Section 415(4) in The City of Nagpur Corporation Act, 1948
(4)Provident or annuity fund. - (a) a provident or annuity fund;(b)compulsory subscription to such fund, whether by deduction from pay or otherwise, by all Corporation officers and servants other than those in the service of the State Government;(c)contributions to such funds by the Corporation from the Municipal fund;(d)the times, circumstances, and conditions at or under which payments may be made out of any funds established under the Act and the conditions under which such payments shall discharge the fund from further liability;(e)the settlement by arbitration or otherwise of disputes relating to such fund or to the payments or subscriptions thereto or to claim thereon arising between the Corporation and other persons or between persons claiming any share or interest therein;
