Section 35A in The Bihar and Orissa Local Self-Government Act, 1885
35A. [ Provident Fund. [Inserted by the Bengal Act 5 of 1908.]
- A District Board may from time to time [* * *] subject to [the provisions hereinafter contained and to] [Inserted by the Bihar Act 24 of 1948.] the control of the [State] [Substituted by ALO.] Government, make rules-(a)for the creation and management of a Provident Fund for [the establishment of the District Board or of any local authority subordinate to such Board] [Substituted for the words 'its several establishments' by B. and O. Act 1 of 1923.];(b)for compelling members of [any establishment] [Substituted for 'its establishments' by B and O Act 1 of 1923.] to make contributions to such Fund;(c)for supplementing such contributions by grants from the District Fund; and(d)for the payment of moneys out of such Provident Fund;and may, [* * *] [The words 'with the like sanction and' repealed by the B. and O. Act 1 of 1923.] [subject as aforesaid, repeal] [Inserted by the B. and O. Act 1 of 1923.], add to, or alter such Rules.]
