Section 100 in The Bihar (Coal Mining) Area Development Authority Act, 1986
100. Pension and Provident Funds.
(1)The Authority shall constitute for the benefit of its whole time paid members and of its officers and other employees, in such manner and subject to such conditions as may be prescribed by rules, such pension and provident funds as it may deem fit.(2)Where any such pension or provident funds has been constituted, the Government may declare that the provision of the Government Provident Fund Act, 1925 shall apply to such funds as if it were a Government Provident Fund.
