Section 40 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
40. Constitution of special funds.
(1)Subject to the provisions of rules made under sub-section (2) of section 38, the committee may by by-laws made for the purpose, constitute special funds and credit to such funds such portions of the Market Fund as may be determined by such by-laws. Such special funds may include,-(i)a Depreciation Fund;(ii)a Provident Fund;(iii)a Pension Fund;(iv)an Employees Welfare Fund;(v)a General Reserve Fund.(2)Every such fund shall form part of the Market Fund and shall be held and applied by the committee for the purposes for which such fund has been constituted.
