

(vi) The Board of Trustees may remove from office any trustee of the Board, if found to have been indulged in any activity against the interest of the Board or its beneficiaries. But no such Trustee shall be removed from office unless reasonable opportunity is given to such trustee and the body whom he represents of making any representation against the proposed action.

(vii) If a Trustee is unable to attend any meeting of the Board of Trustees, he may by a written instrument signed by him addressed to the Chairman of the Board for leave of absence.

(viii) The vacancy so caused in the Board shall be filled in accordance with the provisions of Regulation above and on every such appointment fund shall vest in the continuing and new Trustees. Such Trustees shall hold the officer upto the end of the terms of the other Trustees of the Board.

(a) he shall intimate to the Chairman of the Board of Trustees a date of his departure from and expected return to India.

(b) If he intends to absent himself for a period longer than six months he shall tender his resignation.

(c) If any Trustee leaves India for a period of six months or more without intimation to the Chairman of the Board of Trustees, he shall be deemed to have resigned from the Board of Trustees.

(b) The Board of Trustees by resolution may decide to invest the amount so available with the fund in Government securities to yield maximum interest. Trust may by resolution decide a loan to CSEB also subject to the condition that CSEB shall give interest at a rate of 1% more than rate of interest on which loan is sanctioned to CSEB by the nationalized banks and on such other conditions as may be imposed by the Board of Trustees and in particular a condition about repayment of loan.

(c) CSEB shall provide staff for maintenance of account and running of the office of the Board of Trustees including expenses required by the Board of Trustees for its proper functioning. The staff shall be paid employees of CSEB.

(d) All investments will be in the name of Chhattisgarh State Electricity Board Provident Fund Trust.

(e) If necessary the Board of Trustees may obtain exemption from income tax authorities on the interest earned by the trust.

(f) The Board of Trustees shall be competent to frame its bye-laws rules for the day to day discharge of their duties, functions maintenance of accounts and other relevant and incidental matters in accordance with these regulations.

(g) All payments towards the payment of PF of Part thereof to an employee shall by duly made from and out of the fund in accordance with these regulations and other rules/regulations governing the CSEB.

(h) To get the Chhattisgarh State Electricity Board Provident Fund Trust duly registered and incorporated under relevant laws of the state, the Secretary or any other Member of the Board of Trustees may by resolution be authorised to sign, execute all documents, appointment of advocate or to do anything that may be deemed necessary in this respect.

(i) The Secretary to the Board of Trustees, elected under these regulations, shall be competent to enter into all correspondence relating to the management of the fund and shall sign and issue necessary receipt for any money received into the fund and maintain accounts thereof. The Secretary may be authorized to meet contingent expenses not exceeding Rs. 2,000/- in a month. The Board of Trustees may approve or sanction expenditure of larger sum in the interest of the Trust.

(j) Suggest amendment in the regulations as and when deemed necessary, provided that the Secretary shall, in the notice of the meeting specifically mention a brief note on the proposed agenda. The amendment when passed by the Board of Trustees shall be forwarded to the Chairman CSEB to take necessary steps to amend these regulations suitably.

(k) To appoint/nominate officers to receive declaration forms in Form "A", nomination in Form "B".

(l) Board of Trustees shall accept past provident fund accumulation of an employee who is already a member of any PF Scheme with his previous employer and joins the service of CSEB. On his admission as part of this PF his accumulation shall stand credited to this account.

(m) If an employment of the member ceases and he joins any other establishment Board of Trustees shall transfer the amount of accumulation standing to the credit of the member in the fund to the credit of his account with new employer.

(n) If the Board of Trustees is satisfied that the money as drawn by the member as an advance or loan from the fund has been utilized for a purpose other than that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question, shall with interest forthwith be repaid or paid, as the case may be, by the subscriber to the fund, or in default, be ordered to be recovered by deduction in one sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be repaid or paid, as the case may be, be more than half the subscriber's emoluments recoveries shall be made in monthly instalments as may be fixed by the Board of Trustees.

(b) Notice of Meeting. - Notice of not less than 15 days from the date of meeting containing the date, time and place of every ordinary meeting together with an agenda of business to be conducted at meeting shall be despatched by Registered Post or by special messenger to each Trustee Provided that when the Chairman calls a meeting for considering any matter which in his opinion is urgent, notice giving such reasonable time as he may consider necessary shall be deemed sufficient.

(c) Quorum. - (i) At any meeting of the Board of Trustees, four Trustees two representing the Employees and the other representing the Board shall be a quorum. In absence of Chairman the members of the Board of Trustees present can elect a Chairman from amongst them for the meeting.

(ii) All decisions of the Board of Trustees shall be taken by majority and in case of a tie the Chairman of the Board of Trustees shall have a casting decision to arrive at majority.

(iii) The decision of the Board of Trustees shall be recorded in a minute book maintained for the purpose.

