Section 47 in Tripura Town and Country Planning Act, 1975
47. Pension and provident funds.
(1)Every Planning Authority shall constitute for the benefit of its whole-time paid members and of its officers and other employees, hi such manner and subject to such conditions as may be prescribed by the rules, such pension and provident funds as it may deem fit.(2)Where any such pension or provident fund has been constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 (19 of 1925), shall apply to such fund as it were a Government Provident Fund.
