Section 41 in Bye-Laws for the State Board of Religious Trusts
41.
The Board by a special resolution may constitute a contributory Provident Fund for the officers and servants of the Board. They shall subscribe to the fund at the rate of 6 paise per rupee of their salary each month to which an equal amount shall be added from the trust fund. The total amount accrued to the fund will be paid to them at the end of their service. The Provident Fund Act, 1925 (XIX of 1925), and the Bihar General Provident Funds Rules shall be applicable mutatis mutandis to the officers and servants of the Board. Separate Rules for the management of the Provident Fund will be framed by the Board.
