Section 63 in The Tripura Co-operative Societies Act, 1974
63. Employees' provident fund.
(1)Any society may establish for its employees a provident fund into which shall be paid the contributions made by is employees and by the society. Such provident fund shall not be used in the business of the society nor shall it form part of the assets of the society, but shall be invested under the provisions of the last preceding section, and shall be administered in the manner prescribed.(2)Notwithstanding anything contained in the foregoing sub-section, a provident fund established by a society to which the Employees Provident Funds Act, 1952 (XIX of 1952) is applicable, shall be governed by that Act.(3)The Employees' Provident Fund established by a society under sub-section (1) shall be liable to attachment or be subject to any other process of any court or other authority.
