Section 100(8) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(8)The Committee may, with the previous approval of the Director, make bye-laws -(a)for pay-scales attached to various posts;(b)for grant of leave, including leave allowances;(c)for establishing and maintaining by the Committee a provident fund on behalf of its officers and servants; and for compelling any such officer or servant to contribute thereto and for contributing to such provident fund from the market fund;(d)for granting them pension or for subscribing on their behalf for pension or gratuity under any general or special order from the State Government for the time being in force;(e)for establishing and maintaining a compassionate fund;(f)for regulating the conditions subject to which pensions and gratuities from such funds may be given;(g)for grant of compensation for injuries resulting from accidents;(h)for undertaking welfare activities in the interest of the servants of the Market Committee.
