Section 89(1)(k) in Nagpur Improvement Trust Act, 1936
(k)for establishing and maintaining a provide or annuity fund, or compelling all or any of the officers in the service of the Trust or of the Tribunal, other than any servant of the [Government] [Substituted for 'Crown' by A. O., 1956.] in respect of whom contribution is paid under section 110, to contribute to such fund at such rates and subject to such conditions as may be prescribed by such rules and for supplementing such contributions out of the funds of the Trust :