Section 20(5) in The Bihar Agricultural Produce Markets Act, 1960
(5)Subject to the approval or the Chief Commissioner, the Market Committee may, in the case of any of its officers and servants, provide for the payment to them of such leave allowances, pensions or gratuities as it deems proper and may provide for the creation and management of a Provident Fund for compelling contribution thereto on the part of its officers and servants and for supplementing such contribution out of the Market Committee Fund.
