Section 131(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)There shall be constituted a Local Government Service Fund to meet expenditure in respect of salaries, allowances, pensions, provident fund, gratuity and other necessary expenditure payable to the officers and servants of Local Government Service appointed under the provisions of this Act or of any other law for the time being inforce or rules made thereunder or by any order of the Government.
