Section 18(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)The Board shall establish a provident fund for the Housing Commissioner, officers and servants of the Board and such provident fund (hereinafter in this section called the said fund) shall notwithstanding anything contained in Section 8 of the Provident Funds Act, 1925 (No. 19 of 1925), be deemed to be a Board Provident Fund for the purposes of the said Act.
