(4)Provident Fund-A Municipal Board at a meeting may, with111 the sanction of the State Government, make rules-(a)for the creation and management, of a Contributory Provident Fund for its establishment;(b)for compelling members of its establishment to make contribution to such Fund;(c)for making contribution to the fund by the Board at such rates and subject to such conditions, as may be prescribe, out of the Municipality Fund; and(d)for the payment of moneys out of such Provident Fund.
