Section 40(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(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.
