Section 26 in Telangana Urban Areas (Development) Act, 1975
26. 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, such pension and provident fund as it may deem fit.(2)Where any such pension or provident fund has been constituted, the Government may declare that the provisions of the Provident Fund Act, 1925 (Central Act 19 of 1925), shall apply to such funds as if it were a Government Provident Fund.