(iv) Minutes of the meeting of Board of Trustees shall be recorded in a minute book and signed by the Chairman and all the Trustees attending meeting, the minute will also include any note of dissent expressed by a member of the Board of Trustees. The minutes shall be circulated to all the members by the Secretary of the Board of Trustees within 7 days of the date of meeting and confirmed in the next meeting.

(v) In absence of the quorum a meeting shall be adjourned and may be held after half an hour, no quorum will be necessary for an adjourned meeting. But no agenda involving finance shall be discussed and decided in an adjourned meeting, it will be essential to decide such matter in a normal meeting of quorum as per Rule 11 (c) above.

(b) Nomination. - Every member shall as soon as after joining the fund make nomination in Form "B" conferring the right to receive the amount that may stand to his credit in the fund in the event of his death before the amount standing to his credit has become payable. He may nominate one or more persons or distribute the amount to respective nominees. Member shall be free to change nomination by a written notice to the Trustees through proper channel but ordinarily this change will not be permitted more than 2 times during the tenure of his service. This may however be relaxed by the Board of the Trustees under special circumstances.

(b) Employee appointed temporarily but made permanent with retrospective effect will be eligible from the date he has been made permanent and shall be required to pay his contribution from the date of permanency.

(c) Every employee becoming a member shall remain and continue to be a member until he attains the age of superannuation or ceases to be in employment for any reason whatsoever.

(d) The Board by resolution may decide to cover any other category of employees and take steps for a suitable amendment in these regulations.

(ii) The employee may contribute such higher sum as he may desire but not exceeding 30% of his Basic Pay + D. A. (including additional Pay + D.A.). The higher rate may be varied at the beginning of the year by a written intimation of his desire but in any case this higher rate will not exceed 30%.

(iii) The employees subscription as fixed by him shall be recovered by deduction at time of drawal of pay or leave salary as the case may be.

(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.

(ii) Interest shall be payable on the amount till the end of the month proceeding that in which payment is made to a member either in part or in full.

(iii) No interest will be payable by the employee in respect of loan taken by him from his fund and interest will be payable by the Board on the deposited amount after deducting the loan amount/part payment.

(a) Repayment fully of any loan obtained by the member from any housing board, co-operative society development authority or any nationalized bank.

(b) To procure a house of the member in his or his wife's name.

(c) To meet expenses in connection with prolonged illness of the applicant or any person actually dependent on him on production of adequate medical proof by the civil surgeon or competent authority of Government Hospital.

(d) To meet the overseas passage for reasons of health or education of the applicant or person actually dependent on him.

(e) To pay out .............. expenses on a scale appropriate on the applicants status in connection with marriage, funeral or ceremonies which by his religion it is incumbent on him to perform.

(f) To purchase a vehicle suitable for his status.

(g) Any other special or abnormal reasons to the satisfaction of the Board of Trustees.

(ii) Recovery shall be made in the manner provided for the realization of subscriptions. An instalment towards an advance, should be recovered only when a subscriber draws full duty pay in any month. No recovery shall be made when the member is on leave without pay or under suspension unless he gives his consent in writing to deduct the part of subsistence allowance towards payment of loan/advance.

(iii) If more than one advance has been made to a subscriber each advance shall be treated separately for the purpose of recovery.

(iv) If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is completed the whole or balance of the amount withdrawn, shall be repaid by the subscriber to the fund or in default be ordered by the Board of Trustees to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed.

(v) Recoveries made under this regulation shall be credited as they are made to the account of the subscriber in the fund.

(b) Any amount standing to the credit of a member in the fund at the time of his death and payable to his nominee under these regulations shall, subject to any deduction authorized by the said regulations, vest in the nominee and shall be free from any debt or other liability incurred by the deceased or the nominee before the death of the member.

(a) Superannuation/retirement.

(b) When the subscriber quits the service.

(c) On termination of employment by the employer except when the employee is dismissed on charge of mis-appropriation, dishonestly involving funds of the CSEB or this trust in which case trust may adjust whole or part of the amount involved in such misconducts on a request by the CSEB after giving the concerned employee an opportunity of being heard.

Chhattisgarh State Electricity Board Provident Fund Trust Rules

Declaration by a Person Taking Up Employment with Chhattisgarh State Electricity Board

(a) Member of the Employees' Provident Fund

(b) Member of private Provident Fund an exempted establishment/an establishment granted relaxation under Para 79 of the Scheme and but for such exemption/relaxation would have become arid continued a member of the Employees' Provident Fund.

(c) I am member of GPF Account with my previous employer and my account number is....... where I joined service on..........

Signature of right/left
Thumb impression of the Employee

Chhattisgarh State Electricity Board Provident Fund Trust Rules

Nomination and Declaration Form for Unexempted/exempted Establishment

Application and Nomination from under the CSEB Provident Funds Regulations

[Paragraph 61 (1) of the Employees' Provident Fund Scheme, 1952]

*Strike out whichever is not applicable.

Signature or right/left
Thumb impression of the Subscriber